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M/S Himtex Textiles Private Limited vs Of
2023 Latest Caselaw 19002 HP

Citation : 2023 Latest Caselaw 19002 HP
Judgement Date : 7 December, 2023

Himachal Pradesh High Court

M/S Himtex Textiles Private Limited vs Of on 7 December, 2023

Bench: M.S. Ramachandra Rao, Jyotsna Rewal Dua

HON'BLE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP Nos. 6948, 7075 & 7032/2023

.

Decided on: 07.12.2023

M/s Himtex Textiles Private Limited ....Petitioner

Versus

of HPSEB & Ors. ....Respondents

rt M/s Eastman Auto & Power Ltd. ....Petitioner

Versus

HPSEB & Ors. ....Respondents

M/s Shree Siddi Vinayak Forging (P) Ltd. ....Petitioner

Versus

HPSEB & Ors. ....Respondents

Coram The Hon'ble Mr. Justice M.S. Ramachandra Rao,Chief Justice. The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1

For the petitioners : Mr. Ajay Vaidya, Advocate, in all the petitions.

Whether reporters of the local papers may be allowed to see the judgment?

For the respondents : Ms. Suneeta Sharma, Sr. Advocate with Mr. Dhananjay Sharma, Advocate, for respondent No.1, in all the petitions.

.

Mr. Anup Rattan, Advocate General with Mr.

Rakesh Dhaulta, Mr. Pranay Pratap Singh, Additional Advocates General with Mr. Arsh Rattan, Mr. Sidharth Jalta, Deputy

Advocates General, for respondents Nos.2 and 3 in all the petitions. .

of M.S. Ramachandra Rao (Chief Justice)(Oral)

Learned counsel for the petitioners seeks permission to rt withdraw these petitions with liberty to file afresh. Permission

accorded. Accordingly, the Writ petitions are dismissed as withdrawn

with liberty as prayed for. Pending miscellaneous application(s), if any,

also stand disposed of.

( M.S. Ramachandra Rao )

Chief Justice

(Jyotsna Rewal Dua) Judge

07th December, 2023 (rohit)

 
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