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Purnima Gupta And Others vs Rajiv Sharma And Others

High Court Of Himachal Pradesh · Decided on 23 March 2022 · Citation: (2022) 03 SHI CK 0070

HON’BLE JUDGES
Tarlok Singh Chauhan, J
RESULT
Disposed Of
CASE NUMBER
Civil Original Petition Contempt No. 42, 43, 44, 45, 46 Of 2021
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Judgment

4 paragraphs · 138 words

Tarlok Singh Chauhan, J

1.

Learned counsel for the parties fairly submit that the judgment passed by the learned Division Bench of this Court in CWP No. 2411/2019 titled Jagdish Chand vs. State of Himachal Pradesh & Others, along with connected matters, decided on 10.01.2020, against which the instant contempt petitions have been filed, has been assailed by the State before the Hon’ble Supreme Court wherein the Hon’ble Supreme Court has passed the status quo orders and the matter is now listed on 18.04.2022.

2.

In this view of the matter, the learned counsel for the petitioner(s), at this stage, does not press these contempt petitions.

3.

Accordingly, the instant contempt petitions are disposed of as not pressed. However, liberty reserved to the petitioner(s) to approach this Court as and when so required and desired. Notices are discharged.