Mayadhar Sharma vs State Of H.P. & Ors
2021 Latest Caselaw 3640 HP

           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                                  CWP No. 5057of 2020




                                                                                   .
                                                  Decided on: 05.08.2021





    Mayadhar Sharma                                                         ...Petitioner
                             Versus
    State of H.P. & Ors.                          ...Respondents





    _____________________________________________________________
    Coram:
    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    Hon'ble Mr. Justice Satyen Vaidya, Judge.





    Whether approved for reporting? 1       No.


    For the Petitioner :                 Mr. Varun Rana, 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, Judge (Oral)

Learned counsel for the petitioner states that since

respondent No. 5 has been adjusted at the same station, therefore,

the instant petition has been rendered infructuous.

2. Accordingly, the instant petition is disposed of as

having been rendered inructuous. Pending application(s), if any,

also stand(s), disposed of.

                                                              (Tarlok Singh Chauhan)
                                                                       Judge


                                                                   (Satyen Vaidya)
                5  th
                        August, 2021                                   Judge
                        (sanjeev)

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