Decided On: 27.02.2025 vs State Of H.P. & Others
2025 Latest Caselaw 4247 HP

Himachal Pradesh High Court

Decided On: 27.02.2025 vs State Of H.P. & Others on 27 February, 2025

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                   2025:HHC:3649

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                CWP No.2702 of 2025
                                Decided on: 27.02.2025
M/s H.M. Steel Limited                                    ... Petitioner
                   Versus
State of H.P. & others                                    ... Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
____________________________________________________                               _
For the petitioner      :     Mr. Ajay Vaidya, Advocate.
For the respondents             :
                           Mr. Pushpinder Jaswal, Additional
                           Advocate General, for respondent
                           No.1.
                           Ms. Sunita Sharma, Senior Advocate,
                           with Ms. Sugandh Verma, Advocate,
                           for respondents No.2 and 3.
Ajay Mohan Goel, Judge (Oral)

When the case was taken up for consideration and

learned Counsel for the petitioner was confronted with the factum of

the petitioner having not exhausted the statutory remedy, learned

Counsel for the petitioner prays for and is permitted to withdraw

present writ petition, with liberty to avail the statutory remedy.

2. At this stage, learned Counsel for the petitioner submits

that the petitioner be protected for a week and till the petitioner

invokes the alternative mechanism, no coercive action be taken

against it by the respondents-Electricity Board.

3. On the prayer so made, it is observed that no coercive

action shall be taken against the petitioner till 05.03.2025 so that

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

2025:HHC:3649 the petitioner in the meanwhile can approach the statutory

authority to avail the remedy available to him by the said date.

Pending miscellaneous application(s), if any, also stand disposed of

accordingly.

(Ajay Mohan Goel) Judge February 27, 2025 (Rishi)