Maghu Ram vs State Of H. P. & Ors
2021 Latest Caselaw 2427 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                          CWPOA No. 3252 of 2019




                                                                        .
                                          Date of decision: 22.03.2021.





    Maghu Ram                                                     .....Petitioner.
                                   Versus





    State of H. P. & Ors.                                      .....Respondents.

    Coram:
    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    Hon'ble Mr. Chander Bhusan Barowalia, Judge.





    Whether approved for reporting? 1     No.



    For the Petitioner       :            Mr. M. A. Safee, Advocate, vice Mr. P.
                              r           P. Chauhan, Advocate.

    For the Respondents:                   Mr. Ashok Sharma, A.G. with Mr.
                                           Vinod Thakur, Mr. Vikas Rathore,

                                           Addl. A.Gs., Mr. J. S. Guleria and Mr.
                                           Bhupinder Thakur, Dy. A.Gs.,


    Tarlok Singh Chauhan, Judge (Oral)

Learned counsel for the petitioner, on instructions,

states that the instant petition has been rendered infructuous as

the grievance of the petitioner stands redressed. His statement

is taken on record.

2. Consequently, the instant petition is disposed of as

infructuous, so also pending applications, if any.

                                                   (Tarlok Singh Chauhan)
                                                              Judge


                                                 (Chander Bhusan Barowalia)
                  nd
             22        March, 2021                       Judge
               (sanjeev)

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