Punjab-Haryana High Court
M/S Maini & Co vs Union Of India And Ors on 14 January, 2013
Author: Hemant Gupta
Bench: Hemant Gupta, Ritu Bahri
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Date of Decision: 14.01.2013
CWP No. 16817 of 2008
M/s Maini & Co. ...Petitioner
Versus
Union of India and ors .....Respondents
CORAM: HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE RITU BAHRI
Present: None for the petitioner.
HEMANT GUPTA, J.
Present petition was ordered to be listed after the decision of CWP No.5343 of 2008, Sunil Khanna vs. Union of India and ors. The said writ petition has since been dismissed on 21.9.2012 in terms of the judgment of the Bombay High Court reported as (2009) 317 ITR 66 (Bom.), Star Television News Ltd. vs. Union of India and ors.
In view of the above, present petition is also allowed in the same terms as in Sunil Khanna's case (supra).
(HEMANT GUPTA) JUDGE (RITU BAHRI) JUDGE 14.01.2013 preeti