Himachal Pradesh High Court
Shri Baldev Kumar And Another vs State Of Hp And Others on 12 July, 2016
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA.
CWP No. 3739 of 2015.
Date of decision: 12th July, 2016.
Shri Baldev Kumar and another .....Petitioners
.
Versus
State of HP and others ..... Respondents.
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
of
For the petitioners: Mr. Pankaj Thakur, proxy Advocate.
For the respondents: Mr. Shrawan Dogra, Advocate General
rt with Mr. Anup Rattan and Mr.
Romesh Verma, Additional Advocate
Generals and Mr. J.K. Verma,
Deputy Advocate General for
respondents No. 1 to 3.
Mr. Ashwani Negi, proxy Advocate, for
respondent No.4.
Mansoor Ahmad Mir, Chief Justice (Oral)
Subject matter of this writ petition is order dated 3.7.2015 annexure P1. By efflux of time this petition has become infructuous. Accordingly, the petition is dismissed as such alongwith pending applications. However, the petitioners are at liberty to seek appropriate remedy, if still aggrieved.
(Mansoor Ahmad Mir) Chief Justice.
July 12, 2016. (Tarlok Singh Chauhan) (cm Thakur) Judge.
1Whether the reporters of Local Papers may be allowed to see the judgment ?.
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