Rikhi Ram vs State Of H.P. & Others
2021 Latest Caselaw 1788 HP

               IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA


                                                       CWP No. 1751 of 2018




                                                                                   .
                                                       Date of decision: 6.3.2021





    Rikhi Ram.                                                               ...Petitioner.
                                               Versus





    State of H.P. & others.                                             ...Respondents.


    Coram
    The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.





    Whether approved for reporting?1
    For the Petitioner:                   Ms. Kamlesh Kumari Advocate,                         vice     Mr.
                                          Amrinder Singh Rana, Advocate.


    For the Respondents:                  Mr.Raju Ram Rahi and Mr. Gaurav Sharma
                                          Deputy Advocate Generals.



    Vivek Singh Thakur, Judge (oral)

As per instructions received in sequel to order

dated 25.2.2021, learned counsel for the petitioner has endorsed the claim

of respondent that grievance of the petitioner stands redressed, therefore,

nothing survive to be adjudicated. The petition stands disposed of.

                                                                   (Vivek Singh Thakur),
     th
    6     March, 2021                                                    Judge.
          (veena)

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