Himachal Pradesh High Court
S.P. Thakur Construction Pvt. Ltd vs State Of Himachal Pradesh & Others on 22 April, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
CWP No.2311 of 2015
Date of decision: 22.04.2015
.
S.P. Thakur Construction Pvt. Ltd. .....Petitioner.
Versus
State of Himachal Pradesh & others.
..... Respondents.
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge
Whether approved for reporting?
For the petitioner: Ms. Nevadita Sharma, Advocate.
For the respondents: Mr. Shrawan Dogra, Advocate
General with Mr. Romesh Verma, Mr.
Anup Rattan, Additional Advocate
Generals and Mr. J.K. Verma, Deputy
Advocate General, for respondent
No.1.
Mr. Ajay Mohan Goel, Advocate, for
respondent No.2.
________________________________________________________________________________
Mansoor Ahmad Mir, Chief Justice (oral)
Learned counsel for the petitioner stated at the Bar that she may be permitted to withdraw this writ petition alongwith pending applications with liberty to the petitioner to seek appropriate remedy. Her statement is taken on record.
2. Accordingly, the writ petition is dismissed as withdrawn alongwith pending applications with liberty as prayed for.
( Mansoor Ahmad Mir )
Chief Justice
April 22, 2015 ( Tarlok Singh Chauhan )
(Hemlata/rkv) Judge
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