Himachal Pradesh High Court
Padhas Hydel Projects Pvt. Ltd vs State Of Himachal Pradesh And Others on 23 December, 2015
Bench: Chief Justice, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 2099 of 2015
Decided on: 23.12.2015
.
Padhas Hydel Projects Pvt. Ltd. ...Petitioner.
Versus
State of Himachal Pradesh and others ...Respondents.
of
Coram
rt
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting?
For the petitioner: Mr. Yudhbir Singh Thakur, Advocate.
For the respondents: Mr. Shrawan Dogra, Advocate Geneal,
with Mr. Anup Rattan, Additional
Advocate General, and Mr. Vikram
Thakur & Mr. Vivek S. Attri, Deputy
Advocate Generals, for respondents No. 1
to 5.
Mr. Ajay Sharma, Advocate, for
respondents No. 6 to 12.
Mansoor Ahmad Mir, Chief Justice (Oral)
Mr. Yudhbir Singh Thakur, learned counsel for the writ petitioner, stated at the Bar that in view of the subsequent ::: Downloaded on - 15/04/2017 19:34:54 :::HCHP : 2 : developments, he may be permitted to withdraw the writ petition with liberty to seek appropriate remedy at appropriate stage. His .
statement is taken on record.
2. Accordingly, the writ petition is dismissed as withdrawn alongwith all pending applications, with liberty as of prayed for.
rt (Mansoor Ahmad Mir)
Chief Justice
(Tarlok Singh Chauhan) Judge December 23, 2015 ( rajni ) ::: Downloaded on - 15/04/2017 19:34:54 :::HCHP