Ram Gopal Sharma vs State Of H.P. & Others
2021 Latest Caselaw 3594 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No.3640 of 2021 Decided on: 5th August, 2021

.

_____________________________________________________

Ram Gopal Sharma .....Petitioner

Versus

State of H.P. & others .....Respondents _______________________________________________________ Coram Hon'ble Mr. Justice Ravi Malimath, Acting Chief Justice.

Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.

Whether approved for reporting?

______________________________________________________ For the petitioner:

Mr. Surinder Prakash Sharma,

Advocate.

For the respondents: Mr. Ashok Sharma, Advocate General, with Mr.Ranjan Sharma, Mr. Vikas Rathore, Additional Advocates General

and Ms.Seema Sharma, Deputy Advocate General, for respondents No.1 & 2.

Mr. Surender Verma, Advocate, for

respondent No.3.

(Through Video Conferencing)

Ravi Malimath, Acting Chief Justice(Oral)

The learned Additional Advocate General submits that

the transfer order has been cancelled. Hence, the petition is

dismissed as being infructuous.

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

2. The pending miscellaneous application is disposed off

accordingly.

.

                                              ( Ravi Malimath )
                                            Acting Chief Justice





                                            ( Jyotsna Rewal Dua )
    August 05, 2021                                 Judge




         (vt)