Himachal Pradesh High Court
Gmr Bajoli Holi Hydropower Private ... vs State Of Himachal Pradesh And Others on 25 April, 2023
Bench: Tarlok Singh Chauhan, Virender Singh
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.1520 of 2023 .
Decided on: 25th April, 2023 __________________________________________________________ GMR Bajoli Holi Hydropower Private Limited and another ....Petitioners Versus State of Himachal Pradesh and others ......Respondents Coram The Hon'ble Mr. Justice Tarlok Singh Chauhan, Acting Chief Justice The Hon'ble Mr. Justice Virender Singh, Judge 1 Whether approved for reporting? No For the petitioners: Mr. Janesh Gupta, Advocate.
For the respondents: Mr. Anup Rattan, Advocate General with Mr. I.N. Mehta & Mr. Yash Wardhan Chauhan, Senior Additional Advocates General, Mr. Ramakant Sharma & Ms. Sharmila Patial, Additional Advocates General, Mr. J.S. Guleria, Ms. Priyanka Chauhan, Mr. Arsh Rattan, Deputy Advocates General and Mr. Rajat Chauhan, Law Officer, for respondents No.1 to 3-State.
Mr. Balram Sharma, Deputy Solicitor General of India, for respondent No.4- UOI.
1Whether reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 25/04/2023 20:39:36 :::CIS -2-Tarlok Singh Chauhan, Acting Chief Justice (oral) Learned counsel for the petitioner states that in view .
of subsequent development, whereby the impugned Ordinance has now been culminated into an Act and, therefore, he may be permitted to withdraw this petition with liberty to assail the Act, on all grounds as having been taken in this petition. Prayer being innocuous, is allowed.
2. Consequently, the petition is disposed of with liberty as the aforesaid.
3. Pending miscellaneous application(s), if any, shall also stand disposed of.
(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge April 25, 2023 (Bhardwaj) ::: Downloaded on - 25/04/2023 20:39:36 :::CIS