Himachal Pradesh High Court
State Of Himachal Pradesh & Others vs Akash Deep & Others on 23 June, 2020
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
HON'BLE HIGH COURT OF HIMACHAL PRADESH
AT SHIMLA
CWPTA No.7/2020
Decided on: 23.06.2020
.
State of Himachal Pradesh & others ...Petitioners.
Versus
Akash Deep & others . ..Respondents.
.......................................................................................
Coram
Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Hon'ble Ms Justice Jyotsna Rewal Dua, Judge.
Whether approved for reporting?1 No.
For the petitioners : Mr. Ashok Sharma, Advocate General
with Mr. Vikas Rathore, Mr. Vinod
Thakur, & Mr. Desh Raj Thakur,
Additional Advocates General,
r through video conferencing.
For the respondents : None.
Tarlok Singh Chauhan, Judge (Oral)
Since the record of the Original Application No.2535 of 2019 has already been received in the Registry of this Court, therefore, the instant writ petition has been rendered infructuous. Accordingly, the same is dismissed as having become infructuous, so also the pending miscellaneous application(s), if any.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua), Judge June 23, 2020 (rohit) 1 Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 23/06/2020 20:22:16 :::HCHP