Punjab-Haryana High Court
Jagson Developers Govt Contractor vs State Of Punjab & Ors on 13 November, 2017
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-22314-2016 (O & M)
Date of decision: 13.11.2017
Jagson Devlopers
....Petitioner(s)
V/s
State of Punjab and ors.
...Respondent(s)
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA
Present: None for the petitioner.
Mr. Vikas Mohan Gupta, Addl.A.G., Punjab.
Mr. Ashwani Prashar, Advocate, for respondents No.2 and 3.
****
Rajan Gupta, J. (Oral)
Learned counsel appearing for respondents No.2 and 3 submits that payment claimed by the petitioner has been made by them. He has placed on record a communication received in this case.
In view of above, no cause of action survives in this petition. Dismissed.
(RAJAN GUPTA)
November 13, 2017 JUDGE
sukhpreet
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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