Himachal Pradesh High Court
Ravinder Kumar Barwal vs State Of Himachal Pradesh & Another on 15 June, 2020
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
1 HON'BLE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWPOA No.5033 of 2019 Decided on: 15.06.2020 .
Ravinder Kumar Barwal .............Petitioner Versus State of Himachal Pradesh & another ........Respondents Coram:
Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge. Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
Whether approved for reporting?1 For the petitioner : Mr. Onkar Jairath, Advocate, through r Video Conferencing.
For the respondents : Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Vikas Rathore, Additional Advocate Generals, for the respondents/ State,through Video Conferencing.
______________________________________________________________________ Tarlok Singh Chauhan (Oral).
Learned counsel for the petitioner, submits that with the passage of time the instant writ petition has been rendered infructuous. Accordingly, the same is dismissed as having become infructuous, so also pending miscellaneous application(s), if any.
( Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
June 15, 2020 Judge
(Yashwant)
1
Whether reporters of Local Papers may be allowed to see the judgment? Yes.::: Downloaded on - 16/06/2020 20:21:14 :::HCHP