Anjana vs Sh. R.D. Dhiman And Others
2021 Latest Caselaw 1929 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
                                             COPC No. 40 of 2021
                                       Decided on: March 9, 2021




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    _______________________________________________________________





    Anjana                                        ...........Petitioner
                                   Versus
    Sh. R.D. Dhiman and others                      ....Respondents
    _______________________________________________________________





    Coram:
    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting? 1No.

    For the Petitioner                     :      Mr. Varun Chandel, Advocate.





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

    _______________________________________________________________
    Sandeep Sharma, Judge (oral):

Learned Counsel appearing for the petitioner states

that the present petition has been rendered infructuous, as

such, same may be disposed of accordingly. Ordered

accordingly.

(Sandeep Sharma) Judge

March 9, 2021 (vikrant)

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