Sanjeev Kumar vs State Of H.P. & Another
2023 Latest Caselaw 18115 HP

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                           CWPOA No. 6319 of 2020




                                                                                          .

                                                            Date of decision: 17.11.2023

    Sanjeev Kumar.                                                                           ...Petitioner.





                                                  Versus

    State of H.P. & another.                                                               ...Respondents.





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

    Whether approved for reporting?1

    For the Petitioner.                      Ms.Anita Jalota, Advocate, vice Mr.Adarsh K.
                                             Vashishta, Advocate.


    For the Respondents:                     Mr.Rajesh Mandhotra, Additional Advocate
                                             General for respondent No. 1.




                                             None for respondent No. 2.





                        Vivek Singh Thakur, Judge (Oral)

Ms.Anita Jalota, Advocate, learned counsel appearing on

behalf of original Counsel, Mr.Adarsh K. Vashishta, Advocate, submits that

this petition has become infructuous. Disposed of accordingly, being

infructuous alongwith pending applications.

(Vivek Singh Thakur), Judge.

(Sandeep Sharma), Judge.

17th November, 2023 (Keshav)

Whether the reporters of the local papers may be allowed to see the Judgment? Yes