Himachal Pradesh High Court
Smt. Sangita Kumari And Ors vs State Of Hp And Ors on 4 September, 2020
Author: Sandeep Sharma
Bench: Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CWPOA No. 5300 of 2019
Decided on: 4.9.2020
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Smt. Sangita Kumari and Ors. ...........Petitioners
Versus
State of HP and Ors. ..........Respondents
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Coram:
Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting? 1
For the Petitioner : Mr. Lalit K. Sehgal, Advocate.
For the Respondent : Mr. Ashok Sharma, Advocate General,
with Mr. Sudhir Bhatnagar and Mr.
Arvind Sharma, Additional Advocates
General.
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Sandeep Sharma, Judge (oral):
Learned counsel for the petitioners, on instructions, fairly states that instant petition has been rendered infructuous on account of subsequent developments and as such, same may be disposed of accordingly.
2. Consequently, in view of the above, present petition is disposed of as having become infructuous.
4th September, 2020 (Sandeep Sharma), Judge manjit 1 Whether the reporters of the local papers may be allowed to see the judgment?
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