Decided On: 6Th January vs Himachal Pradesh State ...
2021 Latest Caselaw 330 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                        CWP No. 5630/2020
                               Decided on: 6th January, 2021
    ________________________________________________________
    Bharat Petroleum Corporation Ltd.                ....Petitioner




                                                                              .

                                        Versus
    Himachal Pradesh State Cooperative Marketing
    and Consumers Federation Ltd. 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:                     Ms. Vandana Misra, Advocate.
    For the respondents:                    Mr. Ashok Sharma, Senior Advocate
                                            with Mr. Vijay Singh Thakur, Advocate
                         r                  for respondent No.1.
                                            Mr. K.D.Sood, Senior Advocate with Mr.

                                            Het Ram, Advocate for respondent No.2
                                            Mr. B.C.Negi, Senior Advocate with Mr.
                                            Pravesh Negi, Advocate for respondent
                                            No.3
                                            Through Video Conferencing



    Tarlok Singh Chauhan, Judge (Oral)

Learned counsel for the petitioner states that she is

under instructions not to press the instant petition. Her

statement is taken on record.

Consequently, the instant petition is disposed of as

not pressed, so also the pending application(s), if any.

(Tarlok Singh Chauhan) Judge

(Jyotsna Rewal Dua) Judge January 06,2021 (Gaurav)

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