Decided On: 24.07.2024 vs Himachal Pradesh University And ...
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Himachal Pradesh High Court

Decided On: 24.07.2024 vs Himachal Pradesh University And ... on 24 July, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                     2024:HHC:5736




    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                            Execution Petit. No. 664 of 2024




                                                                         .
                                            Decided on:              24.07.2024





      Kiran Bala Sharma                                                      ....Petitioner

                       Versus





      Himachal Pradesh University and another                             ...Respondents
      Coram
      The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.





      Whether approved for reporting?1
      For the petitioner    :    Mr. Mandeep Chandel, Advocate.

      For the respondents           :       Mr. Nitin Thakur, Advocate for
                          r                 respondent No. 1.

                                    :       Mr. Sumit Sharma, DAG for
                                            respondent No. 2.
      Ajay Mohan Goel, Judge                (Oral)

Notice. Mr. Nitin Thakur, learned Counsel and Mr.

Sumit Sharma, learned Deputy Advocate General, accept notice on

behalf of respondents No. 1 and 2.

At this stage, learned Counsel for the petitioner

submits that in view of subsequent developments, the petition has

been rendered infructuous. His statement is taken on record. The

petition is closed as such.

                                                            (Ajay Mohan Goel)
      July 24, 2024                                                  Judge
          (narender)




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