Punjab-Haryana High Court
Seshaasai Business Forms P Ltd Th Its ... vs Haryana State Industrial & ... on 29 November, 2017
Bench: S.J. Vazifdar, Harinder Singh Sidhu
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Civil Writ Petition No.17832 of 2016 (O&M)
DATE OF DECISION: 29.11.2017
Seshaasai Business Forms (P) Ltd. .....Petitioner
versus
Haryana State Industrial & Infrastructure Development
corporation Limited and another .....Respondents
CORAM:- HON'BLE MR. JUSTICE S.J. VAZIFDAR, CHIEF JUSTICE
HON'BLE MR. JUSTICE HARINDER SINGH SIDHU
Present: Mr. Ramesh Malik, Advocate for the petitioner
Mr. Sandeep Moudgil, Advocate for respondent No.1
Mr. S.P. Arora and Mr. Himanshu Arora, Advocates
for respondent No.2
..
S.J. VAZIFDAR, CHIEF JUSTICE: (Oral) CM-10267-2017:
Written statement on behalf of respondent No.1 is permitted to be taken on record subject to all just exceptions.
C.M. stands disposed of. CM-16986-2017 & CWP-17832-2016:
The main petition has been adjourned to 22.01.2018. However, in view of the application for withdrawal of the writ petition, the petition itself is placed on board with the consent of the parties.
2. The respondents have no objection to the application being allowed.
3. Accordingly, the writ petition is dismissed as withdrawn. The petitioner shall be entitled to the return of the amount deposited pursuant to the order of this Court dated 31.08.2016.
(S.J. VAZIFDAR) CHIEF JUSTICE (HARINDER SINGH SIDHU) JUDGE 29.11.2017 parkash NOTE:
Whether speaking/non-speaking: Speaking Whether reportable: YES/NO 1 of 1 ::: Downloaded on - 02-12-2017 02:05:10 :::