Himachal Pradesh High Court
M/S Reckitt Benckiser (India) Ltd vs State Of H.P. & Others on 24 September, 2018
Bench: Dharam Chand Chaudhary, Vivek Singh Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CWP No. 1156 of 2011.
Decided on: 24th September, 2018.
.
M/s Reckitt Benckiser (India) Ltd. .........Petitioner.
Versus State of H.P. & Others ........Respondents.
Coram The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
Whether approved for reporting?1No.
For the Petitioner : Mr. Atul Jhingan, Advocate.
For the Respondents: Mr. Ajay Vaidya, Sr. Addl. A.Gs.
with Mr. Vikas Rathore & Mr. Narinder Guleria, Addl. A.Gs.
Dharam Chand Chaudhary, J. (oral).
This writ petition has been disposed of by a Division Bench of this Court vide judgment dated 5.8.2014 passed in a bunch of writ petitions, lead case whereof was CWP No.7172 of 2010 titled Chaman Rakesh Ajta & another versus State of H.P. & Others. A Bench comprising nine 1 Whether reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 27/09/2018 22:57:36 :::HCHP 2judges of the Hon'ble apex Court, however, in Jindal Stainless Ltd. & Another versus State of Haryana & Others, AIR 2016 SC, 5617, decided .
on 11.11.2016 has laid down the principles and remitted the case to the Division Bench of the same Court to apply the principles so laid down and decide these matters. The Division Bench of Hon'ble apex Court, however, has disposed of all the appeals and remitted the matters to respective High Courts for disposal in accordance with the legal principles so laid down by the nine Judge Bench. Thus the judgment dated 5.8.2014, passed by this Court stands set aside by the Hon'ble apex Court, vide order dated 24.8.2017. Although applications with a prayer to revive the writ petition registered as CMP No. 1908 of 2017 along with CMP No. 1909 of 2017 with a prayer to order to continue the interim order as was initially passed in this writ petition have been filed, yet in the changed circumstances, learned counsel representing the ::: Downloaded on - 27/09/2018 22:57:36 :::HCHP 3 petitioner seeks permission to withdraw the writ petition with liberty reserved to file afresh. Leave and liberty as sought is granted. The writ petition is .
accordingly dismissed as withdrawn. Pending applications, CMP Nos. 1908 & 1909 of 2017, shall also stand disposed of.
(Dharam Chand Chaudhary) Judge.
(Vivek Singh Thakur) Judge.
September 24, 2018(ps) ::: Downloaded on - 27/09/2018 22:57:36 :::HCHP