Dr. Raman Sharma vs State Of H.P. & Ors
2023 Latest Caselaw 19081 HP

Himachal Pradesh High Court

Dr. Raman Sharma vs State Of H.P. & Ors on 8 December, 2023

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.4766/2023.

Date of Decision: 8 th December, 2023. Dr. Raman Sharma .....Petitioner.

.

Versus

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

The Hon'ble Mr. Justice Bipin Chander Negi, Judge.

Whether approved for reporting?1

For the Petitioner: Ms. Anuja Mehta, Advocate vice Mr. Vishwa

of Bhushan, Advocate.

For the Respondents: Mr. Anup Rattan, Advocate General with Mr. Rahul Thakur, Dy. Advocate General, for rt respondents No.1 to 3.

Mr. Balram Sharma, Deputy Solicitor General of India, for respondent No.4.

Bipin Chander Negi, Judge (oral).

Ms. Anuja Mehta, Advocate, appearing under instructions of

original counsel Mr. Vishwa Bhushan, Advocate, submits that in view of

subsequent developments, petition has become infructuous.

2. Accordingly, present petition is disposed of as having become

infructuous, so also the pending application(s), if any.

(Bipin Chander Negi)

Judge

8th December, 2023 (CS)

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