Himachal Pradesh High Court

Deepankar & Anr vs State Of H.P. & Ors on 2 May, 2024

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                              CWP No.7728 of 2023
                                                    Date of decision: 02.05.2024




                                                                          .

    Deepankar & Anr.                                                      ...Petitioners.
                                     Versus





    State of H.P. & Ors.                                               ...Respondents.
    Coram:
    The Hon'ble Mr. Justice Satyen Vaidya, Judge.





    Whether approved for reporting?1
    For the petitioners r                  :   Mr. Subhash Chander, Advocate.

    For the respondents                :       Mr.   Y.P.S.  Dhaulta,   Mr.
                                               Amandeep Sharma and Mr. L.N.

                                               Sharma, Additional Advocates
                                               General.

    Satyen Vaidya, Judge (Oral):

The instructions have been placed on record,

according to which petitioners have been transferred in

terms of Inter-District Transfer Policy and they have joined

their respective stations.

2. In view of this development, nothing survives in

the petition and the same is accordingly disposed of. Pending

miscellaneous application(s), if any, also stands disposed of.



                                                              (Satyen Vaidya)
    2nd May, 2024                                                 Judge
         (Pardeep)

Whether reporters of Local Papers may be allowed to see the judgment?