Punjab-Haryana High Court
Pankaj Mohindroo vs Union Of India & Ors on 9 April, 2014
Bench: Surya Kant, Lisa Gill
HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP No.4119 of 2014 (O&M)
Date of Decision: 09.04.2014
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Pankaj Mohindroo . . . . Petitioner
VS.
Union of India & Ors. . . . . Respondents
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CORAM: HON'BLE MR.JUSTICE SURYA KANT
HON'BLE MRS.JUSTICE LISA GILL
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Present: None
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SURYA KANT, J. (Oral)
(1) The case has been called twice. No one appears on behalf of the petitioner.
(2) It appears that the matter might have been decided meanwhile by the Competition Appellate Tribunal finally on merits as the instant writ petition is directed against an interlocutory order only. (3) The writ petition is accordingly dismissed for non-prosecution. However, the petitioner shall be at liberty to challenge the final order, if any, if it is adverse to its interest, before an appropriate forum.
(4) Ordered accordingly.
(Surya Kant)
Judge
09.04.2014
09.04.2014 (Lisa Gill)
Gill)
vishal shonkar
Judge
Vishal V
2014.04.21 14:39
I attest to the accuracy and
integrity of this document