Citation : 2023 Latest Caselaw 15810 HP
Judgement Date : 9 October, 2023
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWPOA No.6545/2020 Date of Decision: 9 th October, 2023. Nirmala Devi & ors. .....Petitioners.
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Versus
State of H.P. & ors. .....Respondents. 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 Petitioners: Mr. M.C. Verma and Mr. Lalit Kumar Sehgal, Advocates.
For the Respondents: Mr. Rajesh Mandhotra, Addl. Advocate General.
Vivek Singh Thakur, Judge (oral).
Learned counsel appearing for the petitioners 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.
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