Punjab-Haryana High Court
Seema And Ors vs Union Of India And Ors on 31 March, 2016
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CWP-6515-2015
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-6515-2015
Date of Decision: 31.03.2016
Seema and others
... Petitioner(s)
Versus
Union of India and others
... Respondent(s)
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
DHALIWAL
1) Whether Reporters of the local papers may be allowed to see the
judgment ?.
2) To be referred to the Reporters or not ?.
3) Whether the judgment should be reported in the Digest ?
Present: Mr. A.K.Chopra, Sr. Advocate with
Mr. G.S.Bhandal, Advocate for
the petitioners.
Mr. Satya Pal Jain, Addl. Solicitor General of India with
Mr. Dheeraj Jain, Standing Counsel for
U.O.I.
Mr. Raman Sharma, Advocate,
for Bharat Petroleum Corporation Ltd.
Paramjeet Singh Dhaliwal, J. (Oral)
The only grievance of the petitioners in the present writ petition filed under Articles 226/227 of the Constitution of India is against the notification No.R-30015/4/2015-MC dated 21.01.2015 (Annexure P-18) issued by respondent No.1-Ministry of Petroleum and Natural Gas, Govt. of India because of which L.O.I. (letter of intent) is not being issued.
1 of 2 ::: Downloaded on - 06-04-2016 00:03:47 ::: -2- CWP-6515-2015 Learned Addl. Solicitor General of India and learned counsel for respondent-Bharat Petroleum Corporation Ltd. (for brevity, 'B.P.C.L.') state that the aforesaid notification has been withdrawn by the Ministry of Petroleum and Natural Gas, Govt. of India vide letter dated 25.02.2016.
In view of above, instant petition has become infructuous. Dismissed as infructuous.
However, respondent No.2-B.P.C.L. will be at liberty to proceed in accordance with law.
31.03.2016 (Paramjeet Singh Dhaliwal)
parveen kumar Judge
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