Punjab-Haryana High Court
M/S Suraj Lamp Industirs Pvt Ltd & Ors vs State Of Haryana & Ors on 31 August, 2020
Author: S. Muralidhar
Bench: S. Muralidhar
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
206 (69)
CWP-16471-2015
Date of decision: 31st August, 2020
M/S Suraj Lamp Industirs Pvt Ltd & others
.....Petitioner(s)
Versus
State of Haryana & others
....Respondents
CORAM: JUSTICE S. MURALIDHAR
JUSTICE AVNEESH JHINGAN
Present: Mr. Kuldeep Narwal, Advocate for the Petitioners.
Mr. Ankur Mittal, Additional Advocate General, Haryana.
*******
Dr. S. Muralidhar, J.
1. In view of the judgment of the Constitution Bench of the Supreme Court in Indore Development Authority v. Manoharlal AIR 2020 SC 1496, none of the grounds/issues raised in this petition survive as they all stand answered against the Petitioners.
2. This petition is accordingly dismissed.
3. The status quo order, if any, stands vacated.
(S. MURALIDHAR) JUDGE (AVNEESH JHINGAN) JUDGE 31st August, 2020 Sachin M. Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 04-09-2020 06:40:57 :::