Kamal Kant vs State Of Himachal Pradesh
2022 Latest Caselaw 9342 HP

                               1




    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                          CWP No. 6528 of 2022.
                          Date of Decision : November 15, 2022.




                                                                 .
Kamal Kant                                                  ...Petitioner.





                          Versus





State of Himachal Pradesh                                    ...Respondent

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. Shourya Sharma, Advocate on
                     r             behalf of Mr. T.S. Chauhan, Advocate.

For the respondent        :        Mr. Anil Jaswal, Additional Advocate
                                   General.

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 November 15, 2022 (ps)

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