Himachal Pradesh High Court
Raghunath Singh & Others vs State Of H.P. & Others on 17 March, 2015
Author: Sanjay Karol
Bench: Sanjay Karol
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
CWP No.2186 of 2012
Date of Decision: 17.03.2015
.
Raghunath Singh & others .........Petitioners.
Versus
State of H.P. & others. .....Respondents.
Coram:
The Hon'ble Mr. Justice Sanjay Karol, Judge.
Whether approved for reporting?1No.
For the Petitioners: Mr. M.L.Sharma, Advocate vice
Mr.K.B. Khajuria, Advocate.
For the Respondents: Mr. R.S. Verma, Addl. G., for
respondents-State No.1, 2 and 4.
Sanjay Karol, J (oral)
Learned counsel for the petitioner states that present petition has become infructuous. As such, present petition stands disposed of, having become infructuous. Pending application(s), if any, also stand disposed of.
(Sanjay Karol),
March 17, 2015 Judge.
(Purohit)
1
Whether reporters of the local papers may be allowed to see the judgment?
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