Indian Kanoon - Search engine for Indian Law

Himachal Pradesh High Court

Mohammad Mohsin Khan vs State Of Hp And Others on 9 January, 2017

Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan

                IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA.

                                                             CWP No. 1620 of 2011.
                                                  Date of decision: 9th January, 2017.

                   Mohammad Mohsin Khan                                   .....Petitioner




                                                                                       .
                                      Versus





                   State of HP and others                              ..... Respondents.

           Coram:





           The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
           The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.

           Whether approved for reporting ?1




                                                            of
           For the petitioner:                       Mr. Rajiv Jiwan, Advocate, for the
                                                     petitioner.
           For the respondents:     rt               Mr. Romesh Verma, Additional
                                                     Advocate General, with Mr. J.K.
                                                     Verma, and Mr. Kush Sharma,
                                                     Deputy Advocate Generals, for

                                                     respondent No. 1.
                                                     Nemo for respondent No.2

           Mansoor Ahmad Mir, Chief Justice (Oral)

Learned counsel for the petitioner stated at the Bar that this petition has become infructuous by subsequent developments. His statement is taken on record. Accordingly, the petition is disposed of as infructuous along with pending applications if any.

(Mansoor Ahmad Mir) Chief Justice.

January 09, 2017. (Tarlok Singh Chauhan) (cm Thakur) Judge.

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