Kapil Dev vs State Of H.P. And Ors
2023 Latest Caselaw 15976 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                  CWP No. 6638 of 2023




                                                                      .
                                                  Decided on: 10.10.2023





     Kapil Dev                                            ....Petitioner.





                                           Versus

     State of H.P. and Ors.                                       ...Respondents.

     Coram



     Whether approved for reporting? 1
                   r                  to
     The Hon'ble Mr. Justice Satyen Vaidya, Judge.

     For the petitioner           :        Mr. Y.K. Thakur, Advocate.

     For the respondents          :        Mr. Y.P.S. Dhaulta   and Mr.
                                           Pratush Sharma,    Additional
                                           Advocate Generals, with Mr.



                                           Gautam Sood, Ms. Priyanka
                                           Chauhan and Mr. Rahul Thakur,
                                           Deputy Advocate Generals, for




                                           respondents.





     Satyen Vaidya, Judge (Oral)

Instructions have been placed on record,

according to which, the impugned transfer order has

been withdrawn by the respondents-State.

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

Accordingly, nothing survives in this petition as the

subject matter has been rendered infructuous.

.

2. The petition is, accordingly, disposed of, so

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

                                           (Satyen Vaidya)
    10th October, 2023                         Judge
         (sushma)



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