Himachal Pradesh High Court
Aditya Industries vs State Of Himachal Pradesh on 16 August, 2022
Bench: Sabina, Sushil Kukreja
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
ON THE 16th DAY OF AUGUST, 2022
.
BEFORE
HON'BLE MS. JUSTICE SABINA
&
HON'BLE MR. JUSTICE SUSHIL KUKREJA
CIVIL WRIT PETITION No.4275 of 2022
Between:-
1. ADITYA INDUSTRIES, A
PARTNERSHIP CONCERN HAVING
PRINCIPAL PLACE OF BUSINESS
AT VILLAGE RAMPUR JATTAN,
NAHAN ROAD, KALA AMB,
DISTRICT SIRMOUR-173025,
THROUGH ITS PARTNER
SURINDER JAIN, S/O JAGDISH
PARSHAD, R/O HOUSE NO. 59,
SECTOR-7, PANCHKULA
(HARYANA).
2. M/S J.B. ROLLING MILLS LTD.
A COMPANY, REGISTERED UNDER
COMPANIES ACT, 1956 HAVING ITS
REGISTERED ADDRESS AT
TRILOKPUR ROAD, KALA AMB,
DISTRICT SIRMOUR, HP,
THROUGH ITS AUTHORIZED
SIGNATORY SH. SURINDER JAIN,
S/O JAGDISH PARSHAD, R/O
HOUSE NO. 59, SECTOR-7,
PANCHKULA (HARYANA).
......PETITIONERS
(BY MR. SUNEET GOEL & MR. SATISH
SHARMA, ADVOCATES)
AND
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1. STATE OF HIMACHAL PRADESH
THROUGH PRINCIPAL
SECRETARY (MPP AND POWER)
.
TO THE GOVERNMENT OF
HIMACHAL PRADESH, H.P.
SECRETARIAT, SHIMLA-171002
(H.P.)
2. HIMACHAL PRADESH STATE
ELECTRICITY REGULATORY
COMMISSION, VIDYUT AAYOG
BHAWAN, BLOCK NO. 37, SDA
COMPLEX, KASUMPTI, SHIMLA-
171009 (H.P.) THROUGH ITS
CHAIRMAN.
3. HIMACHAL PRADESH STATE
ELECTRICITY BOARD LIMITED
VIDYUT BHAWAN, SHIMLA-171004
(H.P.) THROUGH ITS EXECUTIVE
DIRECTOR.
4. CHIEF ENGINEER (COMMERCIAL)
VIDYUT BHAWAN, HPSEBL
SHIMLA-4.
5. THE CHIEF ENGINEER (OP)
SOUTH HPSEBL, SHIMLA-4.
6. THE SUPERINTENDING ENGINEER
(OP) CIRCLE, HPSEB LTD. NAHAN,
DISTRICT SIRMOUR, HP.
7. THE SR. EXECUTIVE ENGINEER,
ELECTRICAL DIVISION, HPSEBL,
NAHAN.
8. THE DIRECTOR OF INDUSTRIES,
HIMACHAL PRADESH, SHIMLA.
......RESPONDENTS
(MR. KUNAL THAKUR, DEPUTY
ADVOCATE GENERAL, FOR R-1
AND R-8/STATE,
MR. GAURAV SHARMA,
ADVOCATE, FOR R-2 AND
MR. TARA SINGH CHAUHAN,
ADVOCATE, FOR R-3 TO R-7)
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This petition coming on for admission this day, Hon'ble
Ms. Justice Sabina, passed the following:
.
ORDER
Learned counsel for the petitioners has submitted that he may be permitted to withdraw the petition to enable the petitioners to avail alternative remedy available to them with regard to relief clause (b) and (c) of the writ petition.
2. Ordered accordingly.
3. The amount deposited by the petitioners be refunded to them forthwith.
Pending miscellaneous application(s), if any, also stand disposed of.
( Sabina ) Judge ( Sushil Kukreja ) Judge August 16, 2022 ( VH) ::: Downloaded on - 17/08/2022 20:01:09 :::CIS