Rekha Gupta vs State Of H.P. & Others
2021 Latest Caselaw 1268 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                                                CWPOA No. 5387 of 2020
                                Date of decision: 24.02.2021
    ________________________________________________________




                                                                            .
    Rekha Gupta                                     .....Petitioner





                               Versus





    State of H.P. & others                      ...Respondents
    __________________________________________________________
    Coram:
    The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice
    The Hon'ble Mr. Justice Ravi Malimath, Judge.





    Whether approved for reporting?1
    __________________________________________________
    For the petitioner :                Mr. Manish Sharma, Advocate.

    For the respondents:                Mr. Ashok Sharma, Advocate General
                        r               with Mr. Adarsh Sharma and Ms. Ritta

                                        Goswami, Additional Advocates General,
                                        for respondent No. 1.

    L. Narayana Swamy, Chief Justice                (Oral)

Learned Counsel for the petitioner submits that due to

the subsequent developments, the writ petition has become

infructuous. His statement is taken on record.

2. Accordingly, the writ petition is dismissed as having

become infructuous. Pending application(s), if any, stands

disposed of.

(L. Narayana Swamy) Chief Justice.

    February 24, 2021                                        (Ravi Malimath)
        (hemlata)                                                Judge.

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