Sakshi Chaudhary vs State Of H.P. & Others
2021 Latest Caselaw 661 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No. 413 of 2021

.

Date of Decision: January 22, 2021

Sakshi Chaudhary ...Petitioner

Versus

State of H.P. & Others ...Respondents Coram:

The Hon'ble Mr. Justice Anoop Chitkara, Vacation Judge. Whether approved for reporting?1 No.

For the petitioner : Mr. Nitin Thakur, Advocate.

For the respondents : Mr. Ajay Vaidya, Sr. Addl. A.G.

COURT PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE

Anoop Chitkara, Vacation Judge(oral)

Mr. Ajay Vaidya, learned Senior Additional Advocate

General has placed on record the written instructions, which

reveal that the impugned order of transfer, qua the petitioner,

stands cancelled. Therefore, nothing survives in this writ petition

and the same is accordingly disposed of. Pending application(s),

if any, are closed.

(Anoop Chitkara), January 22, 2021 (ps) Vacation Judge.

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