Dr. Nitin Vyas vs State Of H.P. And Others
2021 Latest Caselaw 1959 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                         CWP No. 1516 of 2017
                                                         Decided on: 10.03.2021




                                                                                      .

        Dr. Nitin Vyas                                                            .......Petitioner
                                                     Versus
        State of H.P. and others                                             ......Respondents





        Coram
        The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice.
        The Hon'ble Mr. Justice Anoop Chitkara, Judge.





        Whether approved for reporting?1
        For the petitioner:                        Ms. Sheetal Vyas, Advocate.
        For the respondents:                       Mr. Ashok Sharma, A.G with
                                 r                 Mr. Adarsh Sharma, Addl. A.G

                                                   and Mr. Y.S. Thakur, Dy. A.G.

                                                   Mr. Suneet Goel, Advocate for
                                                   respondents No. 4 and 5.


                                                   Ms. Ritta Goswami, Advocate
                                                   for respondent No.6.

                                                   Mr. Lovneesh Thakur, Advocate




                                                   for respondent No.7.





                                                   Mr. Rahul Mahajan, Advocate
                                                   for respondents No. 21, 24, 25,
                                                   26, 27 and 31.





                                                   Mr. Rajnish Maniktala, Senior
                                                   Advocate with Mr. Naresh
                                                   Verma,       Advocate       for
                                                   respondents No. 22, 28 and 29.
                                                   Mr. Y.P. Sood, Advocate for
                                                   respondent No.23.
                                                   Mr. Balwant Kukreja, Advocate
                                                   for respondent No.30.

                                                   Mr. Neel Kamal Sood, Advocate
                                                   for respondent No.32.
                                                   Mr.    Bimal   Gupta,  Senior
                                                   Advocate    with  Mr.  Vineet
1
 Whether the reporters of Local Papers may be allowed to see the judgment? Yes.




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                                    Vashisth,    Advocate                         for
                                    respondent No.33.

                                    Mr. Sanjay Bhardwaj, Advocate




                                                                     .
                                    for respondent No.34.





                                    Mr. N.K. Sood, Senior Advocate
                                    with Mr. Aman Sood, Advocate





                                    for respondents No. 35 and 36.

                                    Mr. Ankush Dass Sood, Senior
                                    Advocate with Mr. Vivek Negi,
                                    Advocate    for   respondent





                                    No.37.

                                    Mr. Lokinder            Negi, Advocate
                                    vice counsel            for respondent
                                    No.38.


                             Mr. Naresh K. Gupta, Advocate
                             for respondent No.45.
    L. Narayana Swamy, Chief Justice (Oral)

Learned Advocate General has submitted the report

in compliance to order passed by this Court. Copy supplied to

learned counsel representing the other parties. Learned counsel

appearing for the respondents submit that their grievances are

redressed by the respondent-State.

2. In view of the submissions of learned counsel

representing the respondents, this petition has become

infructuous and the same is accordingly disposed of as such.

Pending application(s), if any, shall also stand disposed of.

                                                  ( L. Narayana Swamy )
                                                        Chief Justice

    March 10, 2021                                   ( Anoop Chitkara )
         (naveen)                                          Judge