Sher Singh vs State Of Hp And Ors
2021 Latest Caselaw 2002 HP

                    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                              Execution Petition No.497 of 2020
                                                     Date of Decision: 10.3.2021
               _______________________________________________________




                                                                        .
    Sher Singh                                                               ......Petitioner.





                                           Versus
    State of HP and Ors.                                                   ....Respondents.





    Coram
    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting1?
    For the petitioner:            Mr. B.C. Verma, Advocate vice Mr. Balwant





                                   Singh Thakur, Advocate.
    For the respondents:           Mr. Sudhir Bhatnagar and Mr. Arvind Sharma,
                                   Additional Advocates General with Mr. Kunal
                                   Thakur, and Ms. Svaneel Jaswal, Deputy
                                   Advocates General.


    Sandeep Sharma, J. (Oral)

Learned vice counsel representing the petitioner fairly states

that during the pendency of the present petition, judgment alleged to have

been not implemented, stands duly implemented and as such, same may

be disposed of accordingly.

2. Consequently, in view of the fair stand adopted by the learned

counsel for the petitioner, present petition stands dismissed as having

rendered infructuous.

    10th March, 2021                                        ( Sandeep Sharma ),
    manjit                                                       Judge.

Whether reporters of the Local papers are allowed to see the judgment?