Himachal Pradesh High Court
Dr. Prakash Chand Daroch vs State Of H.P. And Ors on 22 June, 2020
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
CWP No. 1498/2020
Decided on : 22.6.2020
Dr. Prakash Chand Daroch .....Petitioner
.
Versus
State of H.P. and ors. ....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. Onkar Jairth and Mr. Shubham
Sood, Advocates.
For the Respondents:
Mr. Ajay Vaidya, Sr. Addl. A.G. for
respondents No. 1 and 2.
_____________________________________________________________________
Justice Tarlok Singh Chauhan, Judge (oral)
Mr. Ajay Vaidya, learned Senior Additional Advocate General has placed on record a copy of the notification, dated 19.6.2020, whereby the petitioner has been ordered to be retained as CMO Bilaspur, therefore, rendering the instant petition to be infructuous.
2 In view of above, the petition stands disposed, as having become infructuous, so also the pending application(s), if any, leaving the parties to bear their own costs.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) 22.6.2020 Judge (pankaj) 1 Whether reporters of the local papers may be allowed to see the judgment? Yes.
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