Date Of Decision: 9 Th October vs State Of Himachal Pradesh
2023 Latest Caselaw 15809 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWPOA No.6490/2020 Date of Decision: 9 th October, 2023. Mandeep Tomar .....Petitioner.

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Versus

State of Himachal Pradesh .....Respondent. Coram The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.

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

Whether approved for reporting?1

For the Petitioner: Mr. Arun Kumar, Advocate vice Mr. Ajay Kumar Dhiman, Advocate.

For the Respondent: Mr. Rajesh Mandhotra, Addl. Advocate General.

Vivek Singh Thakur, Judge (oral).

Mr. Arun Kumar, Advocate, appearing under instructions of

original counsel Mr. Ajay Kumar Dhiman, Advocate, submits that with

efflux of time, petition has become infructuous.

2. Accordingly, present petition is disposed of as having become

infructuous, so also the pending application(s), if any.

( Vivek Singh Thakur ) Judge

( Bipin Chander Negi ) Judge

9th October, 2023 (CS)

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