Punjab-Haryana High Court
M/S Duhan Electric Works Hisar And ... vs Dakshin Haryana Bijli Vitran Nigam & ... on 25 October, 2018
Bench: Krishna Murari, Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-26777-2018 (O&M)
Date of decision:- 25.10.2018
M/s Duhan Electric Works, Hisar and another
...Petitioners
Versus
Dakshin Haryana Bijli Vitaran Nigam, Hisar and others
...Respondents
CORAM: HON'BLE MR. JUSTICE KRISHNA MURARI, CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN PALLI
Present:- Mr. Hemant Bassi, Advocate,
Mr. Ajay Kumar Dahiya, Advocate,
for the petitioners.
Mr.
Raheel Kohli, Advocate,
Mr.
Manuj Kaushik, Advocate,
Mr.
G.S. Banga, XEN, DHBVN,
for
respondents No. 1 and 3.
* * * *
KRISHNA MURARI, C.J. (ORAL)
Mr. Raheel Kohli, who has put in appearance on behalf of respondents No. 1 and 3, has made a statement before us that the order dated 05.03.2018 impugned in this petition is in the process of being withdrawn and thereafter de-novo proceedings would be initiated by issuing a fresh notice to the petitioners and a decision would be taken after opportunity of hearing.
2. In view of the above statement made before us on behalf of respondents No. 1 and 3, the petition has lost its efficacy and accordingly stands disposed of in terms of the statement made by learned counsel for respondents No. 1 and 3.
(KRISHNA MURARI) CHIEF JUSTICE (ARUN PALLI) JUDGE 25.10.2018 Amodh Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 03-11-2018 23:19:29 :::