Kalu Ram vs State Of Himachal Pradesh And ...
2023 Latest Caselaw 15588 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                CWPOA No.6361 of 2020
                                                Date of Decision : 06.10.2023




                                                                                 .
    Kalu Ram                                                              ...... Petitioner





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





    Coram:

    The Hon'ble Mr. Justice Vivek Singh Thakur, Judge
    The Hon'ble Mr. Justice Bipin Chander Negi, Judge
                                      1
    Whether approved for reporting?





    For the Petitioner          :         Mr. K.B. Khajuria         and     Ms.     Pallavi   Sharma,
                                          Advocates.
    For the Respondents :                 Mr. Anup Rattan, Advocate General with Mr. Rajesh
                         r                Mandhotra, Additional Advocate General.

    Vivek Singh Thakur, Judge (oral)

Mr. K. B. Khajuria, learned counsel, for the petitioner submits

that by efflux of time, this petition has become infructuous.

Accordingly, petition is dismissed as having become infructuous, so

also, pending miscellaneous application(s), if any.

                                                                ( Vivek Singh Thakur)
                                                                       Judge





                                                               ( Bipin Chander Negi)
    October 06, 2023 (KS)                                               Judge




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