Sumit Chander vs State Of H.P. & Others
2022 Latest Caselaw 11866 HP

                                1




IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                             Civil Writ Petition No.4977 of 2022.
                             Date of Decision : December 30, 2022




                                                                  .

Sumit Chander                                                  ......Petitioner.

                             Versus





State of H.P. & Others                                    ......Respondents
Coram:
The Hon'ble Ms. Justice Sabina, Judge
The Hon'ble Mr. Justice Sushil Kukreja, Judge.





Whether approved for reporting?1
For the petitioner       :          Mr. Suresh Saini, Advocate on behalf of
                                    Mr. Mohar Singh, Advocate.

For the respondents      :          Mr. Anil Jaswal, Additional Advocate

                                    General, for respondents No.1 and 2.

Sabina, Judge. (Oral)

Learned counsel for the petitioner submits that this petition

has been rendered infructuous.

Ordered accordingly.

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

(Sabina) Judge

(Sushil Kukreja) Judge December 30, 2022 (ps)

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