M/S Maharishi Enterprises vs State Of H. P. & Ors
2021 Latest Caselaw 3397 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                               CWP No. 3795 of 2021




                                                                              .
                                               Date of decision: 02.08.2021.





    M/s Maharishi Enterprises                                            .....Petitioner.
                                      Versus





    State of H. P. & Ors.                                             .....Respondents.


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





    Hon'ble Mr. Justice Satyen Vaidya, Judge.

    Whether approved for reporting? 1          No.



    For the Petitioner         :               Mr. Vinod Thakur, Advocate.

    For the Respondents:                       Mr. Ashok Sharma, A.G. with Mr.

                                               Vinod Thakur, Mr. Shiv Pal Manhans,
                                               Mr. Hemanshu Misra, Addl. A.Gs and
                                               Mr. Bhupinder Thakur, Dy. A.G.



    Tarlok Singh Chauhan, Judge (Oral)

Since the necessary approval stands granted in

favour of the petitioner, therefore, the instant petition has been

rendered infructuous.

2. Consequently, the instant petition is dismissed as

having been rendered infructuous. Pending application(s), if any,

also stands disposed of.

                                                         (Tarlok Singh Chauhan)
                                                                   Judge


                                                              (Satyen Vaidya)
              2nd August, 2021                                     Judge
                (sanjeev)

Whether the reporters of the local papers may be allowed to see the Judgment?Yes