Punjab-Haryana High Court
M/S Atlanta Ropar Tollways Pvt Ltd vs Government Of Punjab And Ors on 5 April, 2018
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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270
CWP No. 24888 of 2017
Date of Decision: 5.4.2018
M/s Atlanta Ropar Tollways Private Limited ..........Petitioner
v.
Government of Punjab and others ..........Respondents
CORAM HON'BLE MR. JUSTICE RAKESH KUMAR JAIN
Present:- Mr. Inderpreet Singh, Advocate and
Mr. Amitabh Tiwari, Advocate, for the petitioner
Mr. H.S. Sitta, AAG, Punjab
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RAKESH KUMAR JAIN, J.
Learned counsel for the petitioner has submitted that this petition has become infructuous because the respondents have already constituted Punjab Infrastructure Regulatory Authority and Jatinderbir Singh is appointed as its Chairman.
In view of the above, the present petition is disposed of as infructuous.
(RAKESH KUMAR JAIN) JUDGE 5.4.2018 Ashwani Speaking/Reasoned Yes/No Reportable Yes/No 1 of 1 ::: Downloaded on - 08-04-2018 11:07:21 :::