Sushma Devi vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 1521 HP

                IN THE HIGH COURT OF HIMACHAL PRADESH,
                              SHIMLA.
                                                                   CWP No. 1209 of 2021




                                                                                   .
                                                                  Decided on: 02.03.2021





                   Sushma Devi                                            ...Petitioner.
                                               Versus





            State of Himachal Pradesh and others     ...Respondents.
    ___________________________________________________________________
          Coram:
          Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
          Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.


               For the Petitioner:
               For the Respondents:
                                 r              to
               Whether approved for reporting? 1 No
                                                  Mr. Ramakant Sharma, Advocate.
                                                  Mr. Ashok Sharma, Advocate General, with
                                                  Mr. Rajinder Dogra, Sr. Addl. A.G., Mr.
                                                  Ranjan Sharma, Mr. Anil Jaswal, Addl.

                                                  A.Gs., Mr. R.P. Singh and Mr. Amit
                                                  Dhumal, Dy. A.Gs.
               _________________________________________________________
               Justice Tarlok Singh Chauhan, J.(Oral)

Learned counsel for the petitioner states

that the relief claimed in this petition has been granted

after filing of the petition thereby rendering the instant

petition infructuous.

2. In view of this, the instant petition is

dismissed as having been rendered infructuous due to

efflux of time.

(Tarlok Singh Chauhan) Judge

(Jyotsna Rewal Dua) 2 nd March, 2021. Judge

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

(GR)

.