Pawan Kumar vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 1424 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWPOA No.3724 of 2020 Date of Decision: 26.2.2021

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Pawan 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, Deputy Advocate General.

__________________________________________________________ Sandeep Sharma, Judge(oral):

Learned counsel representing the petitioner on

instructions, states that the present petition has rendered infructuous

on account of subsequent developments 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 26th February, 2021 (shankar)

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