Date Of Decision: 01.04.2025 vs State Of Himachal Pradesh & Others
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Himachal Pradesh High Court

Date Of Decision: 01.04.2025 vs State Of Himachal Pradesh & Others on 1 April, 2025

Bench: Tarlok Singh Chauhan, Sushil Kukreja

                                             1              Neutral Citation No. ( 2025:HHC:8463 )

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                                   CWP No.6112 of 2023
                                           Date of Decision: 01.04.2025
        _____________________________________________________
         ELVs Metal Crusher Private Limited
                                                           ....Petitioner
                                 Versus


        State of Himachal Pradesh & others
                                                 ...Respondents
          ___________________________________________________
        Coram
        The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge
        The Hon'ble Mr. Justice Sushil Kukreja, Judge
        Whether approved for reporting?1 No.
        ________________________________________________
        For the petitioner           :     Mr. Divya Raj Singh, Advocate.
        For the respondents :              Mr. Anup Rattan, Advocate General
                                           with Mr. Yashwardhan Chauhan,
                                           Senior Additional Advocate General,
                                           Mr. Ramakant Sharma, Ms.Sharmila
                                           Patial, Mr.Sushant Kaprate, Additional
                                           Advocates General and Mr. Raj Negi,
                                           Deputy     Advocate    General,    for
                                           respondent No.1/State.

                                           Mr. Dheeraj K. Vashisht, Advocate, for
                                           respondent No.2.

                                           Mr. Balram Sharma, Deputy Solicitor
                                           General of India with Mr. Rajeev
                                           Sharma, Advocate, for respondents
                                           No.3 and 4.
                                           Mr. Dhiraj Thakur,                Advocate,        for
                                           respondent No.5.
        ________________________________________________

1   ?    Whether reporters of Local Papers may be allowed to see the judgment?
                            2         Neutral Citation No. ( 2025:HHC:8463 )

Tarlok Singh Chauhan, Judge (Oral)

Leaned counsel for the petitioner fairly states that

in view of the subsequent developments, the present petition

has been rendered infructuous. His statement is taken on

record.

2. Accordingly, the instant petition is disposed of as

having been rendered infructuous, so also the pending

application, if any.

                                     (Tarlok Singh Chauhan)
                                               Judge


                                         (Sushil Kukreja)
April 01, 2025                                Judge
     (VH)