Ashok Kumar vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 1278 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWPOA No.3310 of 2020 Date of Decision: 24.02.2021

.

__________________________________________________________

Ashok Kumar .......Petitioner Versus

State of Himachal Pradesh and others ..... Respondents. ____________________________________________________ Coram:

Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1

For the Petitioner: Mr. A.K.Gupta, Advocate.

For the Respondents: Mr. Sudhir Bhatnagar and Mr. Arvind Sharma, Additional Advocate Generals, r with Mr. Kunal Thakur and Ms. Svaneel

Jaswal, Deputy Advocate Generals. __________________________________________________________ Sandeep Sharma, Judge(oral):

Learned counsel representing the petitioner states that

since petitioner has expired and none from his family is interested to

pursue the case at hand and as such, same may be disposed of.

2. Accordingly, in view of the aforesaid statement having

been made by learned counsel representing the petitioner, the present

petition is dismissed for non-prosecution alongwith pending

applications, if any.

(Sandeep Sharma), Judge 24th February,2021 (shankar)

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