Himachal Pradesh High Court
M/S Vineet Khanna & Co vs Sh. Tarun Kapoor & Others on 2 April, 2018
Bench: Sanjay Karol, Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
COPC No. 352 of 2017 Decided on: 02.04.2018. _________________________________________________________ .
M/s Vineet Khanna & Co. ....Petitioner Versus Sh. Tarun Kapoor & 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. Anil Kumar, Advocate.
For the Respondents: Mr. Ashok Sharma, Advocate General with Ms. Ritta Goswami and r Mr. Adarsh Sharma, Additional Advocate Generals, Sanjay Karol, Acting Chief Justice (Oral) From the response-affidavit so filed, we find the State to have substantially complied with directions passed by this Court in CWP No. 1830 of 2017, titled as M/s Vaneet Khanna & Co. versus State of Himachal Pradesh & others, decided on 11.08.2017, inasmuch as petitioner's case stands considered, as such, we deem it fit to dispose of the present petition, reserving liberty to the petitioner to independently assail the order of consideration, if so advised and required.
Ordered accordingly.
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2. The petition stands disposed of in the aforesaid terms.
.
(Sanjay Karol), Acting Chief Justice April 2, 2018. (Ajay Mohan Goel), (hemlata/rana) Judge.
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