Himachal Pradesh High Court
Annpurna Sewa Samiti vs State Of H.P. And Ors on 3 July, 2020
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
CWP No. 970/2020
Decided on : 30.6.2020
.
Annpurna Sewa Samiti, Solan .....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
r No
For the Petitioner: Mr. Rakesh Dhaluta, Advocate.
For the Respondents: Mr. Ashok Sharma, AG with Mr. Vinod
Thakur, Mr. Vikas Rathore and Mr. Desh
Raj Thakur, Addl. A.Gs. for respondentsÂ
State.
Mr. Sudhir Thakur, Senior Advocate with
Mr. Karun Negi, Advocate, for respondent
No.5.
(Through Video Conferencing)
_____________________________________________________________________
Justice Tarlok Singh Chauhan, Judge (oral)
Learned counsel for the petitioner, on instructions, states that tenure of existing management committee, which was for a period of two years, has expired on 29.6.2020, thereby rendering the instant petition to be infructuous.
2 Consequently, the petition is disposed of, as having become infructuous, so also the pending application(s), if any, with liberty 1 Whether reporters of the local papers may be allowed to see the judgment? Yes.
::: Downloaded on - 04/07/2020 20:21:28 :::HCHPreserved to the petitioner to agitate ancillary and collateral issues in .
separate proceedings. No order as to costs.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) 30.6.2020 Judge (pankaj) ::: Downloaded on - 04/07/2020 20:21:28 :::HCHP