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    priyanka devi v. state of h p and others

    L. Narayana Swamy, C.J. - Learned counsel for the parties submit that due to intervening developments, the writ petition has become infructuous.

    2. In view of above submission, the writ petition is disposed of as having become infructuous along with pending application(s), if any.

    Final Result : Disposed

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    priyanka devi v. state of h p and others
    (Dec 26, 2019)