Punjab-Haryana High Court
M/S Shivam Fruit Traders vs State Of Ut Chandigarh And Others on 8 November, 2017
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 24926 of 2017
Date of decision : 08.11.2017
M/s Shivam Fruit Traders
....Petitioner
V/s
State of U.T. Chandigarh & ors.
....Respondents
BEFORE : HON'BLE MR. JUSTICE RAJAN GUPTA Present: Mr. Arvind Kashyap, Advocate for the petitioner.
Mr. Kuldeep Tiwari, Advocate for respondent no. 3. RAJAN GUPTA J.
Mr. Kuldeep Tiwari, Advocate has put in appearance on behalf of respondent no. 3. He submits that a decision on the application submitted by the petitioner for grant of licence shall be considered and a decision thereon taken at the earliest, in any case not later than one month.
In view of above, no further direction is necessary. Petition is disposed of.
November 08, 2017 (RAJAN GUPTA)
Ajay JUDGE
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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