HIMALAYA DISTILLERIES LIMITED Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Heard Mr. P.T Bhutia, learned counsel for the petitioner. Also heard Ms. Yeshi W. Rinchen, learned State counsel appearing for the respondents.

(2.) Mr. Bhutia submits that I.A No.02/2020 was filed by the petitioner praying for withdrawal of the writ petition with a liberty to file afresh. He submits that he is not pressing I.A No.02/2020 in view of the fact that petitioner has filed an application, registered as I.A No.03/2020, praying for withdrawal of writ petition without seeking any liberty. Accordingly, he submits that that the writ petition may be allowed to be withdrawn.

(3.) In view of the above submission of Mr. Bhutia, I.A No.02/2020 is dismissed as not pressed.