Punjab-Haryana High Court
M/S Rajwant Kaur Th.Parteners Jagdeep ... vs State Of Punjab & Ors on 2 March, 2017
Bench: S.J. Vazifdar, Anupinder Singh Grewal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP-1362-2017 (O&M)
DATE OF DECISION: 02.03.2017
M/S RAJWANT KAUR ... Petitioner
Vs.
STATE OF PUNJAB AND ORS. ... Respondents
CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, CHIEF JUSTICE
HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Present: Mr. Navjot Singh, Advocate
for the petitioner.
Mr. Harsimran Singh Sethi, Addl.A.G., Punjab.
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S.J. VAZIFDAR, C.J. (ORAL)
This writ petition is similar to the case of M/s Somrass Traders, etc. Vs. State of Punjab, etc., CWP No.102 of 2017, which we disposed of by a separate order and judgment dated 27.02.2017. This writ petition is also disposed of in the same terms.
2. The petitioners shall, however, be entitled to operate the license(s) subject to their depositing the entire dues for the entire period by 09.03.2017 or furnishing security in lieu thereof to the satisfaction of the authorities. The respondents shall be entitled to enforce the security at any time after 31.03.2017 subject to any interim orders being passed by the authorities or by a Court of competent jurisdiction in proceedings that the petitioners may adopt.
(S.J. VAZIFDAR) CHIEF JUSTICE (ANUPINDER SINGH GREWAL) JUDGE 02.03.2017 SwarnjitS Whether speaking/reasoned Yes /No Whether reportable Yes /No 1 of 1 ::: Downloaded on - 11-03-2017 02:58:39 :::