Mills Pvt Ltd. & Anr vs M/S. Dev Bhoomi Angora Spining
2024 Latest Caselaw 13853 HP

Himachal Pradesh High Court

Mills Pvt Ltd. & Anr vs M/S. Dev Bhoomi Angora Spining on 13 September, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CMPMO No.629 of 2022 Date of decision: 13.09.2024

.

M/s Manikaran Roller Floor

Mills Pvt Ltd. & Anr. ...Petitioners.

Versus

M/s. Dev Bhoomi Angora Spining Mills and Allied Industries. ...Respondent.

Coram:

Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1

For the petitioners : Mr. Gautam Sood, Advocate. For the respondents :

r Mr. Janesh Gupta, Advocate.

Jyotsna Rewal Dua, Judge

Learned counsel for the petitioners sought

permission to withdraw the present petition as the

petitioners intend to avail remedy as may be available to

them in accordance with law for redressal of their

grievances. The prayer is accepted. The petition is dismissed

as withdrawn. Pending miscellaneous application(s), if any,

shall also stand disposed of.

Jyotsna Rewal Dua 13 September, 2024 th Judge (Pardeep)

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