Himachal Pradesh High Court

Decided On: 06.05.2025 vs Union Of India & Others on 6 May, 2025

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                       2025:HHC:12694



     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                CWP No.7398 of 2025
                                Decided on: 06.05.2025

M/s Milestone Gears Pvt. Ltd.                                      ... Petitioner
                       Versus
Union of India & others                                            ... Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
____________________________________________________                                    _
For the petitioner      :     M/s Manik Sethi, Twarsu and
                              Sabnam, Advocates.
For the respondents             :        Mr. Ajay Kumar Chauhan, Central
                                         Government Standing Counsel, for
                                         respondents 1 to 3.
                                         Mr. Pushpinder Jaswal, Additional
                                         Advocate General, for respondent-
                                         No.4-State.
Ajay Mohan Goel, Judge (Oral)

Notice. Mr. Ajay Kumar Chauhan, learned Central

Government Standing Counsel and Mr. Pushpinder Jaswal, learned

Additional Advocate General, accept notice on behalf of respondents

No.1 to 3 and 4, respectively.

2. Learned Counsel for the petitioner submit that the issue

raised by the petitioner is squarely covered by the judgment of

Hon'ble Coordinate Bench of this Court, passed in CWP No.10600 of

2024, titled as Atul Sharma Versus Union of India & others,

alongwith connected matters, decided on 06.01.2025 and it would be

in the interest of justice, in case, this Writ Petition is disposed of in

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

2025:HHC:12694

light of the findings returned by Hon'ble Coordinate Bench in

Para-21 thereof, by ordering that the same be construed to have

been passed in the present Writ Petition.

3. As it could not be disputed by learned Counsel for the

respondents that the matter is squarely covered by the judgment

being relied upon by learned Counsel for the petitioner, this petition

is disposed of, as prayed for, with the observation that the findings

returned in CWP No.10600 of 2024 (Supra), shall be construed to

have been passed in the present Writ Petition also. Para-21 thereof is

being quoted herein below:-

"21. Consequently, in view of the detailed discussion made herein as well as law taken into consideration, this Court finds merit in the present petitions and accordingly same are allowed with a direction to respondent Nos. 1 and 2 to place the matter before the Empowered Committee chaired by Secretary, DIPP, constituted in terms of Clause 6.1 of the Scheme, for registration expeditiously, preferably within a period of four weeks, without being influenced by letters dated 9.11.2023 and 30.07.2024. Needless to say, petitioners shall be granted incentives, as prayed for, in terms of the Scheme, if they are found eligible. Pending applications, if any, also stand disposed of. Interim order, if any, is vacated."

4. Pending miscellaneous application(s), if any also stand

disposed of accordingly.

(Ajay Mohan Goel) Judge May 06, 2025 (Rishi)