______________________________________________________ vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 3613 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.3355 of 2019 Decided on: 5th August, 2021

.

______________________________________________________ Nand Lal .....Petitioner Versus

State of Himachal Pradesh and 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. Anup Rattan, 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 to 3/State.

Mr. I.D. Bali, Senior Advocate with Mr. Virender Bali, Advocate, for

respondent No.4.

(Through Video Conferencing)

Ravi Malimath, Acting Chief Justice (Oral)

Due to the subsequent events, petitioner's counsel

submits that the petition may be dismissed as being infructuous. His

submission is placed on record. Hence, ordered as such.

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

2. Pending miscellaneous application is also disposed off.

.

                                                     ( Ravi Malimath )





                                                   Acting Chief Justice





                                                   ( Jyotsna Rewal Dua )
    August 05, 2021                                        Judge
         ( Himalvi/Yashwant )