Balak Ram And Another vs State Of Himachal Pradesh And ...
2023 Latest Caselaw 15459 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                     CWP No. 5177 of 2021




                                                                         .
                                                     Decided on : 05.10.2023





      Balak Ram and another                                               ....Petitioners





                       Versus

      State of Himachal Pradesh and others                           ...Respondents.
      Coram
      The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.





      Whether approved for reporting?1
      For the petitioners               :   Dr. Lalit Kumar Sharma,
                                            Advocate.

      For the respondents
                          r         :       M/s Rupinder Singh and

                                            Pushpender Jaswal, Additional
                                            Advocate Generals with M/s
                                            Ranjna Patial and Sumit Sharma,
                                            Deputy Advocate Generals and


                                            Rajat Chauhan, Law Officer.

      Ajay Mohan Goel, Judge                (Oral)

Dr. Lalit Kumar Sharma, learned Counsel for the

petitioners submits that with the efflux of time, present

petition has been rendered infructuous. In view of this, the

petition is closed as having been rendered infructuous.

Pending miscellaneous application(s), if any, also stand

disposed of accordingly.

                                                     (Ajay Mohan Goel)
      October 05, 2023                                       Judge
          (narender)




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