Hardial vs State Of H.P And Others
2023 Latest Caselaw 17268 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                                 CWPOA No. 6091 of 2020
                                 Decided on: 31st October, 2023
    ____________________________________________________




                                                                           .
    Hardial                                        ....Petitioner.





                            Versus
    State of H.P and others                    .....Respondents.
    _____________________________________________________





    Coram
    Hon'ble Mr. Justice M.S. Ramachandra Rao, Chief Justice
    Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge
    Whether approved for reporting? 1

    For the petitioner:
    For the respondents:
                        r                to
                                          Mr. A.K Jaryal, Advocate.
                                           Mr. Anup Rattan, Advocate General with
                                           Mr. Pranay Pratap Singh, Additional
                                           Advocate General and Mr. Arsh Rattan,

                                           Mr. Sidharth Jalta, Deputy Advocate
                                           Generals, for respondents-State.

    M.S. Ramachandra Rao, Chief Justice (oral)

Learned counsel for the petitioner states that the Writ

petition has become infructuous.

2. Recording the same, the Writ petition is disposed of as

having become infructuous, alongwith pending miscellaneous

application(s), if any.

                                                         ( M.S. Ramachandra Rao )
                                                               Chief Justice


    31st October, 2023                                       (Jyotsna Rewal Dua)
    (priti)                                                          Judge

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