Narinder Kumar vs State Of H.P. & Ors
2021 Latest Caselaw 3542 HP

            IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                                                   CWP No. 4941/2020
                                                   Decided on : 4.8.2021




                                                                                      .
    Narinder Kumar                                                               .....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. Vishwa Bhushan, Advocate.
    For the respondents                     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. for the respondents­State.
                                             (Video Conferencing)


    _____________________________________________________________________
                Justice Tarlok Singh Chauhan, Judge (oral)

Learned counsel for the petitioner, on instructions,

states that the instant petition has been rendered infructuous

with efflux of time. His statement is taken on record.

2 In view of above, the petition is disposed of, as having

been rendered infructuous, so also the pending application(s), if

any.

(Tarlok Singh Chauhan) Judge

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

(Satyen Vaidya)

.

    4.8.2021                     Judge





     (pankaj)





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