Punjab-Haryana High Court
M/S Chirag Trading Company vs Union Of India And Others on 21 May, 2018
Author: Rajesh Bindal
Bench: Rajesh Bindal, Deepak Sibal
CWP No. 11953 of 2018 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 11953 of 2018 (O&M)
Date of decision: 21.5.2018
M/s Chirag Trading Company .. Petitioner
vs
Union of India and others .. Respondents
Coram: Hon'ble Mr. Justice Rajesh Bindal
Hon'ble Mr. Justice Deepak Sibal
Present: Mr. Sandeep Goyal, Advocate, for the petitioner.
Mr. Tajender K. Joshi, Advocate, for respondent nos. 1 to 3.
Ms. Tanisha Peshawaria, Deputy Advocate General, Haryana,
for respondent no. 4.
Rajesh Bindal, J.
Learned counsel for the petitioner submitted that CWP No. 4180 of 2018 - M/s Surinder Arora Enterprises vs State of Punjab and others involving an identical issue was listed today before the Hon'ble 1st Division Bench. The same has been disposed of by giving liberty to the petitioner therein to file a representation qua the grievance raised in the petition, if not already filed and a time bound direction has been issued for disposal thereof. Further, liberty has been granted to avail appropriate remedy in case any grievance survives.
Learned counsel appearing for the respondents do not dispute the aforesaid factual position.
1 of 2 ::: Downloaded on - 08-07-2018 08:07:00 ::: CWP No. 11953 of 2018 -2- After hearing learned counsel for the parties, the present petition is disposed of in terms of the detailed order passed in M/s Surinder Arora Enterprises' case (supra).
(Rajesh Bindal)
Judge
21.5.2018 (Deepak Sibal)
vs Judge
Whether speaking/ reasoned Yes/No
Whether Reportable Yes/No
2 of 2
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