Lal Dei vs State Of H.P. & Another
2024 Latest Caselaw 13014 HP

Himachal Pradesh High Court

Lal Dei vs State Of H.P. & Another on 3 September, 2024

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                  CWP No. 10856 of 2023
                                                  Date of Decision: 03.09.2024




                                                                                     .
         _________________________________________________________





        Lal Dei                                                              ...Petitioner...

                                           Versus





       State of H.P. & another                                        ...Respondents...

        Coram
        Hon'ble Mr. Justice Bipin Chander Negi, Judge.
        Whether approved for reporting?1





        For the petitioner:                Mr. D.S.Chauhan, Advocate.

        For the respondents:   Mr. Diwakar Dev Sharma, Additional
                               Advocate General.

    4. _________________________________________________________

       Bipin Chander Negi, Judge (oral)

Learned counsel for the petitioner, under instructions,

submits that in view of subsequent events, this petition has

become infructuous.

2. Accordingly, petition is disposed of being infructuous,

including all pending miscellaneous application(s), if any.

(Bipin Chander Negi) Judge

September 3, 2024 (Nisha)

Whether reporters of Local Papers may be allowed to see the judgment?