Punjab-Haryana High Court
Shree Ram Dass Rice & General Mills vs Punjab State Cooperative Supply & ... on 8 February, 2019
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 15346 of 2018
Date of decision : 08.02.2019
Shree Ram Dass Rice & General Mills
....Petitioner
V/s
Punjab State Cooperative Supply & Marketing Federation Ltd. & ors.
....Respondents
BEFORE : HON'BLE MR. JUSTICE RAJAN GUPTA Present: Mr. Parveen K. Kataria, Advocate for the petitioner.
Ms. Rita Kohli, Sr. Advocate with Ms. Chahat Aggarwal, Advocate for the respondents. RAJAN GUPTA J.
Learned counsel for the petitioner submits that issue regarding accounts is being considered by the Managing Director of MARKFED. Possibility that same is resolved cannot be ruled out.
In view of above, petition is, thus, disposed of. However, liberty is granted to the petitioner to seek revival in case any grouse subsists.
February 08, 2019 (RAJAN GUPTA)
Ajay JUDGE
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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