Himachal Pradesh High Court
Greenko Hat Koti Energy Pvt. Ltd vs Gian Singh & Others on 7 December, 2018
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CMPMO No. 45 of 2016
.
Decided on : 7th December, 2018
____________________________________________________
Greenko Hat Koti Energy Pvt. Ltd. ......Petitioner
Versus
Gian Singh & others .....Respondents
Coram:
The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
Whether approved for reporting?_____
For the petitioner : Mr. Pushpinder Verma,
r Advocate vice Mr.K.B.
Khajuria, Advocate.
For the respondents : Mr. Devinder Chauhan Jaita,
Advocate,for respondents No.
2 to 9 and Mr. Shiv Pal
Manhans Additional Advocate
General with Mr.R.P.Singh and
Mr.R.R. Rahi, Deputy Advocate
General for respondents No.10
and 11.
Justice Vivek Singh Thakur, Judge (Oral)
Learned vice counsel for the petitioner, under instructions of learned original counsel, submits that despite repeated communications, there is no response from the petitioner and therefore, consequential steps, in term of order dated 12.1.2018 on account of death of respondent No. 1, could not be taken.
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2. In view of aforesaid submissions, petition is dismissed for want of prosecution. Interim order dated .
17.2.2016 passed in CMP No. 875 of 2016 stands vacated.
(Vivek Singh Thakur)
Judge
December 07, 2018 (ms)
r to
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