Himachal Pradesh State ... vs M/S Relemac Technologies Pvt. Ltd
2021 Latest Caselaw 3154 HP

HON'BLE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

Arb. Case No.129 of 2019 Decided on:16.07.2021

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Himachal Pradesh State Electricity Board Limited ..........Petitioner Versus

M/s Relemac Technologies Pvt. Ltd. ........Respondent _____________________________________________________ Coram:

Hon'ble Mr. Justice Ravi Malimath, Acting Chief Justice.

Whether approved for reporting? For the petitioner r : Mr. Tara Singh Chauhan, Advocate.

For the respondent : Mr. Atul Jhingan, Advocate.

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

Petitioner's counsel submits that due to subsequent

events, this petition has become infructuous. His submission is

placed on record. Hence, the petition is dismissed as such.

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

However, all contentions are kept open to be challenged in the

subsequent proceedings.

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( Ravi Malimath ) Acting Chief Justice.

       July 16, 2021
        (Yashwant)




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