Himachal Pradesh High Court
M/S Ajit Singh Mankotia vs State Of H.P.& Others on 6 July, 2017
Author: Sanjay Karol
Bench: Sanjay Karol
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.3419 of 2014 a/w CWP No.7086 of 2010.
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Date of decision: 06.07.2017
1. CWP No.3419 of 2014 M/s Ajit Singh Mankotia ..Petitioner.
Versus State of H.P.& others. ..Respondents
2. CWP No.7086 of 2010 Shimla Distributors Association ...Petitioner.
Versus State of H.P. ... Respondent. Coram:
The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice The Hon'ble Mr. Justice Sandeep Sharma, Judge Whether approved for reporting?
For the petitioner(s): Mr. Rakesh Sharma & Mr. Vishal Mohan, Advocates.
For the respondent(s): Mr. Shrawan Dogra, Advocate General, with Mr. Anup Rattan & Mr. Romesh Verma, Additional Advocate Generals, and Mr. J.K.Verma, Deputy Advocate General.
______________________________________________________________ Sanjay Karol, ACJ (oral) Learned counsel for the petitioner(s), under instructions, states that in view of the change in tax regime, present petitions having become infructuous be permitted to be ::: Downloaded on - 07/07/2017 23:59:17 :::HCHP 2 withdrawn, reserving liberty to the petitioner(s) to take recourse to such remedies as are available to them in accordance with law.
2. As prayed for, petitions are disposed of in the .
aforesaid terms. Needless to add, since the petitioner(s) have been pursuing legal remedy before this Court, as such limitation shall not come in the way of the petitioners while seeking alternative remedy within a period of two months from today.
Pending application(s), if any also stands disposed of accordingly.
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( Sanjay Karol )
Acting Chief Justice
6th July, 2017 ( Sandeep Sharma)
(shankar) Judge
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