The Bongta Co Operative ... vs State Of Hp & Others
2021 Latest Caselaw 3725 HP

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

.

CWP No. 1943 of 2018

Date of decision: 06.08.2021

____________________________________________________

The Bongta Co operative Agriculture Service Limited .....Petitioner Versus

State of HP & others .....Respondents ___________________________________________________ Coram:

The Hon'ble Mr. Justice Ravi Malimath, Acting Chief Justice The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.

Whether approved for reporting?1

___________________________________________________

For the petitioner : Mr. Ajay Sharma, Senior Advocate with Mr. Amit Jamwal,

Advocate.

For the respondents : Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma,

& Mr. Vikas Rathore, Additional Advocates General & Ms. Seema

Sharma, Deputy Advocate General, for respondents No. 1 to

Mr. Surinder Saklani, Advocate, for respondents No. 4 & 5.

(Through Video Conferencing)

Ravi Malimath, Acting Chief Justice (Oral)

At the request of petitioner's counsel, the petition is

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

dismissed as withdrawn. The pending miscellaneous

.

applications are disposed off.

                                                   ( Ravi Malimath )
                                               Acting Chief Justice




    August 6, 2021
    (hemlata)
                   r          to                 ( Jyotsna Rewal Dua )
                                                        udge