Himachal Pradesh High Court
Ram Chand & Others vs Dr. Rajinder Chauhan Pro Vice ... on 23 September, 2020
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
1
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
COPCT No. 752 of 2020
.
Date of Decision: September 23, 2020
Ram Chand & others ...Petitioners.
Versus
Dr. Rajinder Chauhan Pro Vice Chancellery
Himachal Pradesh University & another
..Respondents.
Coram:
The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
Whether approved for reporting?1
For the Petitioners:
Mr.Gulzar Singh Rathour, Advocate, through
Video Conferencing.
For the Respondent: Mr. Surender Verma, Advocate, through
Video Conferencing.
Vivek Singh Thakur, J (oral)
Learned counsel appearing for the respondents submits that order dated 03.01.2018 passed in O.A. No.791 of 2017 and other connected matters, for violation whereof present contempt petition has been filed, has been assailed by filing writ petition bearing CWP No.4022 of 1999, titled as Himachal Pradesh University vs. Ram Chand, wherein vide order dated 03.09.2020 interim stay has been granted against the aforesaid order passed by erstwhile H.P. State Administrative Tribunal.
2. In view of above, present petition is closed and disposed of with liberty to the petitioners to revive the present contempt petition or to file fresh, if necessity arises to do so as on 1 Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 23/09/2020 20:19:48 :::HCHP 2date, nothing survives to be adjudicated in view of interim order passed by the Division Bench.
Pending application(s), if any, also stand disposed of.
.
(Vivek Singh Thakur), Judge.
September 23, 2020
(Purohit)
r to
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