Promila Devi & Ors vs State Of Himachal Pradesh And Anr
2024 Latest Caselaw 17898 HP

Himachal Pradesh High Court

Promila Devi & Ors vs State Of Himachal Pradesh And Anr on 21 November, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                   ( 2024:HHC:12128-DB )


    IN THE HIGH COURT OF HIMACHAL PRADESH AT
                          SHIMLA
                                      CWP No. 2561 of 2022
                                    Decided on : 21.11.2024
Promila Devi & Ors.
                                              ...Petitioners
                          Versus
State of Himachal Pradesh and Anr.
                                            ...Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1
For the petitioners :      Mr. Bodh Raj, Advocate, vice Mr.
                           G.R. Palsra, Advocate.
For the respondents :                                     Mr. Pushpinder Jaswal,
                                                          Additional Advocate General.
Ajay Mohan Goel, Judge (Oral)

Learned vice counsel for the petitioners submits that

the petition has been rendered infructuous with the passage of

time. Petition is dismissed as having become infructuous.

2. Pending miscellaneous applications, if any, stand

disposed of.

(Ajay Mohan Goel) Judge

November 21, 2024 (Shamsh Tabrez)

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