Himachal Pradesh High Court
M/S Saheed Raj Kumar Filling Station vs Union Of India And Others on 6 August, 2018
Bench: Sanjay Karol, Ajay Mohan Goel
1 IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA .
CWP No.: 246 of 2018
Date of Decision: 06.08.2018
________________________________________________________________ M/s Saheed Raj Kumar Filling Station .....Petitioner.
Vs. Union of India and others .....Respondents.
Coram:
The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice The Hon'ble Mr. Justice Ajay Mohan Goel, Judge Whether approved for reporting?1 For the petitioner: Mr. Gurdev Negi, Advocate, vice M/s Rajiv Rai and Paresh Sharma, Advocates.
For the respondents: Mr. Rajesh Sharma, Assistant Solicitor General of India, for respondent No. 1. Mr. Rahul Mahajan, Advocate, for respondents No. 2 to 4.
Sanjay Karol, Acting Chief Justice (Oral):
It is not in dispute that the issues raised in the present petition are squarely covered by judgment dated 9th July, 2018, passed by this Court in CWP No. 170 of 2017, titled as M/s Shri Balaji Filling Station Vs. Union of India & others and other connected matters.
2. As such, as mutually agreed, making the directions in M/s Shri Balaji Filling Station (supra) applicable mutatis mutandi, in so far 1 Whether the reporters of the local papers may be allowed to see the Judgment?
::: Downloaded on - 07/08/2018 23:02:22 :::HCHP 2as applicable and relevant, also to the present writ petition, the same is disposed of.
Pending application(s), if any, also stand disposed of .
accordingly.
(Sanjay Karol) Acting Chief Justice (Ajay Mohan Goel) Judge August 06, 2018 (bhupender/K) ::: Downloaded on - 07/08/2018 23:02:22 :::HCHP