Chander Bhusan Barowalia, J
CMP No.1841 of 2020
1. The present application, has been maintained by the applicant-petitioner, under Rule 13 of H.P. High Court Writ Rules as well as any other enabling
provisions of withdrawal of writ petition with liberty to file afresh, if so required.
2. As per the applicant, the present dispute between the parties is with respect to carriage rates/handling charges being given to the applicant-
petitioner as well as other flour mills of District Chamba and Kangra. However, the respondents have given an oral assurance to settle the disputes
between the parties and further assured that carriage rates/handling charges will be enhanced like other flour mills, subject to withdrawal of writ
petition. No prejudice will be caused to any of the parties, if the present matter is settled. The application is duly supported with an affidavit.
3. On the other hand, learned Additional Advocate General submits that as the present application is formal in nature, no reply is required to be filed
and he has no objection in allowing the prayer of the applicant-petitioner.
4. In view of this, the present application is disposed of by ordering that the applicant-petitioner is allowed to withdraw the present writ petition with
permission to file afresh, if so desired. Accordingly, the present petition is dismissed as withdrawn, reserving liberty, as prayed for, as and when
required. Pending application(s), if any, also stands disposed of.
