Himachal Pradesh High Court
M/S Growel Energy Company Ltd vs State Of Himachal Pradesh And Others on 16 April, 2015
Bench: Chief Justice, Dharam Chand Chaudhary
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
CWP No.2269 of 2015
Date of decision: 16.04.2015
.
M/s Growel Energy Company Ltd. .....Petitioner.
Versus
State of Himachal Pradesh and others.
..... Respondents.
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge
Whether approved for reporting?
For the petitioner: Mr. Ajay Vaidya, Advocate.
For the respondents: Mr. Shrawan Dogra, Advocate General
with Mr. V.S. Chauhan, Mr. Romesh
Verma, Additional Advocate Generals
and Mr. J.K. Verma, Deputy Advocate
General.
________________________________________________________________________________
Mansoor Ahmad Mir, Chief Justice (oral)
The judgment and order dated 5th August, 2014, passed in batch of writ petitions, the lead case of which is CWP No.7172 of 2010 shall govern this writ petition also alongwith interim orders. Copy of that judgment/order shall form part of this judgment also.
2. The writ petition stands disposed of alongwith pending applications, if any.
Copy dasti.
( Mansoor Ahmad Mir )
Chief Justice
April 16, 2015 ( Dharam Chand Chaudhary )
(Tilak/rkv) Judge
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