Decided On : 11.11.2024 vs State Of Himachal Pradesh And Another
2024 Latest Caselaw 16823 HP

Himachal Pradesh High Court

Decided On : 11.11.2024 vs State Of Himachal Pradesh And Another on 11 November, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                      2024:HHC:11104


    IN THE HIGH COURT OF HIMACHAL PRADESH AT
                     SHIMLA
                              CWP No. 7357 of 2024
                             Decided on : 11.11.2024
Dinesh Kumar
                                       ...Petitioner
                     Versus

State of Himachal Pradesh and another.
                                                                                  ...Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1
For the petitioner    :   Mr. Rishi Tandon, Advocate.
For the respondents :                                      Mr. Sumit Sharma, Deputy
                                                           Advocate General.
Ajay Mohan Goel, Judge (Oral)

Learned Counsel for the petitioner submits that the

petition has been rendered infructuous. Accordingly, the petition

is dismissed, having rendered infructuous. Pending

miscellaneous application(s), if any, also stand disposed of

accordingly.

(Ajay Mohan Goel) Judge November 11, 2024 (Shivank Thakur)

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