Punjab-Haryana High Court
M/S Telecommunications Consultants ... vs State Of Punjab And Others on 28 March, 2025
Author: Sureshwar Thakur
Bench: Sureshwar Thakur
Neutral Citation No:=2025:PHHC:042947
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CM-3862-CWP-2025 WITH
CM-3863-CWP-2025
IN/AND CWP-18909-2021
Date of Decision: 28.03.2025
M S TELECOMMUNICATIONS CONSULTANTS INDIA LIMITED AND
ANOTHER
....Petitioners
Versus
STATE OF PUNJAB AND OTHERS
....Respondents
CORAM: HON'BLE MR. JUSTICE SURESHWAR THAKUR
HON'BLE MR. JUSTICE VIKRAM AGGARWAL
Present: Mr. Ramandeep Singh, Advocate
for the applicants-petitioners.
Mr. Maninderjit Singh Bedi, Addl. A.G., Punjab.
****
SURESHWAR THAKUR, J (ORAL)
CM-3862-CWP-2025 Prayer in the present application is for preponement of the date of hearing from 08.05.2025 to some earlier date.
For the reasons mentioned in the application, the same is allowed. The date of hearing is preponed and the main case is taken on board today itself. CM-3863-CWP-2025 Learned counsel for the applicant wants to withdraw the present writ petition.
Allowed as prayed for.
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(SURESHWAR THAKUR) (VIKRAM AGGARWAL)
JUDGE JUDGE
28.03.2025
Prince Chawla
Whether speaking/reasoned : Yes/No.
Whether reportable : Yes/No.
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