Himachal Pradesh High Court
H.P. State Cooperative Bank Limited & ... vs Mohinder Paul Chopra & Others on 25 May, 2015
Bench: Sanjay Karol, P.S. Rana
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
CWP No.469 of 2008-C
Date of Decision: 25.05.2015
H.P. State Cooperative Bank Limited & others.
.
.........Petitioners.
Versus
Mohinder Paul Chopra & others .....Respondents.
Coram:
The Hon'ble Mr. Justice Sanjay Karol, Judge.
The Hon'ble Mr. Justice P.S. Rana, Judge.
Whether approved for reporting?1No.
For the Petitioners: Mr. Shrawan Dogra, Sr. Advocate
with Ms. Nishi Goel, Advocate.
For the Respondents: Mr. S.R. Sharma, Advocate, for
respondents No.1 and 2.
M/s Ashok Chaudhary, V.S.
Chauhan, Addl. AGs., with
Mr.Vikram Thakur, Dy. AG., for
respondents No.3 to 5.
Sanjay Karol, J (oral)
Learned counsel for the petitioners states that present petition has become infructuous. As such, present petition stands disposed of, having become infructuous. Pending application(s), if any, also stand disposed of.
(Sanjay Karol), Judge.
(P.S. Rana),
May 25, 2015 Judge.
(Purohit)
1
Whether reporters of the local papers may be allowed to see the judgment?
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