M/S Superintending Engineer/Dehar ... vs Deputy Excise And Taxation ...
2023 Latest Caselaw 18465 HP

Himachal Pradesh High Court

M/S Superintending Engineer/Dehar ... vs Deputy Excise And Taxation ... on 28 November, 2023

Bench: M. S. Ramachandra Rao, Jyotsna Rewal Dua

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                           Civil Revision Nos.109 & 110 of 2023
                           Decided on: 28th November, 2023
    ______________________________________________________
    1.   Civil Revision No. 109 of 2023




                                                                         .

            M/s Superintending Engineer/Dehar Power House Circle

                                                                                .....Petitioner





                                      Versus
            Deputy Excise and Taxation Commissioner & Anr.




                                               of
                                                 ...Respondents
    _______________________________________________________
    2.    Civil Revision No. 110 of 2023
                     rt
            M/s Superintending Engineer/Dehar Power House Circle

                                                                                .....Petitioner
                                      Versus
            Deputy Excise and Taxation Commissioner & Anr.



                                                 ...Respondents
    _______________________________________________________




    Coram





    The Hon'ble Mr. Justice M. S. Ramachandra Rao, Chief Justice
    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge





    1
     Whether approved for reporting?
    _____________________________________________________
    For the petitioner(s):     Mr. Atul Jhingan, Advocate.
    For the respondents:                  Mr. Anup Rattan, Advocate General with
                                          Mr. Rakesh Dhaulta & Mr. Pranay Pratap
                                          Singh, Additional Advocates General and
                                          Mr. Arsh Rattan & Mr. Sidharath Jalta,
                                          Deputy Advocates General and Mr.
                                          Rakesh Sharma, Assisting Counsel.


    1
        Whether reporters of Local Papers may be allowed to see the judgment?




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    M.S.Ramachandra Rao, Chief Justice (Oral)

Counsel for the petitioner seeks permission to withdraw

the Revision petitions with liberty to make an application under

.

Sadhbhawana Legacy Cases Resolution Scheme, 2023 (3rd Phase). He

also submits that in the event the relief is not granted to the

petitioner(s) under the said scheme, he may be permitted to revive the

of Revision petitions .

2. Granting liberty as sought for, the petitioner(s) is rt permitted to withdraw the Revision Petitions. The pending

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

                                               (M. S. Ramachandra Rao)
                                                   Chief Justice






                                                     (Jyotsna Rewal Dua)
    November 28, 2023                                           Judge
         R.Atal