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Himachal Pradesh High Court

Surjeet Kaur vs State Of Himachal Pradesh And Others on 24 June, 2020

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                              CWPOA No.: 472 of 2019




                                                                 .
                                              Decided on: 24.06.2020





    Surjeet Kaur                                             ....Petitioner.





                      Versus

    State of Himachal Pradesh and others                     ...Respondents.
    Coram





    The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1 nO
    For the petitioner  :    Mr. Karan Singh Parmar,
                    r        Advocate.

    For the respondents      :          M/s Somesh Raj, Sanjeev Sood,
                                        Additional Advocate Generals
                                        with Ms. Divya Sood, Deputy
                                        Advocate General for respondent/


                                        State.

                             (Through Video Conference)




    Ajay Mohan Goel, Judge (Oral)

Mr. Karan Singh Parmar, learned Counsel for the petitioner submits that on account of subsequent developments, wherein the petitioner has been engaged in a new scheme, the present petition has been rendered infructuous.

2. Accordingly, this petition is dismissed as having become infructuous. Pending miscellaneous application(s), if .

any, also stand disposed of.

                                                    (Ajay Mohan Goel)





                                                           Judge
    June 24, 2020
         (narender)




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