Smt. Naina Kali vs The State Of H.P. And Others
2021 Latest Caselaw 1216 HP

       IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                       CWPOA No. 3236 of 2020
                                 Decided on: February 23, 2021




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     ____________________________________________________________





     Smt. Naina Kali                              .........Petitioner
                                Versus

     The State of H.P. and others                  ...Respondents





     ____________________________________________________________
     Coram
     Hon'ble Mr. Justice Sandeep Sharma, Judge.
     Whether approved for reporting1?
     ____________________________________________________________





     For the petitioner:     Ms. Reetu Thakur, Advocate.

     For the respondents:   Mr. Arvind Sharma and Mr. Sudhir
                            Bhatnagar, Additional Advocates
                  r         General with Ms. Svaneel Jaswal,
                            Deputy Advocate General and Mr.

                            Sunny       Dhatwalia,     Assistant
                            Advocate General.
     ____________________________________________________________
     Sandeep Sharma, J. (Oral)

Learned Counsel appearing for the petitioner fairly states

that the present petition has been rendered infructuous on

account of subsequent developments, as such, same may be

disposed of accordingly.

2. In view of above, present petition is dismissed as

infructuous, alongwith all pending applications.

(Sandeep Sharma) Judge February 23, 2021 (Vikrant)

Whether reporters of the Local papers are allowed to see the judgment? .