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Sahil Verma vs State Of H.P. And Others
2021 Latest Caselaw 1307 HP

Citation : 2021 Latest Caselaw 1307 HP
Judgement Date : 25 February, 2021

Himachal Pradesh High Court
Sahil Verma vs State Of H.P. And Others on 25 February, 2021
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                           CWP No.650 of 2021
                              Decided on: 25th February, 2021
    ____________________________________________________________




                                                                         .
    Sahil Verma





                                                    .....Petitioner

                                              Versus





    State of H.P. and others
                                                  .....Respondents
    _____________________________________________________________
    Coram




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

    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge


    1 Whether approved for reporting?
    ______________________________________________________
    For the petitioner:                       Mr. Mandeep Chandel, Advocate.

    For the respondents:                      Mr.   Ashok    Sharma,     Advocate


                                              General with Mr. Vinod Thakur,
                                              Mr. Vikas Rathore & Mr. Shiv Pal
                                              Manhans,    Additional    Advocates
                                              General and Mr. Bhupinder Thakur




                                              & Mr. Yudhvir Singh Thakur,
                                              Deputy Advocates General.





    Tarlok Singh Chauhan, Judge (Oral)

Learned counsel for the petitioner states that the

transfer order impugned herein has been withdrawn by the

respondents, thereby rendering the instant petition as

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

infructuous. Consequently, the present writ petition is

dismissed as infructuous, so also the pending miscellaneous

application(s), if any.

.

                                  (Tarlok Singh Chauhan)





                                          Judge


                                      (Jyotsna Rewal Dua)





    February 25, 2021                       Judge
          (Mukesh)












 

 
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