Punjab-Haryana High Court
M/S Vilayati Ram Mittal Pvt. Ltd vs Union Of India & Ors on 13 May, 2011
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.23065 of 2010
Date of Decision: 13.05.2011
M/s Vilayati Ram Mittal Pvt. Ltd. ...Petitioner
Vs.
Union of India & Ors. ...Respondents
CORAM Hon'ble Mr. Justice Ranjit Singh,
Present: Mr.Mohinder Narain, Advocate,
for the petitioner.
Mr.D.R.Sharma, Advocate,
for the respondents.
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Ranjit Singh, J. (Oral)
Requisite affidavit has been handed over in court. The same is taken on record.
The petitioner failed to adhere to the conditional order passed by this court. Accordingly, the property has been put to auction. In fact the petitioner has already approached the arbitrator before filing the writ petition.
No case for further prosecuting the writ petition is made out.
Dismissed.
(Ranjit Singh) 13.05.2011 Judge rp