Himachal Pradesh High Court
M/S Zamil Air Conditioners India Pvt. ... vs Union Of India & Ors on 8 August, 2023
Bench: M.S. Ramachandra Rao, Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA.
CWP No. 1710 of 2018
Date of Decision: 08.08.2023
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.
M/s Zamil Air Conditioners India Pvt. Ltd.
...Petitioner.
Versus
Union of India & Ors.
...Respondents.
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Coram
of
Hon'ble Mr. Justice M.S. Ramachandra Rao, Chief Justice
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
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For the petitioner:
rt Sh. Suneet Goel, Advocate.
For the respondents: Sh. Balram Sharma, Deputy Solicitor
General of India, for respondent No. 1.
Sh. Rajiv Jiwan, Senior Advocate with
Mr. Prashant Sharma, Advocate, for
respondents No. 2 to 4.
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M.S. Ramachandra Rao, Chief Justice (oral)
Learned counsel for the petitioner states that the writ petition has become infructuous. Recording the same, the writ petition is dismissed as having been rendered infructuous. Pending application(s), if any, also stands disposed of.
( M.S. Ramachandra Rao )
Chief Justice
August 08, 2023 (Ajay Mohan Goel)
(Gourav) Judge
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1. Whether the reporters of Local Papers may be allowed to see the Judgment?
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