Punjab-Haryana High Court
Harinder Dhingra vs State Of Haryana And Ors on 21 January, 2016
Bench: Satish Kumar Mittal, Shekher Dhawan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 23523 of 2015
DATE OF DECISION : 21.01.2016
Harinder Dhingra
.... PETITIONER
Versus
State of Haryana and others
.... RESPONDENTS
CORAM :- HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
HON'BLE MR. JUSTICE SHEKHER DHAWAN
Present : Mr. Karanvir Singh Khehar, Advocate,
for the petitioner.
***
SATISH KUMAR MITTAL, J. ( Oral ) The petitioner has filed this petition in public interest seeking direction to constitute a Special Investigating Team and to entrust them investigations consisting of 2 credible officers each from the departments which have the necessary expertise i.e. the Serious Fraud Investigation Office of Company affairs under the Ministry of Corporate Affairs, Government of India; Enforcement Directorate, Income Taxation Department to ensure that there has been no escape from legitimate Taxation and by Central Bureau of Investigation which could ensure in collecting necessary evidence.
After hearing learned counsel for the petitioner and going through the contents of the petition, we are not inclined to entertain this DASS NAROTAM 2016.01.22 14:46 I attest to the accuracy and authenticity of this document CWP No. 23523 of 2015 -2- petition, as in our opinion the petitioner can approach to various Forums under the different statutes, to raise his grouse.
Dismissed.
( SATISH KUMAR MITTAL )
JUDGE
January 21, 2016 ( SHEKHER DHAWAN )
ndj JUDGE
DASS NAROTAM
2016.01.22 14:46
I attest to the accuracy and
authenticity of this document