Decided On: 27.08.2024 vs State Of H.P. & Others
2024 Latest Caselaw 12367 HP

Himachal Pradesh High Court

Decided On: 27.08.2024 vs State Of H.P. & Others on 27 August, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                       2024:HHC:7419

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                     CWP No.    6599 of 2024
                                                     Decided on: 27.08.2024
    Hem Raj                                                 ... Petitioner
                       Versus




                                                                          .
    State of H.P. & others                                        ... Respondents





    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1





    ____________________________________________________                                         _
    For the petitioner      :     Mr. Tek Chand Sharma, Advocate.
    For the respondents             :        Mr. Rahul Thakur, Deputy Advocate
                                             General.





    Ajay Mohan Goel, Judge (Oral)

Learned Deputy Advocate General apprised the Court on

the strength of instructions imparted to him that the impugned

transfer order has been withdrawn. He has also placed on record the

Office Order dated 27.08.2024, which demonstrates that fact. The

Office Order is taken on record.

2. In this view of the matter, as the petition has now been

rendered infructuous on account of subsequent developments, the

same is closed as such. Pending miscellaneous application(s), if any

also stand disposed of accordingly.

(Ajay Mohan Goel) Judge August 27, 2024 (Rishi)

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