Punjab-Haryana High Court
M/S Hero Honda Motors Ltd vs State Of Haryana & Ors on 5 May, 2015
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
VATAP-3-2015 (O&M)
Date of decision:- 05.05.2015
M/s Hero Motor Corps. Ltd.
...Appellant
Versus
The State of Haryana and others
...Respondents
CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE G.S. SANDHAWALIA
Present: Mr. Rishab Singla, Advocate,
for the appellant.
****
S.J. VAZIFDAR, A.C.J. (ORAL)
CM-1503-CII-2015 (for condonation of delay in refiling) For the reasons mentioned in the application, the delay of 90 days in refiling the appeal is condoned.
Disposed of.
VATAP-3-2015 Learned counsel appearing on behalf of the appellant fairly invites our attention to an order and judgement of a Division Bench of this Court dated 26.02.2015 in M/s Hero Honda Motors Limited Vs The State of Haryana and others (VATAP-69-2014). The judgement covers the present case against the appellant.
The appeal is accordingly dismissed. CM-1504-CII-2015 In view of the orders passed in the main appeal, the delay of 99 days in filing the appeal is condoned.
(S.J. VAZIFDAR) ACTING CHIEF JUSTICE (G.S. SANDHAWALIA) JUDGE 05.05.2015 Amodh AMODH SHARMA 2015.05.06 13:58 I attest to the accuracy and authenticity of this document chandigarh