Himachal Pradesh High Court
Himachal Pradesh Power Corporation vs Arvind Kumar Bansal on 30 December, 2019
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
Arbitration Case No.100 of 2018
Date of decision: 30.12.2019
.
Himachal Pradesh Power Corporation
Limited ..... Petitioner.
Versus
Arvind Kumar Bansal ..... Respondent.
Coram:
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting? 1 No
For the petitioner : None.
For the respondent : None.
Ajay Mohan Goel, J. (Oral)
Despite repeated calls, none has put in appearance on behalf of the parties. Accordingly, present petition is dismissed in default. Pending miscellaneous applications, if any, also stand dismissed. Interim order, if any, stands vacated.
(Ajay Mohan Goel), Judge December 30, 2019 (Rishi) 1 Whether the reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 30/12/2019 20:27:57 :::HCHP