PRIYANKA GANDHI VADRA Vs. STATE OF H.P.

JUDGEMENT

(1.) Cmp No. 7353 of 2015.

(2.) Since Ms. Ritta Thakur, Advocate has appeared on behalf of the caveators, the petition is rendered infructuous and is disposed of as such.

(3.) Notice. Learned Advocate General assisted by Mr. Anup Rattan, Additional Advocate General and Mr. Vikram Thakur, Dy. Advocate General waives service of notice on behalf of respondents No. 1, 3 and 4, while Mr. Surinder Mohan, Advocate and Ms. Ritta Thakur, Advocates waive service of notice on behalf of respondents No. 2 and 5. Reply within four weeks. List on 7.8.2015.