VARUN KHARI Vs. STATE OF H.P.

JUDGEMENT

(1.) In this writ petition, we are primarily concerned with the order passed by respondent No.2 i.e. The Himachal Pradesh State Commission for Women on 30.01.2018 (Annexure P-3), which has been questioned in this petition, and the same reads as under:

(2.) In addition, we are also concerned with the another order passed by the Commission on 24.02.2018 (Annexure P-6) which reads as under:

(3.) At the outset, we need to clarify that we are not going into the question regarding inter se relationship and the alleged discord between the private parties and are only concerned with the legality and propriety of the aforesaid orders.