Himachal Pradesh High Court
(Bhagat Urban CoOperative Bank Ltd vs . State Of H.P) on 22 February, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
(Bhagat Urban Cooperative Bank Ltd Vs. State of H.P) CMP No. 15887/2021 in CWP No. 3566/2021 22.02.2022 Present: Mr. Ashok Sharma, Advocate General with Mr. .
Rajinder Dogra, Senior Additional Advocate General, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General and Mr. Bhupinder Thakur, Deputy Advocate General, for the applicant/respondent.
Mr. Sudhir Thakur, Sr. Advocate with Mr. Karun Negi, Advocate, for the non applicant/petitioner.
r to Learned Additional Advocate General fairly states that the instant application has been rendered infructuous with the efflux of time. Accordingly, the application is disposed of as having been rendered infructuous.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 22nd February, 2022 (raman) ::: Downloaded on - 22/02/2022 20:14:44 :::CIS