Pawan Kumar Chandel vs State Of H.P. And Others
2021 Latest Caselaw 3462 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                         CWP No. 1584 of 2021
                                                         Decided on: 03.08.2021




                                                                                      .

        Pawan Kumar Chandel                                                       .......Petitioner
                                                     Versus
        State of H.P. and others                                           ......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.    Sudhanshu                       Jamwal,
                                                   Advocate.
        For the respondents:                       Mr. Ajay Vaidya, Sr. Addl. A.G.

                                                   (Through video conferencing)

         Tarlok Singh Chauhan, J. (Oral)

Learned counsel for the petitioner submits that the

order of transfer of the petitioner, impugned herein, has been

cancelled, thereby rendering the instant petition infructuous.

2. Consequently, the writ petition is dismissed as

having become infructuous, so also the pending application(s), if

any.

                                                                ( Tarlok Singh Chauhan )
                                                                          Judge


        August 03, 2021                                             ( Satyen Vaidya )
               (naveen)                                                    Judge

Whether the reporters of Local Papers may be allowed to see the judgment? Yes.