Ram Singh Rao vs State Of H.P & Others
2021 Latest Caselaw 679 HP

HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 535 of 2021 Decided on: 27.01.2021

.

Ram Singh Rao .......Petitioner

Versus

State of H.P & Others ......Respondent

Coram

The Hon'ble Mr. Justice Anoop Chitkara, Vacation Judge. Whether approved for reporting?1 .

For the petitioner:

r Mr.Surinder Saklani, Advocate.

For the respondent: Ms. Seema Sharma, Deputy Advocate General with Mr. Shriyak Sharda, Senior Assistant Advocate General and Mr. Manoj Bagga, Assistant Advocate General for the respondent-State.

(Through Video Conferencing)

Anoop Chitkara, Vacation Judge (Oral)

Learned Counsel for the petitioner states that

the order in question has been implemented and as such nothing

survive and same is accordingly closed. Pending application(s),

if any are closed.

       January 27, 2021                                  (Anoop Chitkara)
           (rk)                                          Vacation Judge

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