Paras Ram vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 1341 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWPOA No.7595 of 2019 Date of Decision: 25.2.2021

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Paras Ram .......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. Mehar Chand Thakur, Advocate. For the Respondents: Mr. Dinesh Thakur, Additional Advocate General, for respondents No.1 to 3 & 5. r Mr. Ashwani Sharma, Advocate, for respondent No.4.

__________________________________________________________ Sandeep Sharma, Judge(oral):

Learned counsel representing the petitioner on

instructions, states that the present petition has been rendered

infructuous on account of subsequent development 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 disposed of as having rendered infructuous alongwith

pending applications, if any

(Sandeep Sharma), Judge 25th February, 2021 (shankar)

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