Punjab-Haryana High Court
Kst Infreastructure Ltd vs State Of Haryana & Ors on 4 October, 2017
Bench: S.J.Vazifdar, Harinder Singh Sidhu
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 12558 OF 2015
Date of decision: 04.10.2017
KST Infrastructure Limited .. Petitioner
vs.
State of Haryana and ors. .. Respondents
Coram: HON'BLE MR.JUSTICE S.J.VAZIFDAR,CHIEF JUSTICE HON'BLE MR.JUSTICE HARINDER SINGH SIDHU Present:- Mr. Keshav Pratap Singh, Advocate for the petitioner.
Mr. Deepak Balyan, Additional Advocate General, Haryana Mr. Sudeep Mahajan, Advocate for HUDA.
Mr. Deepak Manchanda, Advocate for respondent No.4. Mr. Ashwani Kumar Kanwar, Advocate for Mr. Robert Kanwar, Advocate for respondent No.5. Mr. Anil Chawla, Advocate for UOI.
S.J. VAZIFDAR, CHIEF JUSTICE (ORAL) The petition is covered by order and judgment dated 15.12.2015 passed in the case of M/s VPN Buildtech Pvt. Ltd. vs. State of Haryana in CWP No. 9558 of 2015 by a Division Bench, to which one of us (S.J. Vazifdar, CJ) was a member.
The fact that environmental clearance has now been granted by the Union of India does not make any difference.
1 of 2 ::: Downloaded on - 11-10-2017 22:17:26 ::: CWP No. 12558 OF 2015 -2- The petition is accordingly disposed of.
(S.J. VAZIFDAR) CHIEF JUSTICE (HARINDER SINGH SIDHU) 04.10.2017 JUDGE dinesh Whether speaking/reasoned Yes/No Whether Reportable: Yes/No 2 of 2 ::: Downloaded on - 11-10-2017 22:17:27 :::