Himachal Pradesh High Court
Sarwan Kumar Mittal & Others vs State Of H.P. & Others on 30 March, 2017
Bench: Mansoor Ahmad Mir, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
CWPs No. 3679 of 2015 & 3425 of 2015.
Date of Decision : 30.03.2017.
.
Sarwan Kumar Mittal & others .....Petitioner(s)
Versus
State of H.P. & others ....Respondent(s)
______________________________________________________
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Sandeep Sharma, Judge
of
Whether approved for reporting?1
________________________________________________
For the petitioner(s) : Ms. Kusum Chaudhary, Advocate vice
Mr. Vineet Vashistha, Advocate.
rt
For the respondents: Mr. Shrawan Dogra, Advocate General,
with Mr. Anup Rattan, Mr. Romesh
Verma, Additional Advocate Generals and
Mr. J.K. Verma, Deputy Advocate General,
for the respondents-State.
Mansoor Ahmad Mir, Chief Justice (Oral)
These writ petitions have become infructuous by efflux of time for the reason that notification dated 20.07.2015 (Annexure P-2 in both the writ petitions) was effective only for one year, which has lost its efficacy on 20.07.2016.
2. Accordingly, these writ petitions are dismissed as having become infructuous, alongwith pending applications.
(Mansoor Ahmad Mir) Chief Justice.
March 30, 2017 (Sandeep Sharma)
(hemlata) Judge.
1
Whether the reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 15/04/2017 22:05:25 :::HCHP