M/S Ac Stone Crusher vs The Deputy Excise & Taxation & ...
2021 Latest Caselaw 1925 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Civil Revision No.: 219 of 2016

.

Date of Decision : 09.03.2021

______________________________________________________________________

M/S AC Stone Crusher .....Petitioner.

Versus.

The Deputy Excise & Taxation & anothers. .....Respondents.

______________________________________________________________________ Coram:

The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice. The Hon'ble Mr. Justice Anoop Chitkara, Judge.

Whether approved for reporting? 1

For the petitioner : Mr. Goverdhan Lal Sharma, Advocate.

For the respondents : Mr. Ajay Vaidya, Senior Additional Advocate General.

L. Narayana Swamy , Chief Justice. ( Oral)

Civil Revision No. 219 / 2016 & CMP No.2563/ 2021

The application for the reasons stated therein is allowed.

The petitioner is permitted to withdraw the present petition with liberty

to approach this Court again for the redressal of grievance, if the

settlement with the respondents fails. Leave and liberty as sought is

granted. Application stands disposed of.

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

2. Accordingly, the present petition stands disposed of, as

withdrawn, so also the pending application(s), if any.

.

(L. Narayana Swamy) Chief Justice

(Anoop Chitkara ) Judge March 9, 2021

( sushma )