Satya Verma vs State Of H.P. & Ors
2024 Latest Caselaw 14434 HP

Himachal Pradesh High Court

Satya Verma vs State Of H.P. & Ors on 24 September, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No. 10777/2024

.

                                                      Decided on: 24.09.2024





    Satya Verma                                                 ...Petitioner

                                     Versus





    State of H.P. & Ors.                  ....Respondents.

........................................................................................... Coram Ms. Justice Jyotsna Rewal Dua, Judge.

Whether approved for reporting?1

For the petitioner: Mr. Vishal Mohan, Sr. Advocate with Mr. Adita Sood, Advocate.

For the respondents: Mr. Y.P.S. Dhaulta, Additional

Advocate General, for respondents No.1 & 2.

Jyotsna Rewal Dua , J

After arguing the matter for some time, learned Senior

Counsel for the petitioner submitted that there are factual errors in the

impugned order passed by the Commissioner State Taxes & Excise-

cum-Financial Commissioner (Excise) Himachal Pradesh on

31.08.2024, hence, the petitioner in the first instance intends to seek

appropriate remedy by instituting the review petition or any other

remedy as may be available to her in accordance with law. Therefore,

the petitioner may kindly be permitted to withdraw the instant petition

at this stage.

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

In view of above, the instant petition is dismissed as

withdrawn. Pending miscellaneous application(s), if any, shall also

.

stand disposed of.

                                                      Jyotsna Rewal Dua





                                                            Judge
    24th September, 2024(rohit)




                     r            to