Kanya Negi vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 1609 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWPOA No.7803 of 2019 Date of Decision: 3.3.2021

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Kanya Negi .......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. Abhishek Thakur, Advocate vice Mr. Lalit K. Sharma, Advocate.

For the Respondents: Mr. Sudhir Bhatnagar and Mr. Arvind r Sharma, Additional Advocate Generals, with Mr. Kunal Thakur, Deputy Advocate

General, for the respondents/State. __________________________________________________________ Sandeep Sharma, Judge(oral):

Learned counsel representing the petitioner, on

instructions, states that the present petition has rendered infructuous

with the afflux of time 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 3rd March,2021 (shankar)

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