Punjab-Haryana High Court
Parle Biscuits Pvt Ltd vs State Of Haryana on 24 December, 2014
Bench: Hemant Gupta, G.S. Sandhawalia, Kuldip Singh
IN THE HIGH COURT OF PUNJAB AND HARAYANA AT
CHANDIGARH
CWP No. 14276 of 2014 (O&M)
Date of Decision: December 24, 2014
Parle Biscuits Pvt. Ltd. .....Petitioner
Versus
State of Haryana and others ....Respondents
CORAM: HON'BLE MR. JUSTICE HEMANT GUPTA HON'BLE MR. JUSTICE G.S. SANDHAWALIA HON'BLE MR. JUSTICE KULDIP SINGH Present: Ms. Alka Sarin, Advocate, for the petitioner.
Shri Rajeev Anand, Advocate, for the petitioner.
Shri H.S. Hooda, Advocate General, Haryana with Shri Kamal Sehgal, Additional Advocate General, Haryana, for the respondent-State.
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In view of the majority opinion in CWP No. 6860 of 2007 titled as "Maharana Pratap Charitable Trust (Regd) v. State of Haryana and others", the matter be placed before the appropriate Bench, as per Roster.
(Hemant Gupta) Judge (G.S. Sandhawalia) Judge (Kuldip Singh) Judge December 24, 2014 DALBIR SINGH 2014.12.24 17:12 I attest to the accuracy and authenticity of this document High Court Chandigarh