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Indu Bala vs State Of H.P. And Another
2021 Latest Caselaw 3746 HP

Citation : 2021 Latest Caselaw 3746 HP
Judgement Date : 6 August, 2021

Himachal Pradesh High Court
Indu Bala vs State Of H.P. And Another on 6 August, 2021
Bench: Tarlok Singh Chauhan, Satyen Vaidya
    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                         CWP No. 443 of 2020
                                                         Decided on: 06.08.2021




                                                                                       .

        Indu Bala                                                                 .......Petitioner
                                                     Versus
        State of H.P. and another                                          ......Respondents





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





        Whether approved for reporting?1 No.
        For the petitioner:                        Mr.   Dinesh                    K.       Thakur,
                                                   Advocate.
        For the respondents:                       Mr. Ashok Sharma, Advocate

                                                   General with Mr. Vinod    Thakur,

                                                   Mr. Hemanshu Misra, Mr. Shiv Pal
                                                   Manhans,     Additional  Advocate
                                                   Generals    and    Mr.  Bhupinder
                                                   Thakur, Deputy Advocate General
                                                   for the respondent-State.


                                                   (Through video conferencing)

         Tarlok Singh Chauhan, J. (Oral)

Since the petitioner has superannuated on 30 th April,

2021, therefore, the instant petition, seeking quashing of

transfer order, has been rendered infructuous and the same is

accordingly disposed of as such. Pending application(s), if any,

shall also stand disposed of.

                                                                ( Tarlok Singh Chauhan )
                                                                          Judge


        August 06, 2021                                             ( Satyen Vaidya )
               (naveen)                                                    Judge





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

 
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