Sandeep Sharma vs State Of H.P.& Others
2021 Latest Caselaw 3650 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
                                      CWP No. 3941 of 2019
                                      Decided on 05.08.2021
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                                                                              .
    Sandeep Sharma                                  ...Petitioner





                                                  Versus
    State of H.P.& Others                        ...Respondents
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    Coram
    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge
    The Hon'ble Mr. Justice Satyen Vaidya, Judge
    1 Whether approved for reporting? No.

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    For the petitioner       :    Mr. Kul Bhushan Khajuria,
                                  Advocate.

    For the respondents                      :    Mr. Vinod Thakur, Mr. Shiv Pal
                                                  Manhans, Mr. Hemanshu Misra,
                         r                       Addl. A.Gs., Mr. J.S. Guleria and

                                                 Mr. Bhupinder Thakur, Dy. A.Gs.,
                                                 for respondents.
    Tarlok Singh Chauhan, Judge (Oral)

Learned counsel for the petitioner, on instructions,

states that the instant petition has become infructuous with

efflux of time. His statement is taken on record.

2. Accordingly, the instant petition is disposed of as

having been rendered infructuous, so also pending

application(s), if any.

(Tarlok Singh Chauhan) Judge

(Satyen Vaidya) Judge 05 August, 2021 (ravinder)

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

.