Punjab-Haryana High Court
Pearl Global Industries Ltd vs State Of Haryana & Ors on 5 December, 2017
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
C.W.P. No.21066 of 2014 (O&M)
Decided on : 5.12.2017
Pearl Global Industries Limited
... Petitioners
Versus
State of Haryana and others
... Respondents
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
HON'BLE MR.JUSTICE RAJ SHEKHAR ATTRI
Present :
Mr. Shailendra Jain, Sr.Advocate, with
Mr. Satyendra Chauhan, Advocate,
for the petitioner.
Ms. Kirti Singh, DAG, Haryana.
***
MAHESH GROVER, J. (Oral)
Learned counsel for the petitioner contends that the controversy in the present case is settled by the ratio of Full Bench decision of this Court in CWP No.4371 of 2015; Deepak Aggarwal and another v. State of Haryana and others decided on 31.8.2017.
Learned State counsel on instructions of Mr. Jagbir, Kahnungo, Gurugram and Mr. Satish Yadav, LAO, Gurugram does not dispute this fact.
We, therefore, dispose of the appeal in terms of the judgment rendered in Deepak Aggarwal's case (supra).
(MAHESH GROVER) JUDGE (RAJ SHEKHAR ATTRI) JUDGE December 5, 2017 Paritosh Kumar Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No 1 of 1 ::: Downloaded on - 10-12-2017 02:39:26 :::