Punjab-Haryana High Court
M/S U.P. Superfast Carriers Through Its ... vs The State Of Haryana And Others on 8 October, 2012
Bench: Ajay Kumar Mittal, G.S. Sandhawalia
IN THE PUNJAB AND HARYANA HIGH COURT AT CHANDIGARH
CWP No.17502 of 2012 (O & M)
Date of Decision: October 08, 2012
M/s U.P. Superfast Carriers through its Prop. Sh. Babu Lal
....Petitioner
Versus
The State of Haryana and others
.... Respondents
CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MR. JUSTICE G.S. SANDHAWALIA
Present: Mr. Sandeep Goyal, Advocate,
for the petitioner.
Ms. Mamta Singla Talwar, Asstt. A.G., Haryana,
for respondents No.1 and 2.
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AJAY KUMAR MITTAL, J.
Learned counsel for the petitioner states that the goods have since been released, therefore, the present petition has been rendered infructuous and may be disposed of as such. Learned counsel further prays that he may be allowed to raise all the pleas as raised herein before the appropriate forum in accordance with law.
2. Ordered accordingly. However, the petitioner shall be at liberty to raise all the pleas available to it before the appropriate forum in accordance with law.
(AJAY KUMAR MITTAL) JUDGE (G.S. SANDHAWALIA) JUDGE October 08, 2012 Sukhpreet