Punjab-Haryana High Court
M/S Reliable Realtech Pvt Ltd vs State Of Haryana And Others on 18 March, 2021
Bench: Ritu Bahri, Archana Puri
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 4563 of 2021
Date of decision 18.03.2021
M/s Reliable Realtech Pvt. Ltd. ...Petitioner
Vs.
State of Haryana and ors. ...Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
HON'BLE MRS. JUSTICE ARCHANA PURI
Present: Mr. Ramesh Hooda, Advocate, for the petitioner.
Mr. Ankur Mittal, Addl.A.G. Haryana
***
Ritu Bahri, J. (Oral)
This petition has been filed under Article 226/227 of the Constitution of India for issuance of writ in the nature of certiorari for quashing order dated 27.01.2021 (P-9) passed by respondent No. 3.
At the very outset, learned counsel for the petitioner has informed the Court that petitioner has filed an appeal against order dated 12.03.2019 (P-8).
In view of the above statement, the petitioner can take all his pleas before the Appellate Authority, in view of orders of passed by Hon'ble the Supreme Court in cases of M/s Supertech Ltd vs. State of U.P and others, passed on 01.02.2021 in SLP (C) No. 1670/2021 and Parsvnath Developer Ltd and another vs. Union of India and others, passed on 19.02.2021 in SLP (C ) No. 2769-2021.
Accordingly, the present petition stands disposed of in the above terms.
(RITU BAHRI) JUDGE (ARCHANA PURI) JUDGE 18.03.2021 G Arora Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 25-08-2021 20:01:58 :::