Punjab-Haryana High Court
Jones Lang Lasalle Property ... vs State Of Haryana And Others on 19 September, 2013
Bench: Sanjay Kishan Kaul, Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 3689 of 2010
Date of Decision : 19.9.2013
Jones Lang Lasalle Property Consultants (India) Pvt. Ltd. ....... Petitioner
Versus
State of Haryana and others ..... Respondents
CORAM: HON'BLE MR. JUSTICE SANJAY KISHAN KAUL, CHIEF JUSTICE HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH Present:- Mr. Dhruv Mehta, Senior Advocate, with, Mr. Atul Dua, Mr. Amar Dave, Ms. Taru Gupta and Mr. Vikas Bahl, Advocates, for the petitioner.
Mr. H.S. Hooda, Advocate General, Haryana, with, Mr. Anil Rathee, Additional Advocate General, Haryana, for the respondents.
SANJAY KISHAN KAUL, CHIEF JUSTICE (ORAL) This petition stands disposed of in terms of order of even date passed in CWP No. 3687 of 2010 titled as National Association of Relators-
India Versus State of Haryana and others.
(SANJAY KISHAN KAUL) CHIEF JUSTICE (AUGUSTINE GEORGE MASIH) JUDGE 19.9.2013 sjks Sharma Sanjiv Kumar 2013.09.24 11:17 I attest to the accuracy and integrity of this document Chandigarh