Himachal Pradesh High Court
M/S Kut Energy Pvt. Ltd. And Others vs The Authorized Officer Punjab National ... on 30 May, 2018
Bench: Sanjay Karol, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 2274 of 2017.
Date of decision: 30.5.2018.
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M/s Kut Energy Pvt. Ltd. And others ....Petitioners Versus The Authorized Officer Punjab national Bank and others ....... Respondents Coram:
The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice The Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting?
For the petitioner: Mr. B.C. Negi, Sr. Advocate, with Mr. Sunil r Mohan Goel, Advocate, for the petitioners.
For the respondents: Mr. Ajay Kumar Sr. Advocate, with Mr. Dheeraj K. Vashishta, Advocate, for respondent No.1.
Mr. R.L. Sood,Sr. Advocate with Mr. Arjun Lal,Advocate, for respondent No.2.
Mr. Ashok Sharma, Advocate General with Mr. Ajay Vaidya, Sr. Additional Advocate General, Ms. Rita Goswami and Mr. Nand Lal Thakur, Additional Advocate Generals, for the respondents/State.
____________________________________________________________ Sanjay Karol, Acting Chief Justice (oral) It is a common case of the parties that on account of the intervening developments, the petition needs to be dismissed, save and except for the pending applications, so filed by the Punjab National Bank and the petitioner require to be adjudicated separately.
Ordered accordingly.::: Downloaded on - 31/05/2018 23:01:56 :::HCHP 2
2. Accordingly, the petition is dismissed alongwith pending applications.
List the applications, on 18.7.2018, as prayed for.
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(Sanjay Karol) Acting Chief Justice May 30, 2018. (Sandeep Sharma) (cm Thakur) Judge ::: Downloaded on - 31/05/2018 23:01:56 :::HCHP