Shanta Devi vs State Of H.P. & Ors
2023 Latest Caselaw 9855 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 1279/2023 Decided on: 19.07.2023

.

    Shanta Devi                           ...Petitioner





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

..........................................................................................

Coram The Hon'ble Ms. Jyotsna Rewal Dua, Judge. Whether approved for reporting?1 For the petitioner : Mr. Neel Kamal Sood, Sr.

Advocate with Ms. Seema Azad, Advocate.

For the respondents : Mr. Anup Rattan, Advocate General with Mr. Y.P.S. Dhaulta, Additional r Advocate General.

Jyotsna Rewal Dua , J

The respondents have filed short reply in terms of which

the relief prayed for by the petitioner stands granted to him under

office order dated 13.07.2023 appended with it.

Since the relief prayed for by the petitioner has been

granted to him, therefore, the writ petition has worked itself out.

In view of above, the writ petition is disposed of as relief

prayed for by the petitioner stands granted. Pending miscellaneous

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

Jyotsna Rewal Dua Judge 19th July, 2023

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

(rohit)

.