Mamta vs State Of H.P. & Anr
2023 Latest Caselaw 15432 HP

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

Civil Writ Petition No. 4566 of 2023.

Date of decision: 5th October, 2023.

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    Mamta                                                                   ...Petitioner.

                                         Versus





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

The Hon'ble Mr. Justice Satyen Vaidya, Judge.

Whether approved for reporting?1

For the Petitioner: Mr. K.B. Khajuria, Advocate. For the Respondents: Mr. Y.P.S. Dhaulta, Addl. A.G., with

Ms. Priyanka Chauhan and Mr.

Rahul Thakur, Dy. A. Gs.

Satyen Vaidya, Judge (Oral).

Learned counsel for the petitioner submits that

due to intervening circumstances, the subject matter of the

petition has been rendered infructuous.

2. Accordingly, the instant petition is dismissed as

having been rendered inructuous.

3. Pending applications, if any, also stand disposed of.

(Satyen Vaidya) Judge 5th October, 2023.

(jai)

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