Himachal Pradesh High Court

Gourav Kaushal vs State Of Himachal Pradesh And Ors on 2 May, 2024

Bench: Tarlok Singh Chauhan, Sushil Kukreja

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                          CWPOA No.7083 of 2020.




                                                                        .
                                          Date of decision: 02.05.2024.





    Gourav Kaushal                                                 .....Petitioner.





                                   Versus
    State of Himachal Pradesh and Ors.                          .....Respondents.
    Coram





    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    The Hon'ble Mr. Justice Sushil Kukreja, Judge.

    Whether approved for reporting?1 No

    For the Petitioner         :          Mr. Bhim Raj Sharma, Advocate vice

                                          Mr. Naresh Verma, Advocate.

    For the Respondents :                  Mr. Anup Rattan, Advocate General
                                           with Mr. Yashwardhan Chauhan,
                                           Senior Additional Advocate General,


                                           Mr. Ramakant Sharma, Ms. Sharmila
                                           Patial, Additional Advocate Generals
                                           Mr. J.S. Guleria and Mr. Raj Negi,
                                           Deputy Advocate Generals.




    Tarlok Singh Chauhan, Judge (Oral)

Learned vice counsel for the petitioner fairly submits

that this petition has been rendered infructuous with efflux of time.

2. Accordingly, the instant petition is disposed of as having

been rendered infructuous, so also the pending application, if any.

(Tarlok Singh Chauhan) Judge

(Sushil Kukreja) Judge May 02, 2024.

(krt)

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