Himachal Pradesh High Court
Emri Green Health Services vs State Of H.P. & Ors on 15 December, 2022
Bench: Sabina, Sushil Kukreja
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.8560 of 2022 Date of Decision: 15.12.2022 .
EMRI Green Health Services .....Petitioner.
Versus State of H.P. & ors. .....Respondents.
Coram The Hon'ble Ms. Justice Sabina, Judge. The Hon'ble Mr. Justice Sushil Kukreja, Judge.
Whether approved for reporting? 1 For the petitioner r : Mr. Vikrant Thakur, Advocate.
For the respondents : Mr. Ajay Vaidya, Senior Additional Advocate General, for respondents No.1 and 2.
Sabina, Judge (oral).
Learned counsel for the petitioner has submitted that he may be permitted to withdraw the petition to enable the petitioner to approach the Arbitrator in terms of Article 24 of the Concession Agreement.
2. Ordered accordingly.
3. In case the petitioner seeks its remedy for Arbitration in terms of Article 24 of the Concession Agreement within two weeks from today, then any of the parties shall not encash the Bank Guarantee No.038157BG-0000002, dated 06.01.2017 value of Rs. two crores furnished by the petitioner till the time petitioner seeks its remedy for arbitration or two weeks, whichever is earlier.
1Whether reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 16/12/2022 20:32:41 :::CIS 2Pending miscellaneous application(s), if any, shall also stand disposed of.
.
( Sabina )
Judge
( Sushil Kukreja )
15th December, 2022 Judge
(CS)
::: Downloaded on - 16/12/2022 20:32:41 :::CIS