Himachal Pradesh High Court
M/S Uma Stone Crusher vs . State Of H.P. on 9 August, 2023
Author: Sandeep Sharma
Bench: Sandeep Sharma
M/s Uma Stone Crusher vs. State of H.P. .
CWP No.3375 of 2023 9.8.2023 Present: Mr. Ganesh Barowalia, Advocate, for the petitioner.
Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C.Verma, Additional Advocate Generals with Mr. Mr. Ravi Chauhan, Deputy Advocate General, for of the respondents-State.
Mr. Maan Singh, Advocate, for respondent No.3. rt Learned counsel for the petitioner fairly states that mandate contained in the order dated 31.05.2023 has been duly complied with, which fact is otherwise evident from the copy of consent to operate dated 6.7.2023 made available to this Court by learned counsel for respondent No.3.
In view of the above, nothing remains to be adjudicated in the present proceedings and accordingly same are closed.
August 9, 2023 (Sandeep Sharma),
(shankar) Judge
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