Himachal Pradesh High Court
J. B. Rolling Mills. Ltd vs State Of H. P. & Ors on 29 May, 2023
Bench: Tarlok Singh Chauhan, Virender Singh
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CWP No. 106 of 2022 a/w CWP .
Nos. 225, 367, 440, 5887, 5992, 5993 and 6151 of 2022 Decided on: 29.05.2023
1. CWP No. 106 of 2022 J. B. Rolling Mills. Ltd. ...Petitioner Versus State of H. P. & Ors. ...Respondents
2. CWP No. 225 of 2022 J. B. Rolling Mills. Ltd. ...Petitioner Versus State of H. P. & Ors. ...Respondents
3. CWP No. 367 of 2022 J. B. Rolling Mills. Ltd. ...Petitioner Versus State of H. P. & Ors. ...Respondents 4. CWP No. 440 of 2022 M/s Ambika Alloys ...Petitioner Versus State of H. P. & Ors. ...Respondents 5. CWP No. 5887 of 2022 J. B. Rolling Mills. Ltd. ...Petitioner Versus State of H. P. & Ors. ...Respondents 6. CWP No. 5992 of 2022 J. B. Rolling Mills. Ltd. ...Petitioner Versus ::: Downloaded on - 30/05/2023 20:31:01 :::CIS 2 State of H. P. & Ors. ...Respondents 7. CWP No. 5993 of 2022 .
J. B. Rolling Mills. Ltd. ...Petitioner Versus State of H. P. & Ors. ...Respondents 8. CWP No. 6151 of 2022 M/s Ambica Alloys ...Petitioner Versus State of H. P. & Ors. ...Respondents Coram:
Hon'ble Mr. Justice Tarlok Singh Chauhan, Acting Chief Justice.
Hon'ble Mr. Justice Virender Singh, Judge. Whether approved for reporting? 1 For the Petitioners : Mr. Neel Kamal Sood, Sr. Advocate with Mr. Vasu Sood, Advocate.
For the Respondents : Mr. Anup Rattan, A. G. with Mr. I. N. Mehta, Sr. Addl. A.G., Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs., Ms. Priyanka Chauhan, Dy. A.G. and Mr. Rajat Chaun, Law Officer, for respondents-State.
Mr. Balram Sharma, Dy. SGI, for Union of India.
Tarlok Singh Chauhan, A.C.J. (Oral) According to the petitioner(s), issue in question involved in all these petitions are no longer res integra in view of the order that was passed, after filing of the petitions, by the Ministry of Commerce and Industry, Department for Promotion of 1 Whether reporters of the local papers may be allowed to see the judgment? yes ::: Downloaded on - 30/05/2023 20:31:01 :::CIS 2 Industry and Internal Trade (NERS Section) on 08.07.2022 (Annexure A/B).
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2. Without going into the merits of the case(s), we dispose of these petitions by directing respondent No. 3 to consider the case of the petitioner(s) in light of the aforesaid order within eight weeks.
3. The petitions stand disposed of in the aforesaid terms, so also pending applications, if any.
(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) 29th May, 2023 Judge (sanjeev) ::: Downloaded on - 30/05/2023 20:31:01 :::CIS