Rakesh Chand & Ors vs State Of H. P. & Anr
2023 Latest Caselaw 9863 HP

            IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                                  CWPOA No. 7 of 2021




                                                                                 .
                                                  Decided on: 19.07.2023





    Rakesh Chand & Ors.                                           ...Petitioners

                                                  Versus





    State of H. P. & Anr.                                                   ...Respondents

    Coram:
    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.





    Hon'ble Mr. Justice Satyen Vaidya, Judge.
    Whether approved for reporting? 1             No.



    For the Petitioner :                 Ms. Rashmi Parmar, Advocate.

    For the Respondents:                     Mr. Anup Rattan, A.G. with Mr. I. N.

                                           Mehta, Sr. Addl. A.G. with Mr. Ramakant
                                           Sharma, Ms. Sharmila Patial, Addl.
                                           A.Gs., Mr. J. S. Guleria, Ms. Priyanka
                                           Chauhan, Dy. A.Gs. and Mr.        Rajat


                                           Chauhan, Law Officer.

    Tarlok Singh Chauhan, Judge (Oral)

Since the grievance of the petitioners has been

redressed, therefore, no further order is required to be passed

and the matter is closed.

2. Pending application, if any, also stands disposed of.

(Tarlok Singh Chauhan) Judge

(Satyen Vaidya) th 19 July, 2023 (sanjeev) Judge

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