Himachal Pradesh High Court
Rakesh Kumar & Others vs State Of Himachal Pradesh & Others on 16 September, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 7435 of 2011 .
Date of decision: 16.9.2015 Rakesh Kumar & others. ...Petitioners Versus State of Himachal Pradesh & others ...Respondents Coram of The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice. The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge. Whether approved for reporting?1 For the Petitioners:
rt Mr. Ashwani Sharma, Advocate.
For the Respondents: Mr.Shrawan Dogra, Advocate General with Mr.Romesh Verma, Mr.Anup Rattan, Additional Advocate Generals and Mr.J.K. Verma, Deputy Advocate General for respondents No. 1 and 2.
Mansoor Ahmad Mir C.J. (Oral).
Learned counsel for the petitioner stated that the writ petition has become infructuous by afflux of time. The petition is dismissed as such along with pending application(s), if any.
(Mansoor Ahmad Mir), Chief Justice.
(Tarlok Singh Chauhan) 16th September, 2015 Judge.
(KRS/CM) Whether the reporters of the local papers may be allowed to see the Judgment?::: Downloaded on - 15/04/2017 18:56:26 :::HCHP