Himachal Pradesh High Court
Pankaj Kaushal vs State Of H.P. & Ors on 16 June, 2020
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CWP No. 694 of 2020
Decided on: 16.06.2020
.
Pankaj Kaushal ...Petitioner
Versus
State of H.P. & Ors. ...Respondents
__________________________________________________________________________
Coram:
Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
Whether approved for reporting? 1
For the Petitioner : Mr. Ashok Kumar, Advocate, through Video
r Conferencing.
For the Respondents : Mr. Ashok Sharma, A.G. with Mr. Ranjan
Sharma, Mr. Vinod Thakur and Mr. Vikas
Rathor, Addl. A.G., for respondents-State,
through Video Conferencing.
Ms. Reeta Thakur, Advocate, for
respondent No. 3, through Video
Conferencing.
Tarlok Singh Chauhan, Judge (Oral)
Learned counsel for the petitioner, on instructions, states that the grievance of the petitioner stands redressed, thereby rendering the instant petition to be infructuous.
Consequently, the instant petition stands disposed of as having become infructuous, so also the pending application(s), if any, leaving the parties bear their own costs.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) 16th June, 2020. Judge (Pankaj/sanjeev) 1 Whether reporters of the local papers may be allowed to see the judgment? yes ::: Downloaded on - 17/06/2020 20:21:21 :::HCHP