Decided On: 11.11.2024 vs The Union Of India & Others
2024 Latest Caselaw 16824 HP

Himachal Pradesh High Court

Decided On: 11.11.2024 vs The Union Of India & Others on 11 November, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                   2024:HHC:11048

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                         CWP No.    705 of 2013
                                         Decided on: 11.11.2024
Smt. Kanta Devi                                       ... Petitioner
                  Versus
The Union of India & others                                   ... Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
____________________________________________________                                _
For the petitioner      :     Petitioner is reported to be dead.
For the respondents             :        Mr. Rajinder Thakur, Central
                                         Government Counsel, for respondents
                                         No.1, 2 & 4.
                                         None for respondent No.3.
Ajay Mohan Goel, Judge (Oral)

In the present case, the petitioner is no more. Despite

reasonable opportunities having been granted to learned counsel

who was representing the petitioner, no steps have been taken to

bring on record legal representatives of the petitioner, therefore, the

petition is dismissed as abated, so also the pending miscellaneous

applications, if any.

(Ajay Mohan Goel) Judge November 11, 2024 (Rishi)

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