Punjab-Haryana High Court
M/S A.P Organics P Ltd vs Union Of India And Anr on 19 October, 2015
Bench: Ajay Kumar Mittal, Ramendra Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 4128 of 2015 (O&M)
Decided on : 19.10.2015
M/s A.P. Organics (P) Ltd.
. . . Petitioner
Versus
Union of India and another
. . . Respondents
CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MR. JUSTICE RAMENDRA JAIN
PRESENT: Mr. Jagmohan Bansal, Advocate
for the petitioner.
Mr. Sukhdev Sharma, Advocate
for the respondents.
****
AJAY KUMAR MITTAL, J. (Oral)
Learned counsel for the petitioner states that the requisite relief as sought in the writ petition has since been granted, therefore, the present writ petition has become infructuous and prays that the same may be disposed of as such.
2. Disposed of as infructuous.
(AJAY KUMAR MITTAL)
JUDGE
(RAMENDRA JAIN)
October 19, 2015 JUDGE
J.Ram
JAWALA RAM
2015.10.20 10:34
I attest to the accuracy and
authenticity of this document
Chandigarh