Himachal Pradesh High Court
Dhamwari Power Company Pvt. Ltd. vs . State Of H.P. on 2 June, 2023
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Dhamwari Power Company Pvt. Ltd. vs. State of H.P. & another .
Arbitration Case No. 316 of 2023 02.06.2023 Present: Mr.Suneet Goel, Advocate, for the petitioner.
Mr.Rajesh Mandhotra, Additional Advocate General, for the respondents.
Arbitration Case No. 316 of 2023 Notice. Mr.Rajesh Mandhotra, Additional Advocate General, appears, waives and accepts service of notice on behalf of the respondents and seeks time to have instructions/to file response. Be obtained/filed, as prayed, within four weeks.
List for consideration after four weeks.
OMP No. 241 of 2023 Petitioner has not pressed this application. As such, same is dismissed as not pressed, with liberty to file afresh, if occasion arises to do so.
(Vivek Singh Thakur) Judge June 2, 2023 (Purohit) ::: Downloaded on - 03/06/2023 20:32:02 :::CIS