Decided On: 31.10.2023 vs State Of Himachal Pradesh & Others
2023 Latest Caselaw 17275 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH AT
                          SHIMLA
                              CWP No.7528 of 2023
                              Decided on: 31.10.2023
    Upanshu Bhushan Dutt & another              ...Petitioners




                                                                        .
                              Versus





    State of Himachal Pradesh & others         ...Respondents
    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge





    1
     Whether approved for reporting?
    For the petitioners: Mr. Kulwant Singh Gill, Advocate.
    For the respondents: Mr. Rupinder Singh Thakur, Additional
                         Advocate General, with Mr. Sumit




                         Sharma, Deputy Advocate General and
                         Mr. Rajat Chauhan, Law Officer.

    Ajay Mohan Goel, Judge (Oral)

Learned Additional Advocate General has handed

over a copy of instructions imparted by the office of Sub-

Divisional Magistrate, Jawalamukhi, Distt. Kangra, H.P., dated

16.10.2023, which are taken on record. In terms of these

instructions, order passed by Sub-Divisional Magistrate dated

25.04.2023 has been withdrawn.

2. In view of the above, the petition is disposed of as

having been rendered infructuous, so also the pending

miscellaneous applications, if any.

(Ajay Mohan Goel) Judge

October 31, 2023 (Rishi)

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