Himachal Pradesh High Court
M/S R.R. Agrotech vs The Food Corporation Of India on 13 January, 2023
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
.
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
COMS No.27 of 2022.
Decided on: 13.01.2023
M/s R.R. Agrotech ....Plaintiff.
Versus
The Food Corporation of India
& others ...Defendants.
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
For the plaintiff : Mr. Dheeraj K. Vashisht, Advocate.
For the defendants : None for the defendants.
Ajay Mohan Goel, Judge (Oral)
Learned counsel for the plaintiff submits that he may be permitted to withdraw this suit, with liberty to approach to proceed in terms of the Commercial Courts (Preinstitution Mediation and Settlement) Rules, 2018.
2. The suit is permitted to be withdrawn, with liberty, as prayed for. The Court fee be refunded as per Rules. The original documents be returned by detaining the photocopies thereof.
3. The suit stands disposed of, so also the pending miscellaneous applications, if any.
(Ajay Mohan Goel) Judge January 13, 2023 (Rishi) 1 Whether reporters of the local papers may be allowed to see the judgment?
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