Himachal Pradesh High Court
M/S Generic Engineering Construction & ... vs State Of H.P. And Others on 20 March, 2024
Author: Sandeep Sharma
Bench: Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.2628 of 2023 Date of Decision: 20.03.2024 .
_______________________________________________________ M/s Generic Engineering Construction & Projects Ltd. .......Petitioner Versus State of H.P. and others ... Respondents _______________________________________________________ Coram:
Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1 For the Petitioner:
r to Mr. K.D.Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate. For the Respondents: Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C.Verma, Additional Advocate Generals, with Mr. Ravi Chauhan, Deputy Advocate General, for respondent No.1/State.
Mr. Shivank Singh Panta, Advocate, for respondents No.2 and 3.
____________________________________________________ Sandeep Sharma, Judge(oral):
Learned counsel representing the petitioner seeks permission to withdraw the present petition at this stage with liberty to file representation to the competent authority, praying therein for release of bank guarantee.
2. Consequently, in view of the above, the present petition is dismissed as withdrawn, reserving liberty to the petitioner to file representation to the competent authority within a period of one week, 1 Whether the reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 20/03/2024 20:38:31 :::CIS 2praying therein for release of bank guarantee, which in turn, shall be decided by the competent authority, within a period of one week thereafter. Needless to say, authority concerned while doing the .
needful in terms of instant order, shall afford an opportunity of hearing to the petitioner and pass detailed speaking order thereupon. Till the time representation, if any, filed by the petitioner is not decided by the competent authority, interim protection granted by this Court vide order date 31.07.2023 shall remain in force. Pending applications, if any, stand disposed of accordingly (Sandeep Sharma), r Judge March 20, 2024 (shankar) ::: Downloaded on - 20/03/2024 20:38:31 :::CIS