Dr. Sohil Chauhan vs State Of H.P. & Anr
2024 Latest Caselaw 4909 HP

Himachal Pradesh High Court

Dr. Sohil Chauhan vs State Of H.P. & Anr on 1 May, 2024

Bench: M.S. Ramachandra Rao, Jyotsna Rewal Dua

HON'BLE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

.

Decided on: 01.05.2024

Dr. Sohil Chauhan ....Petitioner Versus State of H.P. & Anr. ....Respondents

Coram The Hon'ble Mr. Justice M.S. Ramachandra Rao,Chief Justice. The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.

Whether approved for reporting?1 For the petitioner : Dr. Lalit K. Sharma, Advocate. For the respondents : Mr. Rakesh Dhaulta & Mr. Pranay Pratap r Singh, Additional Advocates General.

M.S. Ramachandra Rao (Chief Justice)(Oral) Learned counsel for the petitioner states that the writ

petition has become infructuous.

2. In view of the above, the writ petition is dismissed as

having become infructuous alongwith pending application(s), if any.

( M.S. Ramachandra Rao ) Chief Justice

(Jyotsna Rewal Dua) Judge 01st May, 2024 (rohit)

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