Himachal Pradesh High Court
Pratap Chand And Another vs State Of H.P. And Others on 3 June, 2015
Bench: Chief Justice, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
.
CWP No.583 of 2015.
Date of decision:03.06.2015.
Pratap Chand and another .....Petitioner s.
Versus
State of H.P. and others .....Respondent s.
Coram
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting?1
For the Petitioners : Mr.Tarun K.Sharma, Advocate.
For the Respondents: Mr.Shrawan Dogra, Advocate General
with Mr.Romesh Verma, Additional
Advocate General, Mr.Vikram Singh
Thakur and Mr.Kush Sharma, Deputy
Advocate Generals, for respondents
No.1 to 3.
Mr.Bhuvnesh Sharma, Advocate, for
respondents No.4 to 6.
Mansoor Ahmad Mir, Chief Justice (Oral)
Learned counsel for the petitioners stated at the Bar that this petition has become infructuous. His statement is taken on record.
Accordingly, the writ petition is dismissed as such alongwith all pending applications.
(Mansoor Ahmad Mir), Chief Justice.
( Tarlok Singh Chauhan), June 03, 2015. Judge.
(hemlata/krt) Whether the reporters of the local papers may be allowed to see the Judgment?
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