Suman Gupta vs State Of H.P. And Others
2021 Latest Caselaw 2099 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                             CWP No. 851 of 2021
                                             Decided on 15.3.2021




                                                                          .
    Suman Gupta                                                        ....Petitioner.





                        Versus

    State of H.P. and others ... Respondents.





    ................................................................................................

    Coram

    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.




    The Hon'ble Ms. Justice Chander Bhusan Barowalia, Judge.
    Whether approved for reporting?1

    For the petitioner             : Mr. Devender K. Sharma, Advocate.

    For respondents                : M/s. Vinod Thakur, Vikas Rathour & Shiv
                                     Pal Manhans Addl. Advocates General
                                     with M/s J.S. Guleria & Bhupender
                                     Thakur, Dy. Advocates General.



    Tarlok Singh Chauhan, J.(Oral)

Learned counsel for the petitioner states that since the

order of transfer has been cancelled, therefore, nothing survives for

adjudication in the present petition.

2. Accordingly, the instant petition is dismissed, so also the

pending application(s),if any.

(Tarlok Singh Chauhan) Judge

(Chander Bhusan Barowalia) Judge 15th March, 2021 (Guleria)

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