Punjab-Haryana High Court
Artech Solonics Limited vs Union Of India And Others on 20 March, 2026
Author: Deepak Sibal
Bench: Deepak Sibal
-1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Sr. No.133
CWP-8627-2026
Date of Decision: 20.03.2026
AARTECH SOLONICS LIMITED
....Petitioner
Versus
UNION OF INDIA AND OTHERS
...Respondents
CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL
HON'BLE MR. JUSTICE PARMOD GOYAL
Present: Mr. M.S. Saini, Advocate
for the petitioner.
Mr. Dharam Chand Mittal, Senior Panel Counsel
for respondents No.1 to 4.
DEEPAK SIBAL, J. (ORAL)
(1) Learned counsel for the petitioner submits that at this stage, he would be satisfied if the present writ petition is disposed of with a direction to respondent No.3 to take a decision on the representation dated 13.12.2025 (Annexure P-13) made on behalf of the petitioner. (2) Learned counsel for respondents No.1 to 4 has no objection if the petitioner's above prayer is accepted. (3) Accordingly, at this stage, without commenting on the merits of the case, the present petition is disposed of with a direction to respondent No.3 to take a decision on the aforesaid representation made on behalf of the petitioner, by passing speaking order(s) and after granting opportunity of hearing to all affected parties within one month from the date of receipt of a CHIRANJEEV SINGH 2026.03.24 17:31 I attest to the accuracy and integrity of this document CWP-8627-2026 -2- copy of this order.
(4) Needless to add that the decision so taken be communicated to the petitioner and if the same is not to the satisfaction of the petitioner, he would be at liberty to challenge the same, in accordance with law.
(DEEPAK SIBAL) JUDGE (PARMOD GOYAL) 20.03.2026 JUDGE chiranjeev Whether Speaking/Reasoned : Yes/No Whether Reportable : Yes/No CHIRANJEEV SINGH 2026.03.24 17:31 I attest to the accuracy and integrity of this document