Punjab-Haryana High Court
M/S Vishnu Fruit Traders vs State Of Punjab And Others on 31 August, 2010
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel, Ajay Kumar Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No. 13723 of 2010
Date of Decision: 31.8.2010
M/s Vishnu Fruit Traders, Fruit & Vegetable Commission Agents
....Petitioner.
Versus
State of Punjab and others
...Respondents.
CORAM:- HON'BLE MR. JUSTICE ADARSH KUMAR GOEL.
HON'BLE MR. JUSTICE AJAY KUMAR MITTAL.
PRESENT: None for the petitioner.
Mr. Piyush Kant Jain, Additional Advocate General, Punjab,
for respondents No.1 and 3.
Mr. S.C. Pathela, Advocate for respondent No.2.
ADARSH KUMAR GOEL, J.
1. This order will dispose of CWP Nos. 13723, 13959, 13973, 13993, 14004, 14026 of 2010 as only contention raised in all the petitions is that proceedings for recovery of market fee have been initiated against the petitioners without there being any assessment. It has been pointed out in the writ petitions that the issue is covered by recent order of this Court dated 18.3.2010 in CWP No. 17026 of 2009 (Himachal Fruits & Vegetables Traders v. State of Punjab and others) annexed as Annexure P-3 in CWP No. 13723 of 2010, wherein direction was issued to the assessing authority to pass an order of assessment after considering the objection of the petitioner, if any, and recovery proceedings be initiated after order of assessment is passed. CWP No. 13723 of 2010 -2-
2. Mr. Jain appearing for respondents No.1 and 3 and Mr. Pathela appearing for respondent No.2 in CWP No. 13723 of 2010 do not dispute the aforesaid position.
3. Accordingly, we dispose of these petitions in same terms and direct that process of recovery be initiated only after order of assessment is passed after considering the objections of the petitioners, if any.
4. The petitioners may appear before the assessing authority for further proceedings on 8.11.2010.
(ADARSH KUMAR GOEL)
JUDGE
August 31, 2010 (AJAY KUMAR MITTAL)
gbs JUDGE
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CWP No. 13959 of 2010 Date of Decision: 31.8.2010 M/s D.D. Mango Company ....Petitioner.
Versus State of Punjab and others ...Respondents.
CORAM:- HON'BLE MR. JUSTICE ADARSH KUMAR GOEL.
HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: None for the petitioner. ADARSH KUMAR GOEL, J.
For orders, see CWP No. 13723 of 2010 (M/s Vishnu Fruit Traders, Fruit & Vegetable Commission Agents v. State of Punjab and others).
(ADARSH KUMAR GOEL)
JUDGE
August 31, 2010 (AJAY KUMAR MITTAL)
gbs JUDGE
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CWP No. 13973 of 2010 Date of Decision: 31.8.2010 M/s B.V. & Company ....Petitioner.
Versus State of Punjab and others ...Respondents.
CORAM:- HON'BLE MR. JUSTICE ADARSH KUMAR GOEL.
HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: None for the petitioner. ADARSH KUMAR GOEL, J.
For orders, see CWP No. 13723 of 2010 (M/s Vishnu Fruit Traders, Fruit & Vegetable Commission Agents v. State of Punjab and others).
(ADARSH KUMAR GOEL)
JUDGE
August 31, 2010 (AJAY KUMAR MITTAL)
gbs JUDGE
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CWP No. 13993 of 2010 Date of Decision: 31.8.2010 M/s R.L.S. Tomato Company ....Petitioner.
Versus State of Punjab and others ...Respondents.
CORAM:- HON'BLE MR. JUSTICE ADARSH KUMAR GOEL.
HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: None for the petitioner. ADARSH KUMAR GOEL, J.
For orders, see CWP No. 13723 of 2010 (M/s Vishnu Fruit Traders, Fruit & Vegetable Commission Agents v. State of Punjab and others).
(ADARSH KUMAR GOEL)
JUDGE
August 31, 2010 (AJAY KUMAR MITTAL)
gbs JUDGE
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CWP No. 14004 of 2010 Date of Decision: 31.8.2010 M/s Madan Lal Deepak Kumar ....Petitioner.
Versus State of Punjab and others ...Respondents.
CORAM:- HON'BLE MR. JUSTICE ADARSH KUMAR GOEL.
HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: None for the petitioner. ADARSH KUMAR GOEL, J.
For orders, see CWP No. 13723 of 2010 (M/s Vishnu Fruit Traders, Fruit & Vegetable Commission Agents v. State of Punjab and others).
(ADARSH KUMAR GOEL)
JUDGE
August 31, 2010 (AJAY KUMAR MITTAL)
gbs JUDGE
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CWP No. 14026 of 2010 Date of Decision: 31.8.2010 M/s Sunder Singh Sohan Lal ....Petitioner.
Versus State of Punjab and others ...Respondents.
CORAM:- HON'BLE MR. JUSTICE ADARSH KUMAR GOEL.
HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: None for the petitioner. ADARSH KUMAR GOEL, J.
For orders, see CWP No. 13723 of 2010 (M/s Vishnu Fruit Traders, Fruit & Vegetable Commission Agents v. State of Punjab and others).
(ADARSH KUMAR GOEL)
JUDGE
August 31, 2010 (AJAY KUMAR MITTAL)
gbs JUDGE