Punjab-Haryana High Court
M/S Virender Indane Gramin Vitrak & Anr vs Union Of India & Ors on 13 March, 2018
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
101--19825
101
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
*****
CWP No.19825 of 2016
Date of Decision: 13.03.2018
*****
M/s Virender Indane Gramin Vitrak, Gudha and another
. . . . . Petitioners
Vs.
Union of India and others
. . . . . Respondents
*****
CORAM: HON'BLE MR.JUSTICE RAKESH KUMAR JAIN
*****
Present: - Mr.Kamal Sharma, Advocate,
for the petitioner.
Mr.Ashish Kapoor, Advocate,
for respondent No.2.
Mr.Raman Sharma, Advocate,
for respondent No.3.
*****
RAKESH KUMAR JAIN, J. (ORAL)
Learned counsel for the petitioner submits that this petition has become infructuous because respondent No.2 has reclassified the LPG Distributorship as Gramin Vitrak vide order dated 2.11.2016.
Dismissed as infructuous.
(RAKESH KUMAR JAIN) 13.03.2018 JUDGE Vivek Whether speaking /reasoned : Yes/No Whether Reportable : Yes/No 1 of 1 ::: Downloaded on - 18-03-2018 04:43:45 :::