Punjab-Haryana High Court
M/S Haryana Feed Mills vs The State Of Haryana And Others on 14 May, 2014
Bench: Ajay Kumar Mittal, Jaspal Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.3100 of 2002
Date of decision: 14.05.2014
M/s Haryana Feed Mills, Kurukshetra
.....Petitioner
versus
The State of Haryana and others
....Respondents
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MR. JUSTICE JASPAL SINGH
Present:- Mr. K.L. Goyal, Sr. Advocate with
Mr. Rohit Gupta, Advocate,
for the petitioner.
Ms. Mamta Singla Talwar, AAG, Haryana.
*****
AJAY KUMAR MITTAL, J.( Oral) Learned counsel for the petitioner states that in spite of having sent several communications to the petitioner, no response has been received from it. In such a situation, it can not be said that the petitioner is still interested in pursuing the present writ petition.
2. In view of the above, the present writ petition is disposed of as infructuous. It shall, however, be open to the petitioner to file an application for revival of the present writ petition in case something survives therein.
(AJAY KUMAR MITTAL) JUDGE (JASPAL SINGH) JUDGE May 14, 2014 sonika Sonika 2014.05.15 16:30 I attest to the accuracy and integrity of this document Chandigarh