SOJU RAM Vs. VINEET CHAUDHARY

JUDGEMENT

(1.) This contempt petition is outcome of judgment, dated 7th January, 2015, made by the Writ Court in CWP No. 10626 of 2011, titled as Soju Ram versus State of H.P. and others, whereby the writ petition filed by the petitioner came to be disposed of with a command to the respondents to follow the directions passed by this Court in CWP No. 10625 of 2011, titled as Mohan Lal versus State of H.P. and others.

(2.) The respondent has filed the reply alongwith the consideration order indicating therein how the petitioner is not entitled to the reliefs sought.

(3.) It is apt to reproduce the relevant portion of the consideration order, dated 21st April, 2016, herein: