Date Of Decision: March 30 vs State Of H.P. & Ors
2021 Latest Caselaw 2489 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.




                                                                                      .
                                               CWP No. 3879 of 2019





                                         Date of decision: March 30, 2021.
    Manohar Lal                                                             .....Petitioner
                                         Versus





    State of H.P. & ors.                                                    .....Respondents.


    Coram
    The Hon'ble Mr. Justice Ravi Malimath, Judge.





    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
    Whether approved for reporting?1
    For the petitioner                   :        Ms. Abhilasha Kanudal, Advocate, vice
                                                  Mr. Sanjeev K. Suri, Advocate.


    For the respondents                  :        Mr. Ashok Sharma, Advocate General
                                                  with Mr. Adarsh Sharma & Ms. Ritta
                                                  Goswami, Addl. Advocates General, for
                                                  respondents No. 1 to 4.

                                                  Mr. K.D. Sood, Senior Advocate with Mr.


                                                  Mukul Sood, Advocate, for
                                                  respondent No. 6 to 10.

                                THROUGH VIDEO CONFERNCE




    Ravi Malimath, Judge (Oral)

The learned vice counsel appearing for the petitioner

submits that the petition be dismissed as infructuous. Her submission is

placed on record. Accordingly, the petition is dismissed as such. Pending

miscellaneous application is also dismissed accordingly.

( Ravi Malimath ) Judge

( Jyotsna Rewal Dua ) Judge 30th March, 2021

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

(vs/tarun)

.

rto