Himachal Pradesh High Court
Kamla Thakur vs State Of H.P And Others on 14 September, 2020
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 6485 of 2019
Decided on: 14.09.2020
.
Kamla Thakur .......Petitioner
Versus
State of H.P and others. ......Respondents
Coram
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
Whether approved for reporting?1 No.
For the petitioner: Mr. Sanjeev Bhushan, Sr.
Advocate with Mr. Rajesh
Kumar, Advocate.
For the respondents: Mr. Ashok Sharma, Advocate
General with Mr. Vikas Rathore,
Mr. Ranjan Sharma, Additional
Advocate Generals and Ms.
Seema Sharma, Mr. Bhupinder
Thakur and Ms. Svaneel Jaswal,
Deputy Advocate Generals
(Through Video Conferencing).
Tarlok Singh Chauhan, J. (Oral)
Learned counsel for the petitioner states that due to subsequent events, the instant petition has been rendered infructuous . Accordingly, the same is dismissed as having become infructuous, so also the pending application(s), if any.
( Tarlok Singh Chauhan ) Judge ( Jyotsna Rewal Dua ) Judge September 14, 2020 (naveen) 1 Whether the reporters of Local Papers may be allowed to see the judgment? Yes.
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