Himachal Pradesh High Court
Ajmer Singh Rana vs State Of H.P. & Others on 29 March, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
CWP No. 3247 of 2015
Date of decision: 29.3.2016.
.
Ajmer Singh Rana .....Petitioner
Versus
State of H.P. & others ....Respondents
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Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Tarlok Singh Chauhan,
Chauhan, Judge
Whether approved for reporting?1
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For the petitioner :
r Ms. Seema Kaushal Guleria, Advocate.
For the respondents: Mr. Shrawan Dogra, Advocate General
with Mr. Anup Rattan, Mr. Romesh
Verma, Additional Advocate Generals
and Mr. J.K. Verma, Deputy Advocate
General.
Mansoor Ahmad Mir, Chief Justice (Oral)
Ms. Seema Kaushal Guleria, Advocate, stated at the Bar that the petitioner has expired during the pendency of the writ petition, as such, the writ petition has become infructuous. Her statement is taken on record.
2. Accordingly, the writ petition is dismissed as having become infructuous, alongwith pending applications.
(Mansoor Ahmad Mir) Chief Justice.
March 29, 2016 (Tarlok Singh Chauhan)
Chauhan)
(hemlata) Judge.
1
Whether the reporters of Local Papers may be allowed to see the judgment?
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