Bhag Singh vs State Of H.P. And Others
2021 Latest Caselaw 3766 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                         CWP No. 348 of 2020
                                                         Decided on: 06.08.2021




                                                                                       .

        Bhag Singh                                                                .......Petitioner
                                                     Versus
        State of H.P. and others                                           ......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. Peeyush Verma, Advocate.
        For the respondents:                       Mr. Ashok Sharma, Advocate
                                                   General with Mr. Vinod    Thakur,
                                 r                 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)

Learned counsel for the petitioner fairly states that

the instant petition has been rendered infructuous with the efflux

of time. His statement is taken on record.

2. Consequently, the writ petition is dismissed as

having rendered infructuous, so also the pending application(s),

if any.

                                                                ( 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.