M/S Nestle India Ltd vs State Of H.P. & Others
2021 Latest Caselaw 785 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No. 2630 of 2017

.

Date of Decision : February 01, 2021

M/s Nestle India Ltd. ...Petitioner.

Versus

State of H.P. & Others ...Respondents

Coram:

The Hon'ble Mr. Justice Anoop Chitkara, Vacation Judge. Whether approved for reporting?1 No. For the petitioner : Mr. Rahul Mahajan, Advocate. For the respondents :

r Mr. Ajay Vaidya, Sr. Addl. A.G. for respondents No.1 to 3.

Mr. Navlesh Verma, Advocate for respondent No.4.

COURT PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE

Anoop Chitkara, Vacation Judge (oral).

The petitioner has filed CMP No.1067 of 2021, for

withdrawal of the present writ petition with liberty to avail the

Amnesty Scheme introduced by the State Government. The

application is allowed. Leave and liberty as sought is granted. The

writ petition is accordingly dismissed as withdrawn. Pending

application(s), if any, are also closed.

(Anoop Chitkara), Vacation Judge February 01, 2021 (ps)

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