M/S Chandermani Stone Crusher vs Uhbvn Ltd. And Others on 20 November, 2013

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Punjab-Haryana High Court

M/S Chandermani Stone Crusher vs Uhbvn Ltd. And Others on 20 November, 2013

Bench: Rameshwar Singh Malik

                      IN THE HIGH COURT OF PUNJAB AND HARYANA
                                        AT CHANDIGARH

                                                Civil Writ Petition No. 3843 of 2013
                                                Date of Decision: 20.11.2013

           M/s Chandermani Stone Crusher
                                                                    .....Petitioner.
                                                Vs.



           UHBVN Ltd. and others

                                                                    .....Respondents.


           CORAM : HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK


           Present : Mr. Madan Gopal Gupta, Advocate
                     for the petitioner.

                               Mr. Mohnish Sharma, Advocate
                               for the respondents.

                                    ****


           RAMESHWAR SINGH MALIK J. (ORAL)

In compliance of the order dated 21.10.2013, learned counsel for the respondents has handed over a cheque for `7,45,274/- to the learned counsel for the petitioner in the Court today. He further submits that in view of the refund of the amount to the petitioner, the preset writ petition has been rendered infructuous and may be disposed of, as such.

Faced with the above, learned counsel for the petitioner fairly states that since he has received the cheque for an amount of `7,45,274/-, let this petition be disposed of as having been rendered infructuous.

Ordered accordingly.

(RAMESHWAR SINGH MALIK) JUDGE 20.11.2013 Ak Sharma Kumar Amit 2013.11.21 09:37 I attest to the accuracy and integrity of this document

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