M/S Indian Technomac Company Ltd vs State Of H.P. And Others on 9 April, 2015

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Himachal Pradesh High Court

M/S Indian Technomac Company Ltd vs State Of H.P. And Others on 9 April, 2015

Bench: Tarlok Singh Chauhan

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

Cr. MMO No. 219 of 2014 a/w Cr.MMO No. 220

of 2014 Date of decision : 9th April, 2015. ____________________________________________________________

1. Cr.MMO No. 219 of 2014 M/s Indian Technomac Company Ltd. .....Petitioner.

Versus State of H.P. and others ...Respondents.

2. Cr.MMO No. 220 of 2014.

M/s Indian Technomac Company Ltd. .....Petitioner.

Versus State of H.P. and others ...Respondents.

Coram The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.

Whether approved for reporting? No For the Petitioner(s) : Mr. H. S. Rana, Advocate Advocate.

For the Respondents : Mr. V.K.Verma, Ms. Meenakshi Sharma and Mr. Rupinder Singh, Addl. A.Gs., with Ms. Parul Negi, Dy. A.G. for respondent No.1.

Mr. Deepak Kaushal, Advocate, for respondent No.2, in both the petitions.

Mr. K.S. Banyal, Advocate, for respondents No. 3 and 4, in both the petitions.

Tarlok Singh Chauhan, Judge (Oral).

It is jointly represented by learned counsel for the parties that the matters stand amicably settled between the parties. Learned counsel for the petitioner further states that in view of the settlement, he does not press the present petitions and the same may be ::: Downloaded on - 15/04/2017 17:58:55 :::HCHP 2 dismissed. Accordingly the present petitions are dismissed as not .

pressed.


    April 9, 2015                             (Tarlok Singh Chauhan)





        (GR)                                            Judge.




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