Punjab-Haryana High Court
Keshav Export Th Its Partnedr vs State Of Haryana And Ors on 3 December, 2015
CWP No. 25220 of 2015
Keshav Export, Panipat Vs. State of Haryana and others
Present : Mr. V.K. Jindal, Senior Advocate, with
Mr. Maninder Singh Punia, Advocate,
for the petitioner.
***
Notice of motion for December 17, 2015.
In the meanwhile, no amount on account of Advance Consumption Deposit (ACD) be charged from the petitioner in the next bills, till further orders.
( SATISH KUMAR MITTAL )
JUDGE
December 03, 2015 ( SHEKHER DHAWAN )
ndj JUDGE
DASS NAROTAM
2015.12.03 14:18
I attest to the accuracy and
authenticity of this document