Punjab-Haryana High Court
M/S Patran Foods Pvt. Ltd vs Union Of India And Others on 18 August, 2022
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-21758-2021 (O&M)
Date of Decision: 18.08.2022
M/s Patran Foods Pvt. Ltd.
.....Petitioner
Vs.
Union of India and others
.....Respondents
CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA
HON'BLE MR. JUSTICE DEEPAK MANCHANDA
Present: Mr. Prateek Gupta, Advocate for the petitioner.
Mr. Kunal Sharma, Sr. Standing Counsel and
Mr. Jitin Kohli, Jr. Standing Counsel for respondents.
*****
TEJINDER SINGH DHINDSA J. (Oral)
Counsel for the petitioner submits that in view of the decision dated 04.05.2022 of the Hon'ble Supreme Court of India in Civil Appeal- 3005-2022 (Union of India & others Vs. Ashish Agarwal), he would not be pressing the instant writ petition.
Disposed of as not pressed.
(TEJINDER SINGH DHINDSA) JUDGE (DEEPAK MANCHANDA) JUDGE 18.08.2022 shweta Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 27-12-2022 14:41:52 :::