Punjab-Haryana High Court
M/S Lakshmi Petro Danewala Malout vs Indian Oil Corporation Ltd. And Ors on 18 August, 2015
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-10513-2015
Date of decision:- 18.08.2015
M/s Lakshmi Petro
...Petitioner
Versus
Indian Oil Corporation Ltd. and others
...Respondents
CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA
Present: Mr. Amit Sharma, Advocate,
for the petitioner.
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S.J. VAZIFDAR, A.C.J. (ORAL)
The petitioner states that during the pendency of the writ petition, its grievance stood redressed as the work order had been issued. However, the work order has again been withdrawn.
2. The petitioner is at liberty to challenge the fresh order in accordance with law.
3. The writ petition is accordingly disposed of.
(S.J. VAZIFDAR) ACTING CHIEF JUSTICE (TEJINDER SINGH DHINDSA) JUDGE 18.08.2015 Amodh AMODH SHARMA 2015.08.19 13:08 I attest to the accuracy and authenticity of this document chandigarh