Date Of Decision: 24.10.2024 vs State Of Himachal Pradesh & Others
2024 Latest Caselaw 15633 HP

Himachal Pradesh High Court

Date Of Decision: 24.10.2024 vs State Of Himachal Pradesh & Others on 24 October, 2024

Author: Sandeep Sharma

Bench: Sandeep Sharma

2024:HHC:10200

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No.88 of 2024 Date of Decision: 24.10.2024 _______________________________________________________ Maya Ram .......Petitioner

Versus

State of Himachal Pradesh & others ... Respondents _______________________________________________________ Coram:

Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1

For the Petitioner: Mr. Vinod Chauhan, Advocate.

For the Respondents: Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C.Verma, Additional Advocate Generals, with Mr. Ravi Chauhan, Deputy Advocate General.

_______________________________________________________ Sandeep Sharma, Judge(oral):

Learned counsel representing the petitioner fairly states

that on account of subsequent development, present petition has

been rendered infructuous and as such, same may be disposed of.

2. Ordered accordingly. Interim order, if any, is vacated.

(Sandeep Sharma), Judge October 24, 2024 (shankar)

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