Anil Pathik vs State Of H.P. & Others
2021 Latest Caselaw 2093 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                                                CWP No. 6330 of 2020
                                Date of decision: 15.03.2021
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                                                                           .
    Anil Pathik                                     .....Petitioner





                     Versus

    State of H.P. & 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 :                Mr. Dilip Sharma, Senior Advocate with
                                        Mr. Manish Sharma, Advocate.

    For the respondents:                Mr. Ashok Sharma, Advocate General
                        r               with Mr. Adarsh K. Sharma and Ms. Ritta

                                        Goswami, Additional Advocates General.

    L. Narayana Swamy, Chief Justice                   (Oral)

Learned Counsel for the petitioner submits that due to

the subsequent developments, the writ petition has become

infructuous. His statement is taken on record.

2. Accordingly, the writ petition is dismissed as having

become infructuous. Pending application(s), if any, also stands

disposed of.

(L. Narayana Swamy) Chief Justice.

    March 15, 2021                                               (Anoop Chitkara)
        (hemlata)                                                         Judge.

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