Date Of Decision: 04.03.202 vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 1666 HP

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     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                  CWPOA No. 7805 of 2019




                                                                                               .

                              Date of Decision: 04.03.2021
______________________________________________________________________
Sanjeev Kumar                                         ....Petitioner.





                             Vs.
State of Himachal Pradesh and another                                                    .....Respondents.

Coram:





The Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1                                No.

For the petitioner:
                                  r               Mrs. Ranjana Parmar, Senior Advocate,
                                                  with Mr. Karan Singh Parmar, Advocate.

For the respondents:                              M/s Sumesh Raj, Dinesh Thakur &
                                                  Sanjeev Sood, Additional Advocate
                                                  Generals, with Ms. Divya Sood, Deputy


                                                  Advocate General, for respondent No. 1.

                                                  Mr. Sarthak Mehta, Advocate, vice Mr.
                                                  I.N. Mehta, Advocate, for respondent No.




                                                  2.





Ajay Mohan Goel, Judge (Oral):

Leaned Senior counsel for the petitioner, on

instructions, submits that the petition has been rendered infructuous, as

the petitioner is stated to have left the Department. Dismissed as

infructuous, so also pending miscellaneous applications, if any.

(Ajay Mohan Goel) Judge March 04, 2021 (bhupender)

1Whether the reporters of the local papers may be allowed to see the Judgment?