Dinesh Kumar vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 2996 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA Ex. Petition No.234 of 2021 in CWP No.4743 of 2020

.

Decided on:30.06.2021

Dinesh Kumar ..........Petitioner Versus

State of Himachal Pradesh and another ........Respondents _____________________________________________________ Coram:

Hon'ble Mr. Justice Ravi Malimath, Judge. Hon'ble Mr. Justice Satyen Vaidya, Judge. Whether approved for reporting? For the petitioner : Mr. Surinder Prakash Sharma,

Advocate.

For the respondents : Mr. Ashok Sharma, Advocate General with Mr. R.S. Dogra, Senior Additional Advocate General & Mr. Narender Singh Thakur, Deputy

Advocate General, for the respondents/State.

(Through Video Conferencing)

_____________________________________________________ Ravi Malimath, Judge (Oral).

Mr. R.S. Dogra, learned Senior Additional Advocate

General, submits that the transfer orders have been issued and

that the petitioner will be relieved within two days from today. His

submission is placed on record.

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

2. In view of the submission of the State, nothing

further survives for consideration in this petition. Accordingly, the

.

petition is disposed off.

( Ravi Malimath ) Judge.

                                                    ( Satyen Vaidya )
         June 30, 2021                                        Judge
         (Yashwant/tarun)