Himachal Pradesh High Court
Cosmo Ferrites Ltd. vs . State Of H.P.& Ors. on 22 November, 2025
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Cosmo Ferrites Ltd. vs. State of H.P.& Ors.
CWP No.12305 of 2025 .
22.11.2025 Present: Mr. Dinesh K. Thakur, Advocate, for the petitioner.
Mr. Raj Negi, Deputy Advocate General, for the respondents-State.
Petitioner is a firm and is competent enough to take of appropriate recourse of law for redressal of its grievances including filing of suit for recovery of amount due from the respondents but despite that present petition has been preferred rt which prima-facie is not maintainable and sufficient time of this Court has been wasted for adjudication of present matter, therefore, petitioner is liable to be burdened with exemplary cost of Rs.15 lacs.
At this stage, learned counsel for the petitioner seeks time to have complete instructions in the matter.
It is made clear that as sufficient time has been wasted in the unnecessary and unwarranted litigation preferred by the petitioner in the form of present writ petition, even withdrawal of the petition shall not be unconditional, for that also the petitioner shall be liable to pay exemplary cost.
With aforesaid observation, as prayed, the matter is adjourned for consideration on 04.12.2025.
( Vivek Singh Thakur) Judge (Romesh Verma) Judge November 22, 2025 (veena) ::: Downloaded on - 05/12/2025 22:59:29 :::CIS