Punjab-Haryana High Court
Silverlining Advertisers vs State Of Punjab And Ors on 20 December, 2022
IN THE PUNJAB AND HARYANA HIGH COURT AT
CHANDIGARH
208 CWP-11967-2016
Date of Decision: 20.12.2022
SILVERLINING ADVERTISERS
... Petitioner
VERSUS
STATE OF PUNJAB AND OTHERS
... Respondents
CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ.
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Present: Mr. Jatin Salwan, Advocate
for the petitioner.
Ms. Niharika Sharma, AAG, Punjab for respondents No.1 and 4.
Mr. Sanjeev Soni, Advocate for respondents No.2 and 3.
Mr. Sauman S. Gill, Advocate for
Mr. Manbir S. Batth, Advocate for respondent No.5.
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VINOD S. BHARDWAJ, J. (ORAL)
The present writ petition has been filed under Articles 226/227 of the Constitution of India, 1950 seeking issuance of a writ in the nature of Certiorari for quashing of communication dated 14.12.2015 vide which the petitioner has been directed to deposit the amount of enhanced advertisement/user tax under the new policy.
Learned counsel for the petitioner contends that the present petition has become infructuous.
Learned counsel for the respective respondents, however, contend that they have no instructions in this regard.
In view of the statement made by the learned counsel for the petitioner, the present petition stands disposed of as having been rendered infructuous.
(VINOD S. BHARDWAJ)
20.12.2022 JUDGE
rajender
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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