Himachal Pradesh High Court
State Of H.P. & Ors vs Shri Hari Chand. & Ors on 30 November, 2022
Bench: Sabina, Sushil Kukreja
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
LPA No.13 of 2022
Date of decision: 30.11.2022
State of H.P. & Ors. ....Appellants
Versus
.
Shri Hari Chand. & Ors. ....Respondents
Coram:
The Hon'ble Ms. Justice Sabina, J.
The Hon'ble Mr. Justice Sushil Kukreja, J. Whether approved for reporting ?1 For the Appellants: Mr. Vikrant Chandel, Deputy Advocate General.
For the Respondents: Mr. A.K. Gupta and Ms. Babita Chauhan, Advocates.
Sabina, Judge(Oral):
Learned Deputy Advocate General has submitted that the relief, as claimed by the respondents, has already been granted to them.
2. In view of the submission made by learned Deputy Advocate General, this appeal has been rendered infructuous and is disposed of accordingly.
Pending application(s), if any, shall also stand disposed of.
( Sabina ) Judge ( Sushil Kukreja ) Judge November 30, 2022 (reena) 1 Whether the reporters of Local Papers may be allowed to see the judgement?
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