M/S Jaiprakash Power Ventures ... vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 2019 HP

IN THE HIGH COURT OF HIMACHAL PRADESH,
                SHIMLA




                                                                           .

                                  CWP No.665 of 2017
                                  Date of decision : 10.3.2021





 M/s Jaiprakash Power Ventures Limited and another

                                                         ... Petitioners
                                  Versus





 State of Himachal Pradesh and others

                                                         ...Respondents
 Coram:

 The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice.

 The Hon'ble Mr. Justice Anoop Chitkara, Judge.
    Whether approved for reporting?1


 For the Petitioner          :    Mr. Goverdhan Lal Sharma, Advocate.

 For the Respondents :            Mr. Ajay Vaidya, Senior Additional Advocate
                                  General, for the State.




 L. Narayana Swamy, Chief Justice (oral)

CMP No.2164 of 2021

The present application has been filed by the

petitioners, seeking withdrawal of the main petition, with liberty to

approach this Court again for the redressal of grivences, if the

settelment fails with the respondents. The same is allowed for the

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

...2...

reasons stated therein. Liberty as prayed for reserved. Application

stands disposed of.

.

CWP No.665 of 2017

In view of the order passed in CMP No.2164/2021, the

present petition stands disposed of as withdrawn, so also, pending

application(s), if any.

(L. Narayana Swamy) Chief Justice

(Anoop Chitkara), Judge March 10, 2021 (KS)