Ram Chander vs State Of H.P. & Ors
2023 Latest Caselaw 5539 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                     CWPOA No. 4822 of 2020
                                                     Decided on: 10.05.2023




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        ______________________________________________________________





    Ram Chander                                                          ....Petitioner
                                        Versus





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




    Coram
    The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.





    The Hon'ble Mr. Justice Sushil Kukreja, Judge.

    Whether approved for reporting?1
    For the petitioner              :          Mr. Bonit Thakur, Advocate, vice
                                               Mr. A.K. Gupta, Advocate.


    For the respondents             :          Mr. Rakesh Dhaulta, Additional
                                               Advocate General.


    Vivek Singh Thakur, Judge (oral)

Learned counsel appearing for the petitioner, under

instructions, submits that in view of subsequent events, petition

has become infructuous.

2. Accordingly, petition is dismissed, as infructuous,

alongwith pending application(s), if any.

                                                           ( Vivek Singh Thakur )
                                                                        Judge


                                                                 ( Sushil Kukreja )
    May 10, 2023                                                     Judge
           (raman)

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