Himachal Pradesh High Court
Nokh Ram & Others vs State Of H.P. & Others.R on 17 May, 2019
Bench: Sureshwar Thakur, Chander Bhusan Barowalia
.
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
CWP No. 231 of 2017
Decided on 17.5.2019
Nokh Ram & others ....Petitioners.
Versus
State of H.P. & others.r
Coram:
The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.
Whether approved for reporting?1
For the petitioners: Ms. Meenakshi Sharma, Advocate.
For the respondent: Mr. Bhupinder Thakur and Ms.
Swaneel Jaswal, Dy. A.Gs., for
respondents No. 1 to 4.
Mr. Surender Sharma, Advocate, for
respondent No.5.
Sureshwar Thakur, J (oral)
The learned counsel for the petitioner(s) states at the bar, and, on instructions meted to her by the writ petitioners, that since the relief canvassed in the writ petition, has been afforded, vis avis, them, thereupon, the instant writ petition, is, rendered infructuous, and, hence the writ petition be dismissed as infructuous. Prayer allowed. Consequently, the instant writ petition 1 Whether reporters of the local papers may be allowed to see the judgment?
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is dismissed as infructuous. All pending applications, if any, also stand disposed of.
(Sureshwar Thakur) Judge 17th May, 2019 (kck) r to (Chander Bhusan Barowalia) Judge ::: Downloaded on - 20/05/2019 21:58:27 :::HCHP