Ganpati Ropeways Pvt. Ltd vs The State Of Himachal Pradesh & Anr
2022 Latest Caselaw 11709 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                              Review Petition No.318 of 2022
                               Decided on: 28th December, 2022




                                                                         .
    ______________________________________________________





    Ganpati Ropeways Pvt. Ltd.                   .....Petitioner
                                      Versus





    The State of Himachal Pradesh & Anr.      ...Respondents
    _______________________________________________________
    Coram
    The Hon'ble Mr. Justice A. A. Sayed, Chief Justice





    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge
    1
     Whether approved for reporting?
    _____________________________________________________
    For the petitioner:         Mr. R. L. Sood, Senior Advocate with
                      r         Mr. Arjun Lall, Advocate.

    For the respondents:                  Mr. Adarsh K. Sharma, Additional Advocate
                                          General.
    A. A. Sayed, Chief Justice (Oral)

Having heard learned Senior Counsel for the review

petitioner, we do not find any error apparent in the order under review

and even otherwise, no case for review is made out. The Review

petition to stand disposed of, so also the pending miscellaneous

application(s), if any.

                                                                 (A.A. Sayed)
                                                                 Chief Justice



                                                             (Jyotsna Rewal Dua)
    December 28, 2022                                               Judge
        R.Atal

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