Decided On:06.03.202 vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 1792 HP

HON'BLE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.1945 of 2018 Decided on:06.03.2020 M/s Thakur Dass Desh Raj & Co. ..........Petitioner

.

Versus State of Himachal Pradesh and others ........Respondents _________________________________________________________

Coram:

Hon'ble Mr. Justice Ravi Malimath, Judge. Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1

For the petitioner :

Ms. Richa Sharma, Advocate vice Mr. Surinder Saklani, Advocate. For the respondents : Mr. Ajay Vaidya, Sr. Additional Advocate General, for respondents No.1 to r 3/State.

Mr. Anup Rattan, Advocate, for respondent No.4.

__________________________________________________________ Ravi Malimath, Judge (Oral).

Petitioner's counsel submits that the petition may be

dismissed as being infructuous. In view of the submissions made, the

petition is dismissed as infructuous. Pending miscellaneous application

is disposed off.

( Ravi Malimath ) Judge.

( Jyotsna Rewal Dua ) March 6, 2021. Judge (Yashwant)

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