Krishan Gopal vs State Of H.P. & Ors
2021 Latest Caselaw 3384 HP

            IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                                                   CWP No. 480/2020
                                                   Decided on : 2.8.2021




                                                                                      .

    Krishan Gopal                                                                .....Petitioner
                                          Versus





    State of H.P. & ors.                                                         ....Respondents

    Coram:





    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    The Hon'ble Mr. Justice Satyen Vaidya, Judge.
    Whether approved for reporting?1 No
    For the Petitioner:

                             Mr. Hoshiar Kaushal, Advocate.

    For the respondent:                     Mr. Ashok Sharma, A.G. with Mr. Rajinder
                                            Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr.
                                            Hemanshu Misra, Mr. Shiv Pal Manhans,
                                            Addl. A.Gs., and Mr. Bhupinder Thakur,


                                            Dy.A.G.

                                            (Video Conferencing)




    _____________________________________________________________________
                Justice Tarlok Singh Chauhan, Judge (oral)

Since the petitioner has retired, therefore, the instant

petition seeking quashing of impugned transfer order has been

rendered infructuous and is disposed of as such, so also the

pending application(s), if any.

                                                                    (Tarlok Singh Chauhan)
                                                                            Judge

                                                                         (Satyen Vaidya)
    2.8.2021                                                                  Judge
        (pankaj)

Whether reporters of the local papers may be allowed to see the judgment? Yes.