__________________________________________________________________ vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 1857 HP

          IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                               CWP No.218 of 2019




                                                                             .
                                  Decided on: 8th March, 2021





    __________________________________________________________________
    M/s Suvidha Sanitation
                                                                                 ....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

    1 Whether     approved for reporting?
    ______________________________________________________

    For the petitioner:                   Ms. Seema K. Guleria, Advocate.
    For the respondents:                  Mr. Ajay Vaidya, Senior Additional
                                          Advocate General.



    Ravi Malimath, Judge.                     (Oral)

Petitioner's counsel submits that the writ

petition has become infructuous and may be

dismissed.

2. The aforesaid submission of the learned

counsel for the petitioner is placed on record.

3. Ordered as such.

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

4. Pending miscellaneous application is disposed off

accordingly.

.

( Ravi Malimath ) Judge

( Jyotsna Rewal Dua ) Judge

March 08, 2021 (TM/ V.Himalvi)