PARMA NAND Vs. STATE OF HP

JUDGEMENT

(1.) Caveat Petition No. 354 of 2010. Mr. Y.P.Sood, learned counsel has put appearance on behalf of caveator - respondent. The petition stands disposed of. CMPMO No. 145 of 2010.

(2.) The petitioner- plaintiff has filed petition under Art. 227 of Constitution of India against judgement dated 5.4.2010 passed by learned Addl. District Judge, Shimla in Civil Appeal No. 14-S/14 of Whether the reporters of the local papers may be allowed to see the Judgment? 2009 affirming order dated 17.11.2009 passed by learned Civil Judge (Junior Division), Jubbal in Civil Misc. No. 43/6 of 2009.

(3.) The facts in brief are that petitioner has filed a suit for permanent prohibitory injunction against the respondents praying mainly following reliefs:-