Punjab-Haryana High Court
M/S Chirag Home Textiles vs Haryana Urban Development Authority ... on 11 April, 2016
Author: Arun Palli
Bench: Arun Palli
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Civil Writ Petition No. 6735 of 2016 (O&M)
Date of Decision: 11.04.2016
M/s Chirag Home Textiles ..Petitioner
Versus
Haryana Urban Development Authority and others ..Respondents
CORAM: HON'BLE MR. JUSTICE S.J.VAZIFDAR, ACTING CHIEF JUSTICE.
HON'BLE MR. JUSTICE ARUN PALLI.
Present : Mr. Gaurav Gupta, Advocate, for the petitioner.
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S.J.VAZIFDAR A.C.J. (Oral)
The petitioner having been unsuccessful in the draw of lots was repaid the amount deposited by it. The petitioner, however, claims that there was a delay of more than one year and four months in depositing the amount by the respondents. It is not possible to state the circumstances in which the payments were made belatedly. The petitioner has already made an application for the same by his Advocate's letter dated 24.11.2015.
2. The petition is disposed of by directing the respondents to take a decision in respect of the application dated 24.11.2015 (Annexure P-7).
(S.J.VAZIFDAR)
ACTING CHIEF JUSTICE
11.04.2016 (ARUN PALLI)
'ravinder' JUDGE
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