Decided On: 13.11.2024 vs State Of Himachal Pradesh & Others
2024 Latest Caselaw 17316 HP

Himachal Pradesh High Court

Decided On: 13.11.2024 vs State Of Himachal Pradesh & Others on 13 November, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                       2024:HHC:11324

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                         CWP No.7709 of 2023
                                         Decided on: 13.11.2024

Balbir Singh                                                  ... Petitioner
                   Versus
State of Himachal Pradesh & others           ... Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
_____________________________________________________
For the petitioner      :     Mr. Vikas Rajput, Advocate.
For the respondents             :        Mr. Sumit Sharma, Deputy Advocate
                                         General.
Ajay Mohan Goel, Judge (Oral)

Learned counsel for the petitioner submits that as now

the petitioner has been adjusted at the station of his choice, the

petition has lost its efficacy.

2. In view of the above, petition is disposed of. Pending

miscellaneous applications, if any, stand disposed of.

(Ajay Mohan Goel) Judge November 13, 2024 (Rishi)

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