Liak Ram vs State Of H.P. And Others
2021 Latest Caselaw 3539 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                         CWP No. 3581 of 2020
                                                         Decided on: 04.08.2021




                                                                                      .

        Liak Ram                                                                  .......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. V.D. Khidtta, Advocate.
        For the respondents:                       Mr. Ashok Sharma, A.G with
                                                   Mr. Vinod Thakur, Mr. Shiv Pal

                                                   Manhans, Mr. Hemanshu Misra,

                                                   Addl. A.Gs and Mr. Bhupinder
                                                   Thakur, Dy. 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 04, 2021                                             ( Satyen Vaidya )
               (naveen)                                                    Judge

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