M/S Dabur India Limited vs The State Of Himachal Pradesh & ...
2021 Latest Caselaw 607 HP

                                                                          .
        THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA





                                            CWP No.2634 of 2017
                                            Decided on: 14.01.2021





    M/S Dabur India Limited                 ....Petitioner.
                      Versus
    The State of Himachal Pradesh & others  ...Respondents.





    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1 No
    For the petitioner:     Mr. Rahul Mahajan, Advocate.

    For the respondents:           Mr. Ranjan Sharma, Mr. Adarsh

                                   Sharma, Mr. Vinod Thakur and
                                   Mr. Sanjeev Sood, Additional Advocates
                                   General, with Mr.Kunal Thakur,


                                   Deputy Advocate General, for the
                                   respondents No.1 to 3.
                                   None for respondent No.4.




                                   Mr. Shashi Bhushan, Advocate, for





                                   respondent No.5.

    Ajay Mohan Goel, Judge (Oral)

This petition has been listed today on the request,

so made by learned counsel for the petitioner, for permission

to withdraw the same, with liberty to avail the benefits of the

Amnesty Scheme of the respondents.

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

.

2. Petition is dismissed as withdrawn, with liberty, as

prayed for, so also pending miscellaneous applications if any.

Interim order, if any, also stand vacated.

Copy dasti.

    January 14,2021
         (Rishi)
                      r          to              (Ajay Mohan Goel)
                                                 Vacation Judge