Punjab-Haryana High Court
Bestech Central Square Business ... vs State Of Haryana And Others on 14 February, 2024
Author: Arun Palli
Bench: Arun Palli
Neutral Citation No:=2024:PHHC:020805-DB
CWP No.30150 of 2019 (O&M) 1 2024:PHHC:020805-DB
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.30150 of 2019 (O&M)
Date of Decision :14.02.2024
Bestech Central Square Business Welfare Association
......Petitioner
Versus
State of Haryana and others
...... Respondents
CORAM: HON'BLE MR.JUSTICE ARUN PALLI
HON'BLE MR.JUSTICE VIKRAM AGGARWAL
Present : Mr. Vikas Mehra, Advocate for
Mr. Munish Kumar Garg, Advocate for the petitioner.
Mr. Ankur Mittal, Addl. A.G. Haryana with
Ms. Kushaldeep Kaur, Advocate.
Mr. Uday Vij, Advocate for respondent No.5.
ARUN PALLI, J. (Oral):
Written statements on behalf of respondents have already been filed. In fact, the order dated 02.05.2023, indicates that the matter was adjourned on the request of learned counsel for the petitioner to enable him to file replication. Whereafter, again, another opportunity was granted to the petitioner on 18.10.2023 and the matter was adjourned for today. The position is not any different as again adjournment is prayed for.
Upon being pointedly asked, as to why, the matter is not being pursued and despite repeated opportunities, replication has not been submitted, learned counsel appearing for the petitioner fairly submits that none on behalf of the petitioner has approached the office of learned counsel in the past several years. He submits that matter appears to have lost its efficacy with efflux of time. And, therefore, be disposed of as such. However, he submits that in case any cause of action/interest/dispute still survives, an appropriate 1 of 2 ::: Downloaded on - 15-03-2024 20:24:35 ::: Neutral Citation No:=2024:PHHC:020805-DB CWP No.30150 of 2019 (O&M) 2 2024:PHHC:020805-DB application would be moved in this petition itself for restoration and decision on merits.
The prayer made by learned counsel for the petitioner is not opposed by learned counsel for the respondents.
Accordingly, the petition is dismissed, as having been rendered infructuous. However, if any, dispute, interest or cause of action still survives, petitioner shall be at liberty to move the necessary application for restoration of the petition and its decision on merits.
(ARUN PALLI) JUDGE (VIKRAM AGGARWAL) JUDGE 14.02.2024 Manoj Bhutani Whether speaking/reasoned Yes/No Whether reportable Yes/No Neutral Citation No:=2024:PHHC:020805-DB 2 of 2 ::: Downloaded on - 15-03-2024 20:24:35 :::