Date Of Decision: 5.8.202 vs Devendra Kumar Sharma And Others
2021 Latest Caselaw 3653 HP

           IN THE HIGH COURT OF HIMACHAL PRADESH,
                           SHIMLA




                                                                                     .
                                                                         COPC No.176 of 2019





                                                                 Date of Decision: 5.8.2021
    ______________________________________________________________________
    Skariah Mathew                                                                      ....Petitioner





                                         Versus
    Devendra Kumar Sharma and others                                                    ..... Respondents
    ______________________________________________________________________





    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting? 1

    For the Petitioner :                 Mr. Anand Sharma, Senior Advocate with Mr.
                             r           Karan Sharma, Advocate.

    For the Respondents : Mr. N.K.Sood, Senior Advocate with Mr.
                          Aman Sood, Advocate.
    Sandeep Sharma, Judge (oral):

Mr. Anand Sharma, learned Senior Counsel representing

the petitioner, on instructions states that benefits in terms of the

judgment alleged to have been violated stands received by the

petitioner and as such, nothing remains to be adjudicated in the

present petition.

2. Consequently, in view of the above, this Court sees no

reason to keep the present petition alive and as such, same is

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

accordingly disposed of. Notices issued to the respondents are hereby

discharged accordingly.

(Sandeep Sharma),

.

                                                         Judge





    5th August, 2021
       (shankar)





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