Himachal Pradesh High Court
Rakesh Chandel vs State Of H.P. & Another on 10 April, 2019
Bench: Surya Kant, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
CWP No. 388 of 2019
Date of decision: 10.04.2019
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.
Rakesh Chandel .....Petitioner
Versus
State of H.P. & another ...Respondents
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Coram:
The Hon'ble Mr. Justice Surya Kant, Chief Justice
The Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting?1
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For the petitioner : Mr. Surinder Prakash Sharma, Advocate.
For the respondents: Mr. Ashok Sharma, Advocate General
with M/s Ritta Goswami, Adarsh
Sharma, Nand Lal Thakur and Ashwani
Sharma, Additional Advocate Generals
and Ms. Divya Sood, Deputy Advocate
General .
Surya Kant, Chief Justice (Oral)
Learned Counsel for the petitioner states that the order dated 5th March, 2019 has been complied with by the respondents-State, as such, this writ petition has become infructuous.
2. The writ petition is accordingly disposed of, as having become infructuous, alongwith pending application(s), if any.
(Surya Kant) Chief Justice.
April 10, 2019 (Sandeep Sharma)
(hemlata) Judge.
1
Whether the reporters of Local Papers may be allowed to see the judgment?
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