Ashok Kumar & Others vs The State Of Himachal Pradesh & ...
2023 Latest Caselaw 13310 HP

                                                1


    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                    CWPOA No.5630 of 2020
                                    Date of Decision: September 11, 2023




                                                                           .
    Ashok Kumar & others                                                     ...Petitioners.





                                             Versus

    The State of Himachal Pradesh & others                                  ..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 Petitioners:
    For the Respondents:
                        r               to
                                    Mr.Onkar Jairath, Advocate.
                                    Mr.Anup    Rattan  Advocate    General,
                                    alongwith Mr.Ramakant Sharma, Additional

                                    Advocate General.


    Vivek Singh Thakur, J (Oral)

Learned counsel for the petitioner submits that in

view of subsequent events, present petition has become

infructuous. Accordingly, petition is disposed of as having

infructuous.

Pending application(s), if any, also stand disposed of.

(Vivek Singh Thakur), Judge.

(Bipin Chander Negi), Judge.

September 11, 2023 (Purohit)

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