Ruhanee Droach vs State Of Himachal Pradesh & Others
2023 Latest Caselaw 15939 HP

                                                1


    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                    CWPOA No.6245 of 2020
                                    Date of Decision: October 10, 2023

    Ruhanee Droach                                                              ...Petitioner.




                                                                           .

                                             Versus

    State of Himachal Pradesh & others                                      ..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 Petitioner:             Mr.Varun Thakur, Advocate.
    For the Respondents:            Mr.Anup   Rattan,     Advocate   General,
                        r           alongwith Mr.Baldev Negi,      Additional
                                    Advocate General, for respondents NO.1 to

                                    5.

                                    None for respondent No.6.


    Vivek Singh Thakur, J (Oral)

Learned counsel for the petitioner submits that in

view of subsequent pronouncements of the Courts, including the

Supreme Court, nothing survives to be adjudicated in the present

petition.

2. In view of above, petition is disposed of accordingly,

so also pending application(s), if any.

(Vivek Singh Thakur), Judge.

(Bipin Chander Negi), Judge.

October 10, 2023 (Purohit)

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