Chetna Jhagta & Another vs State Of Himachal Pradesh & ...
2023 Latest Caselaw 12900 HP

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    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                    CWPOA No.5205 of 2020




                                                                           .
                                    Date of Decision: September 4, 2023





    Chetna Jhagta & another                                                 ...Petitioners.





                                             Versus

    State of Himachal Pradesh & another                                     ..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:             Dr.Lalit K. Sharma, Advocate.

    For the Respondents:            Mr.Anup    Rattan,    Advocate    General,
                                    alongwith Mr.Ramakant Sharma, Additional
                                    Advocate General, for respondent No.1.


                                    Mr.Vikrant   Thakur,                 Advocate,           for
                                    respondent No.2.

    Vivek Singh Thakur, J (Oral)

It is jointly submitted by learned counsel for the

parties that by afflux of time, present petition has become

infructuous. Accordingly, petition is dismissed as having become

infructuous, so also pending application(s), if any.

(Vivek Singh Thakur), Judge.

(Bipin Chander Negi), Judge.

September 4, 2023 (Purohit)

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