Punjab-Haryana High Court
Sumit Arya vs State Of Haryana And Others on 6 April, 2026
Author: Jasgurpreet Singh Puri
Bench: Jasgurpreet Singh Puri
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
(203) CWP-16547-2023
Date of Decision: 06.04.2026
Sumit Arya --Petitioner
Versus
State of Haryana & Ors. --Respondents
CORAM:- HON'BLE MR. JUSTICE JASGURPREET SINGH PURI.
Present:- Ms. Medha Deewan, Advocate and
Mr. Swayam Bansal, Advocate for the petitioner.
Mr. Udit Garg, Addl. A.G., Haryana.
***
JASGURPREET SINGH PURI.J (Oral)
1. Learned counsel appearing on behalf of petitioner submits that there are three fold prayers in the present petition. Firstly seeking a direction to respondent no.2 to inspect the premises of the petitioner, secondly for setting aside the order dated 27.04.2023 (Annexure P-13), whereby the monthly supply of the essential commodities has been suspended without issuance of any show cause notice and thirdly for setting aside the penal action initiated against the petitioner vide FIR No.238 dated 26.04.2023 (Annexure P-10) registered under Section 7 of the Essential Commodities Act, 1955 at Police Station, Sector 27, District Sonipat.
2. Learned State counsel, on instructions, submits that all the three prayers have become infructuous and submits that so far as the first prayer is concerned, the premises of the petitioner has already been inspected and the supplies, which were suspended, have already been restored and hence both the prayers have become infructuous. In so far as the third prayer is LUCKY 2026.04.09 14:46 I attest to the accuracy and integrity of this document High Court chandigarh CWP-16547-2023 -2- concerned, learned State counsel while referring to paragraph no.6 of the reply filed on behalf of respondents no.3 and 4, whereby it has been stated that a cancellation report has been prepared and the same is yet to be submitted before the concerned court. Therefore, the third prayer has also become infructuous.
3. In view of the above, present petition has been rendered redundant and the same is disposed of accordingly.
4. Misc. application(s), if any, shall also stand disposed of.
(JASGURPREET SINGH PURI)
JUDGE
06.04.2026
lucky
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
LUCKY
2026.04.09 14:46
I attest to the accuracy and
integrity of this document
High Court chandigarh