Dr. Som Prakash vs State Of Himachal Pradesh And ...
2023 Latest Caselaw 17888 HP

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    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                              CWP No.5454 of 2023
                                              Date of Decision : 09.11.2023




                                                                                .

    Dr. Som Prakash                                                      ...... Petitioner

                                     Versus





    State of Himachal Pradesh and others                                 ......Respondents

    Coram:

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





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    Whether approved for reporting? No


    For the petitioner         :     Mr. Vaibhav Tanwar, Advocate.
    For the respondents :            Mr. Gautam Sood, Deputy Advocate General.


    Bipin Chander Negi, Judge (oral)

Mr. Vaibhav Tanwar, learned counsel for the petitioner, under

instructions submits that the present petition has become infructuous.

2. Accordingly, petition is dismissed as having been rendered

infructuous.

3. Pending miscellaneous application(s), if any, shall also stand

disposed of.

                                                               ( Bipin Chander Negi)
    November 09, 2023 (KS)                                             Judge




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