Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Punjab-Haryana High Court

Kharar Rice Mills And Others vs Union Of India And Ors on 3 September, 2012

Author: Mahesh Grover

Bench: Mahesh Grover

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

                     CWP No.13157 of 2011 (O&M)
                       Decided on : 03-09-2012

Kharar Rice Mills and others
                                                       ....Petitioners

                    VERSUS

Union of India and Ors
                                                       ....Respondents

CORAM:- HON'BLE MR. JUSTICE MAHESH GROVER Present:- Mr. D.D.Bansal , Advocate for the petitioners Mr. Ajay Kaushik, Advocate for respondent no.1. Mr. P.S.Thiara, Addl. AG, Punjab MAHESH GROVER, J Learned counsel for the petitioner states that the instant petition has been rendered infructuous and the same may be disposed of as such.

Ordered accordingly.



September 3, 2012                            (Mahesh Grover)
rekha                                           Judge