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M/S Ratwan Light House vs State Of H.P. And Others
2021 Latest Caselaw 1191 HP

Citation : 2021 Latest Caselaw 1191 HP
Judgement Date : 23 February, 2021

Himachal Pradesh High Court
M/S Ratwan Light House vs State Of H.P. And Others on 23 February, 2021
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                           CWP No.556 of 2021
                              Decided on: 23rd February, 2021
    ____________________________________________________________




                                                                         .
    M/s Ratwan Light House





                                                    .....Petitioner

                                              Versus





    State of H.P. and others                     .....Respondents
    _____________________________________________________________
    Coram





    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge

    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge

    1 Whether approved for reporting?

    ______________________________________________________
    For the petitioner:                       Mr. Anil Chauhan, Advocate vice
                                              Mr. Pankaj Sharma, Advocate.
    For the respondents:                      Mr.   Ashok    Sharma,     Advocate


                                              General with Mr. Vinod Thakur,
                                              Mr. Vikas Rathore & Mr. Shiv Pal
                                              Manhans,    Additional    Advocates
                                              General and Mr. Bhupinder Thakur




                                              & Mr. Yudhvir Singh Thakur,
                                              Deputy Advocates General, for





                                              respondents No.1 to 6-State.

    Tarlok Singh Chauhan, Judge (Oral)

Learned vice counsel for the petitioner states that

the instant petition has lost its efficacy with the efflux of time

and he may be permitted to withdraw the same. The prayer

being innocuous, is allowed. Accordingly, the present writ

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

petition is dismissed as withdrawn, so also the pending

miscellaneous application(s), if any.

.

                                     (Tarlok Singh Chauhan)
                                             Judge





                                        (Jyotsna Rewal Dua)
    February 23, 2021                         Judge
          (Mukesh)




                 r          to










 

 
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