Dr. Amit Aggarwal & Others vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 1343 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWPOA No.7605 of 2019 Date of Decision: 25.2.2021

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Dr. Amit Aggarwal & others .......Petitioners Versus

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

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

For the Petitioners: Mr. Dilip Sharma, Senior Advocate with Mr. Manish Sharma, Advocate.

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

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

Learned counsel representing the petitioners 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 petitioners, 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?