Kiran Bhadana vs State Of H.P. And Ors
2023 Latest Caselaw 15978 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                  CWP No. 5906 of 2023




                                                                      .
                                                  Decided on: 10.10.2023





     Kiran Bhadana                                                ....Petitioner.





                                          Versus

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

     Coram



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

     For the petitioner           :       Mr. Ashwani Sharma, 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 No. 1 to 3.

                                  :       Mr. Sanjay Bhardwaj, Advocate,





                                          for respondent No. 4.





     Satyen Vaidya, Judge (Oral)

Learned counsel for the petitioner submits

that on account of intervening circumstances, the

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

subject matter of the petition, has been rendered

infructuous. Ordered accordingly.

.

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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