M/S Indian Oil Corporation Ltd vs State Of H.P. & Others
2023 Latest Caselaw 1560 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No. 3401 of 2022 & CWP No. 4234 of 2022 Date of decision : 28.2.2023.

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1. CWP NO. 3401 of 2022

M/s Indian Oil Corporation Ltd. ...Petitioner.

Versus

State of H.P. & others ...Respondents

2. CWP No. 4234 of 2022

Prashant Rai ...Petitioner Versus Indian Oil Corporation & others ...Respondents.

Coram:

The Hon'ble Ms. Justice Sabina, Acting Chief Justice. The Hon'ble Mr. Justice Satyen Vaidya, Judge.

Whether approved for reporting?1 For the petitioner : Mr. K. D. Sood, Sr. Advocate with Mr. Het Ram, Advocate, for the

petitioner in CWP No. 3401 of 2022 and for respondent No.1 in CWP

No. 4234 of 2022.

Mr. Arsh Rattan, Advocate, for the

petitioner in CWP No. 4234 of 2022 and for respondent No.4 in CWP No. 3401 of 2022.

For the respondents : Mr. Pranay Pratap Singh, Additional Advocate General for the respondent-State.

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

Sabina Acting Chief Justice: (Oral)

Learned counsel for the petitioners submit that

these petitions have been rendered infructuous, in view of the

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order passed by the Deputy Commissioner.

2. Ordered accordingly.

3. Pending applications, if any, also stand disposed of.

(Sabina) Acting Chief Justice

(Satyen Vaidya) 28th February, 2023 Judge (kck)