Himachal Pradesh High Court
Valley Iron & Steel Co. Ltd vs State Of H.P. And Others on 9 March, 2017
Bench: Mansoor Ahmad Mir, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.2846 of 2016
Decided on: March 9, 2017.
.
Valley Iron & Steel Co. Ltd. ..........Petitioner.
Versus
State of H.P. and others .......Respondents.
Coram
The Hon'ble Mr.Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr.Justice Sandeep Sharma, Judge.
of
Whether approved for reporting?
For the Petitioner: Ms.Jyotsna Rewal Dua, Senior Advocate, with
Ms.Charu Bhatnagar, Advocate, for the
rt petitioner.
For the Respondents: Mr.Romesh Verma & Mr.Anup Rattan,
Addl.A.Gs, and Mr.J.K. Verma, Dy.A.G.,
for respondents No.1 to 3.
Mr.Deepak Kaushal, Advocate, for
respondent No.4.
Mansoor Ahmad Mir, C.J. (Oral)
It is stated that the parties have compromised the matter. We have gone through the compromise deed. It is a moot question whether the compromise deed is lawful and fulfills the mandate of Order 23 Rule 3 of the Code of Civil Procedure. We leave this question open at this stage and dispose of the instant petition in terms of the compromise deed. However, Parties are at liberty to seek appropriate remedy at appropriate stage. Pending CMPs, if any, also stand disposed of.
(Mansoor Ahmad Mir) Chief Justice.
9th March, 2017. (Sandeep Sharma)
(Tilak) Judge
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