Himachal Pradesh High Court
Surinder Kumar vs Sanjay Kumar And Others on 22 May, 2023
Author: Sandeep Sharma
Bench: Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA COPCT No. 227 of 2020 Date of Decision : 22.5.2023 Surinder Kumar ....Petitioner.
Versus .
Sanjay Kumar and others ....Respondents.
Coram THE HON'BLE MR. JUSTICE SANDEEP SHARMA, JUDGE Whether approved for reporting? For the petitioner : Mr. K.S. Banyal, Sr. Advocate, with Mr. Uday Singh Banyal, Advocate.
For the respondents :
r to Mr. Rajan Kahol, Mr. Vishal Panwar Mr. B.C. Verma, Additional Advocates General with Mr. Rahul Thakur, Mr. Ravi Chauhan and Ms. Avni Kochhar, Deputy Advocates General. SANDEEP SHARMA, JUDGE (ORAL) Since the judgment alleged to have been violated has been laid challenge by way of Civil Writ Petition, therefore, nothing remains to be adjudicated in the instant proceedings, as such the same are closed. However, liberty is reserved to the petitioner to get the present petition revived after disposal of the writ petition, if required and desired.
The petition stands disposed of in the aforesaid terms, along with all pending applications.
(Sandeep Sharma) Judge May 22, 2023.
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