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Himachal Pradesh High Court

Anjana Kumari And Others vs State Of Hp And Others on 10 March, 2015

Author: Mansoor Ahmad Mir

Bench: Mansoor Ahmad Mir

            IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                                                              CWP No. 7448 of 2012.
                                                     Date of decision: 10th March, 2015.


                   Anjana Kumari and others                                       .....Petitioners.




                                                                                        .
                                         Versus





                   State of HP and others                                         ...Respondents.

           Coram:





           The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
           Whether approved for reporting ?1

           For the petitioners:                      Nemo.





           For the respondents:                      Mr.Shrawan      Dogra,   Advocate
                                                     General with Mr. Romesh Verma
                                                     and Anup Rattan, Addl. AGs with
                                                     Mr. J.K Verma, Deputy Advocate
                                                     General, for respondents/State.

                                                     Mr. Ashok Sharma, ASGI, for

                                                     respondent No.4
_______________________________________________________

           Mansoor Ahmad Mir, Chief Justice (Oral)

This writ petition has become infructuous by efflux of time. Dismissed as such, alongwith pending applications, if any.

March 10, 2015. (Mansoor Ahmad Mir) (cm Thakur) Chief Justice.

Whether the reporters of Local Papers may be allowed to see the judgment ?.