Ashok Kumar vs State Of H.P And Others
2021 Latest Caselaw 2330 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                         CWP No. 6047 of 2020
                                                         Decided on: 19.03.2021




                                                                                      .

        Ashok Kumar                                                               .......Petitioner
                                                     Versus





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

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





        The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
        Whether approved for reporting?1
        For the petitioner:                        Mr. Lalit K. Sehgal, Advocate.
        For the respondents:
                                 rMr. Ashok Sharma, Advocate

                                  General     with   Ms.   Ritta
                                  Goswami      and Mr.   Adarsh
                                  Sharma, Addl. A.Gs.
         L. Narayana Swamy, Chief Justice (Oral)

Learned counsel for the petitioner submits that the

prayer made by the petitioner has become infructuous.

Accordingly, the petition is disposed of as having become

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

disposed of.

                                                                  ( L. Narayana Swamy )
                                                                        Chief Justice


        March 19, 2021                                             ( Jyotsna Rewal Dua )
               (naveen)                                                    Judge

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