Stesalit Limited vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 3528 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.1513 of 2007 a/w CWP No.747 of 2010 Decided on: 4th August, 2021 ______________________________________________________

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1. CWP No.1513 of 2007

Stesalit Limited .....Petitioner Versus

State of Himachal Pradesh and others .....Respondents ______________________________________________________

2. CWP No.747 of 2010 Stesalit Limited .....Petitioner

Versus State of Himachal Pradesh and others .....Respondents _______________________________________________________ Coram

Hon'ble Mr. Justice Ravi Malimath, Acting Chief Justice Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge Whether approved for reporting? ______________________________________________________

For the petitioner: Mr. Sameer Thakur, Advocate, in both the petitions.

For the respondents: Mr. Ajay Vaidya, Senior Additional

Advocate General, for respondents No.1 to 3-State in both the petitions.

Mr. Balram Sharma, ASGI, for respondent No.4 in both the petitions.

(Through Video Conferencing) Ravi Malimath, Acting Chief Justice (Oral)

Mr. Sameer Thakur, learned counsel submits that his

clients have taken back the entire case papers long back. He has no

______________________________________________________ Whether reporters of Local Papers may be allowed to see the judgment?

instructions thereof. Even as on date, no alternate arrangements

have been made.

2. Hence, in view of the submissions being made, these

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petitions are dismissed for non-prosecution.

                                                 ( Ravi Malimath )
                                               Acting Chief Justice





                                               ( Jyotsna Rewal Dua )
    August 04, 2021                                    Judge
     Bhardwaj/Mukesh