Punjab-Haryana High Court
R.P Basmati Rice Ltd vs State Of Haryana And Ors on 17 August, 2016
Author: Rajesh Bindal
Bench: Rajesh Bindal, Harinder Singh Sidhu
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.27072 of 2015 (O&M)
Date of decision: 17.8.2016
R.P. Basmati Rice Ltd.
..... Petitioner
Versus
State of Haryana and others
......Respondents
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL HON'BLE MR. JUSTICE HARINDER SINGH SIDHU Present: Mr. Hardeep Singh Dhillon, Advocate for Mr. Vikram Singh, Advocate, for the petitioner. Mr. Ankur Mittal, Additional Advocate General, Haryana. Mr. Raheel Kohli, Advocate, for respondent No.4.. RAJESH BINDAL, J The issue raised in the present petition is regarding demand of advance consumption deposit by the Utttar Haryana Bijli Vitran Nigam Limited from the petitioner in cash.
Learned counsel for the parties do not dispute that the issue involved in the present petition is squarely covered by the Division Bench judgment of this Court in CWP No.20638 of 2015 -Garg Inox Limited vs. State of Haryana and others, decided on 2.8.2016.
For the detailed reasons recorded in the aforesaid judgment, the present petition is dismissed.
(RAJESH BINDAL) JUDGE (HARINDER SINGH SIDHU) JUDGE 17.8.2016 sharmila Whether speaking/reasoned : Yes/No Whether reportable : Yes/No For Subsequent orders see CM-7762-CWP-2016 1 of 1 ::: Downloaded on - 11-09-2016 01:45:07 :::