Punjab-Haryana High Court
M/S Pvp Entertainment Ltd vs State Of Punjab & Ors on 29 September, 2014
Author: Amol Rattan Singh
Bench: Surya Kant, Amol Rattan Singh
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
CWP No.16689 of 2010
Date of Decision: 29.09.2014
M/s PVP Entertainment Limited
... Petitioner
Vs
State of Punjab and others
Respondents
CORAM: HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE AMOL RATTAN SINGH
***
1. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Mr. Arun Jain, Senior Advocate with
Mr. Avnish Mittal, Advocate
for the petitioner.
Mr. P.S. Bajwa, Addl. Advocate General, Punjab
Mr. Sanjeev Sharma, Senior Advocate with
Mr. Vikram Vir Sharda, Advocate
for the GMADA.
AMOL RATTAN SINGH, J.
For detailed orders, see order of even date passed in CWP No.23053 of 2010, titled as Hansa Tubes Pvt. Ltd. Vs. State of Punjab and others.
(AMOL RATTAN SINGH)
JUDGE
29.09.2014 (SURYA KANT)
vcgarg JUDGE
VIKAS CHANDER
2014.11.14 16:18
I attest to the accuracy and
integrity of this document
Chandigarh