Aruna Kumari And Another vs State Of H.P. And Others
2023 Latest Caselaw 13321 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No.1686 of 2015 Date of Decision: 11.09.2023 __________________________________________________________

.

Aruna Kumari and another .......Petitioner

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

Coram:

Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1

For the Petitioners: Mr. Abhimanyu Rathore, Advocate.

For the Respondents: Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C.Verma, Additional Advocate Generals with Mr. Mr. Ravi Chauhan, Deputy Advocate General.

___________________________________________________________

Sandeep Sharma, Judge(oral):

Learned counsel representing the petitioners, on instructions,

states that the present petition has rendered infructuous and as such, same

may be disposed of.

2. Accordingly, in view of the above, the present petition is

disposed of as having rendered infructuous alongwith pending applications,

if any. Interim order, if any, is vacated.

(Sandeep Sharma), Judge September 11, 2023

(shankar)

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