Bishan Dass vs State Of Hp & Anr
2024 Latest Caselaw 13015 HP

Himachal Pradesh High Court

Bishan Dass vs State Of Hp & Anr on 3 September, 2024

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.1902/2020.

Date of Decision: 03 rd September, 2024. Bishan Dass .....Petitioner.

.

Versus

State of HP & Anr. .....Respondents. Coram

The Hon'ble Mr. Justice Bipin Chander Negi, Judge.

Whether approved for reporting?1

For the Petitioner: Ms. Devyani Sharma, Sr. Advocate with Ms.

Anita Dogra, Advocate.

For the Respondents: Mr. R.K. Negi, Addl. Advocate General, for respondent No.1.

r None for respondent No.2.

Bipin Chander Negi, Judge (oral).

Learned counsel for the petitioner submits that the

present petition by efflux of time has become infructuous.

2. Accordingly, present petition is disposed of being

infructuous, so also the pending application(s), if any.

(Bipin Chander Negi) Judge

03rd September, 2024 (Gaurav Rawat)

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