Punjab-Haryana High Court
M/S Crop Care Pesticides India Pvt.Ltd vs State Of Punjab & Ors on 10 September, 2014
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
CWP No.10360 of 2014
Date of decision: 10.9.2014
M/s Crop Care Pesticides (India) Pvt. Ltd. ...Petitioner
Versus
State of Punjab and others ...Respondents
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA Present: Mr. Mansur Ali, Advocate with Mr. Bhupinder Kumar, Advocate for the petitioner. Mr. V. Ramswaroop, Addl. A.G. Punjab for respondents No.1 and 2.
Mr. J.S. Toor, Advocate for respondent No.3.
Rajan Gupta, J. (oral) Mr. Toor, learned counsel appearing for Municipal Council, Dera Bassi submits at the outset that in view of order Annexure P-16, opportunity of hearing shall be granted to the petitioner and a fresh order shall be passed as per law expeditiously.
In view of above, counsel for the petitioner submits that he may be allowed to withdraw this petition with liberty to impugn fresh order to be passed by the Municipal Council.
Dismissed as withdrawn with liberty as aforesaid.
(RAJAN GUPTA) JUDGE 10.9.2014 'rajpal' RAJ PAL SINGH 2014.09.12 10:01 I attest to the accuracy and authenticity of this document Chandigarh