Punjab-Haryana High Court
M/S Landmark Apartments Pvt Ltd vs Union Of India And Others on 6 October, 2020
Author: Harinder Singh Sidhu
Bench: Harinder Singh Sidhu
Civil Writ Petition No.14623 of 2020(O&M) #1#
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Writ Petition No.14623 of 2020(O&M)
Reserved on : September 17, 2020
Date of decision: October 06, 2020
M/s Landmark Apartments Pvt. Ltd. ...Petitioner
Versus
Union of India and others ...Respondents
and
2. Civil Writ Petition No.14689 of 2020(O&M)
M/s Landmark Apartments Pvt. Ltd. ...Petitioner
Versus
Union of India and others ...Respondents
CORAM: HON'BLE MR. JUSTICE RAJIV SHARMA
HON'BLE MR. JUSTICE HARINDER SINGH SIDHU
Present: Mr.Shubhnit Hans, Advocate for the petitioner.
Mr.Satya Pal Jain, Additional Solicitor General of India with
Mr.Ajay Kalra, Central Govt. Counsel for the UOI.
***
Harinder Singh Sidhu, J. :
1. This judgment shall dispose of two writ petitions, bearing CWP No.14623 of 2020 and CWP No.14689 of 2020 as the issues raised therein are identical.
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