Himachal Pradesh High Court
Raj Kumar vs Rajeev Sharma And Others on 3 November, 2023
1
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
COPC(T) No.28 of 2021
Date of Decision : 03.11.2023
.
Raj Kumar
...... Petitioner
Versus
Rajeev Sharma and others
......Respondents
Coram:
of
The Hon'ble Mr. Justice Bipin Chander Negi, Judge
1
Whether approved for reporting? No
For the petitioner
rt : Mr. Rajesh Verma, Advocate.
For the respondents : Mr. Anup Rattan, Advocate General with
Ms. Priyanka Chauhan, Deputy Advocate
General.
Bipin Chander Negi, Judge (oral)
Since the order in question stands complied with, hence, present petition is disposed of, as having been rendered infructuous.
2. Rule stands discharged.
3. Pending miscellaneous application(s), if any, shall also stand disposed of.
( Bipin Chander Negi)
November 03, 2023 (KS) Judge
1 Whether reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 04/11/2023 20:35:52 :::CIS