Mallika Mukhopadhyay vs Union Of India And Others
2021 Latest Caselaw 3736 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                          CWP No. 2788 of 2017




                                                                        .
                                          Date of decision: 06.08.2021.





    Mallika Mukhopadhyay                                      .....Petitioner.

                                   Versus





    Union of India and others.
                                                             .....Respondents.


    Coram
    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.

    Whether approved for reporting?1
    For the Petitioner

    For the Respondents:
                        r    :
                                       to       No.
                                          Mr. Nimish Gupta, Advocate.

                                           Mr. Bal Ram Sharma, ASGI.

                                           (Through Video Conferencing)

    Tarlok Singh Chauhan, Judge (Oral)

Learned counsel for the petitioner, under instructions,

states that the instant petition has been rendered infructuous. His

statement is taken on record.

In view of above, the instant petition stands disposed of,

as having been rendered infructuous, so also pending miscellaneous

applications, if any, leaving the parties to bear their own costs.

(Tarlok Singh Chauhan) Judge

6th August, 2021.

(Guleria)

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