Himachal Pradesh High Court
Parveen Kumar Sharma & Anr vs State Of H.P. & Ors on 3 March, 2020
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Ex.P. No. 138 of 2019
Date of decision: 03.03.2020
.
Parveen Kumar Sharma & Anr. ...... Petitioners
Vs.
State of H.P. & Ors. ..... Respondents
Coram:
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.
Whether approved for reporting?1. No.
For the petitioners r : Mr. Rajesh Kumar, Advocate.
For the respondents : Mr. Vinod Thakur, Mr. Desh Raj Thakur
and Mr. Ashwani K. Sharma, Addl. A.Gs.
with Mr. R.R. Rahi, Mr. Bhupinder
Thakur, Ms. Svaneel Jaswal and Ms.
Divya Sood, Deputy A.Gs., for the
respondents-State.
Justice Tarlok Singh Chauhan, Judge (Oral)
The instant petition has been rendered infructuous with efflux of time inasmuch as the order sought to be executed stands complied with. Therefore, nothing survives for adjudication in the present petition. Accordingly, the same is disposed of.
Pending application(s), if any, also stands disposed of.
(Tarlok Singh Chauhan),
Judge
(Chander Bhusan Barowalia)
Judge
Dated: 03.03.2020 (Sanjeev)
1
Whether the reporters of the local papers may be allowed to see the Judgment? Yes.
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