Punjab-Haryana High Court
Imperia Structures Limited vs State Of Haryana And Others on 8 May, 2026
Bench: Suvir Sehgal, Vikas Suri
114 1 Z0B8 PHAG 072444 PB CWP-14279-2026 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CWP-14279-2026 Date of decision:-08.05.2026 IMPERIA STRUCTURES LIMITED ...Petitioner Versus STATE OF HARYANA AND OTHERS ...Respondents CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL HON' BLE MR. JUSTICE VIKAS SURI Present :- Mr. Aman Bansal, Advocate and Mr. Lakshay Jindal, Advocate for the petitioner. Mr. Karan Jindal, AAG, Haryana. Mr. Dheeraj Jain, Senior Advocate (THROUGH V.C.) with Ms. Shreyanshi Verma, Central Government Counsel -- UOI (THROUGH V.C.) for respondents No.2 and 3. Mr. Deepak Bhardwaj, Advocate for respondents No.4 and 5. Mr. Siddhant Jain, Advocate and Mr. Manan Jain, Advocate for respondent No.6. He 2 2 2 SUVIR SEHGAL, J.(ORAL)
1. Mr. Siddhant Jain, Advocate has put in appearance on behalf of respondent No.6 and has filed memo of appearance, which is BRIJ MOHAN BHALLA 2026.05.11 14:57 T attest to the accuracy and authenticity of this order/judgment. High Court, Sector-1, Chandigarh. 114 2 Z0BE PAG O72 444-2 CWP-14279-2026 taken on record.
2. After addressing for some time, counsel for the petitioner seeks and is granted permission to withdraw the present writ petition with liberty to approach the concerned Haryana Real Estate Regulatory Authority.
3. Dismissed as withdrawn with liberty as aforesaid. (SUVIR SEHGAL) JUDGE (VIKAS SURI) 08.05.2026 JUDGE Brij Whether speaking/reasoned --_: Yes/No Whether Reportable : Yes/No BRIJ MOHAN BHALLA 2026.05.11 14:57 T attest to the accuracy and authenticity of this order/judgment. High Court, Sector-1, Chandigarh.