Date Of Decision: 11 Th October vs State Of H.P & Ors
2023 Latest Caselaw 16111 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWPOA No.6509/2020 Date of Decision: 11 th October, 2023. Umesh Jamwal .....Petitioner.

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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 Petitioner: Ms. Anuja Mehta, Advocate vice Mr. Vishwa Bhushan, Advocate.

For the Respondents: Mr. Anup Rattan, Advocate General with Mr. Rajesh Mandhotra, Addl. Advocate General.

Vivek Singh Thakur, Judge (oral).

Ms. Anuja Mehta, Advocate, appearing under instructions of

original counsel Mr. Vishwa Bhushan, 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

11th October,2023 (CS)

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