Himachal Pradesh High Court
M/S Techman Energy Limited vs State Of H.P. And Others on 2 January, 2023
Bench: Tarlok Singh Chauhan, Virender Singh
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CWP No. 8191 of 2022
.
Decided on: 2nd January, 2023
M/s Techman Energy Limited. .......Petitioner
Versus
State of H.P. and others ...Respondents
Coram
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
The Hon'ble Mr. Justice Virender Singh, Judge.
Whether approved for reporting?1
For the petitioner: Mr. Ajay Vaidya, Advocate.
For the respondents: Mr. Anup Rattan, A.G. with Mr.
Y.P.S. Dhaulta, Addl. A.G for
respondent No.1.
Ms. Kamlesh Shandil, Advocate
for respondents No. 2 and 3.
Mr. Vikrant Thakur, Advocate for
respondent No.4.
Tarlok Singh Chauhan, Judge. (Oral)
Learned counsel for the petitioner states that he is under instructions not to press the present petition as according to his clients, the respondents are ready to consider the case of the petitioner for grant of TEC certificate. He further states that liberty may be reserved to his clients to 1 Whether the reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 03/01/2023 20:32:49 :::CIS 2approach this Court again in case, the said certificate is not .
granted.
2. Accordingly, the writ petition is dismissed as not pressed with liberty as aforesaid. Pending application(s), if any, shall also stand disposed of.
( Tarlok Singh Chauhan )
Judge
January 02, 2023 ( Virender Singh )
(naveen)
r Judge
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