Himachal Pradesh High Court
M/S Transcon Hi-Tech Equipments Pvt. ... vs State Of Himachal Pradesh & Others on 29 August, 2016
Bench: Chief Justice, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 2207 of 2016 Date of decision: 29.8.2016 M/s Transcon Hi-Tech Equipments Pvt. Ltd. ...Petitioner .
Versus State of Himachal Pradesh & 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. Tarun K. Sharma, Advocate. For the Respondents: Mr.Shrawan Dogra, Advocate General with Mr.Anup Rattan, Mr.Romesh Verma, Additional rt Advocate General and Mr.Kush Sharma, Deputy Advocate General.
Mansoor Ahmad Mir C.J. (Oral).
The judgment and order dated 5th August, 2014 passed in batch of writ petitions, the lead case of which is CWP No. 7172 of 2010 shall govern this writ petition also along with interim orders read with order dated 14.12.2015, passed in CMP No. 12306 of 2015 in the writ petition, supra. Copy of that judgment/order(s) shall form part of this judgment also.
2. The writ petition stands disposed of along with pending application(s), if any.
Copy Dasti.
(Mansoor Ahmad Mir), Chief Justice.
(Tarlok Singh Chauhan) th 29 August, 2016 Judge.
(Tilak/KRS) Whether the reporters of the local papers may be allowed to see the Judgment?
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