Punjab-Haryana High Court
Ghatal Devta Coop L/C Society vs State Of Haryana And Others on 16 February, 2018
Author: S.J. Vazifdar
Bench: S.J. Vazifdar
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
ARB-284-2017 (O&M)
Date of decision:- 16.02.2018
Ghatal Devta Coop. L/C Society
...Petitioner
Versus
State of Haryana and others
...Respondents
CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, CHIEF JUSTICE
Present:- Mr. Vivek Khatri, Advocate,
for the petitioner.
Mr. Deepak Balyan, Additional Advocate General, Haryana,
for the respondents.
* * * *
S.J. VAZIFDAR, C.J. (ORAL)
Learned counsel for the petitioner states that the matter has been settled between the parties.
2. The petition is accordingly disposed of.
(S.J. VAZIFDAR) CHIEF JUSTICE 16.02.2018 Amodh Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 25-02-2018 19:27:54 :::