Himachal Pradesh High Court
Bhoop Ram vs Devesh Kumar And Others on 6 August, 2020
Author: Sandeep Sharma
Bench: Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
COPC(T) No.598 of 2020
Date of Decision: 6.8.2020
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Bhoop Ram .......Petitioner
Versus
Devesh Kumar and others ... Respondents.
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Coram:
Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting? 1
For the Petitioner: Mr. Devender Sharma, Advocate, through
video conferencing.
For the Respondents:Mr. Sanjeev Sood, Additional Advocate
General, with Mr. Gaurav Sharma,
Deputy Advocate General, through video
conferencing.
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Sandeep Sharma, Judge (oral):
Learned counsel representing the parties fairly state before this Court that the judgment alleged to have been violated stands stayed vide order dated 20.6.2019, passed by Division Bench of this Court in CWP No.245 of 2019, titled as State of H.P and others versus Bhoop Ram.
2. Consequently, in view of the above, this Court sees no reason to keep the present petition alive and as such, same is 1 Whether the reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 06/08/2020 20:46:20 :::HCHP 2accordingly closed. Notices issued to the respondents are hereby discharged accordingly. Needless to say, petitioner is always at .
liberty to file fresh contempt petition after vacation of the stay order or final disposal of the writ petition.
(Sandeep Sharma), Judge August 6, 2020 (shankar) ::: Downloaded on - 06/08/2020 20:46:20 :::HCHP