Tilak Singh vs State Of Himachal Pradesh & Others
2021 Latest Caselaw 3469 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 1701/2019 Decided on: 03.08.2021

.

Tilak Singh ......Petitioner

Versus

State of Himachal Pradesh & Others ......Respondents

Coram Hon'ble Mr. Justice Ravi Malimath, Acting Chief Justice. Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1

For the petitioner : Mr. Avinash Jaryal, Advocate.

For the respondents : Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore and Ms. Ritta Goswami, Additional Advocates General, for

respondents No.1 to 4.

(Through video conferencing)

Ravi Malimath, Acting Chief Justice (Oral)

In view of the subsequent events, petitioner's counsel

does not intend to prosecute this matter further. Hence, the writ

petition is dismissed as being infructuous. Pending miscellaneous

application is also disposed off.

( Ravi Malimath ) Acting Chief Justice

( Jyotsna Rewal Dua ) Judge August 03, 2021 (rohit/vs)

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