Punjab-Haryana High Court
Imt Industrial Association And Ors vs Haryana State Industrial And ... on 11 November, 2014
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP NO.6549 OF 2014
DATE OF DECISION: NOVEMBER 11, 2014
IMT INDUSTRIAL ASSOCATION & ORS. ...PETITIONERS
VERSUS
HARYANA STATE INDUSTRIAL AND ...RESPONDENTS
INFRASTRUCTURE DEVELOPMENT
CORPORATION & OTHERS
CORAM: HON'BLE MR. JUSTICE M. JEYAPAUL.
HON'BLE MRS. JUSTICE SNEH PRASHAR.
1. Whether the judgement should be reported in the digest? Yes/No
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PRESENT: MR. ANUPAM GUPTA, SR.ADVOCATE
AND MR. PUNEET BALI, SR. ADVOCATE
WITH MR. TUSHAR SHARMA, ADVOCATE
FOR THE PETITIONERS.
MR. HAWA SINGH HOODA, ADVOCATE GENERAL, HARYANA
WITH MR. KAMAL SEHGAL, ADVOCATE
FOR THE RESPONDENT-HSIIDC.
M. JEYAPAUL, J.
1. Petition stands dismissed.
2. For judgement, see CWP No.24857 of 2012, titled as IMT Industrial Association & Others vs. Haryana State Industrial and Infrastructure Development Corporation & Others, decided on 11.11.2014.
(M. JEYAPAUL)
JUDGE
November 11, 2014 (SNEH PRASHAR)
Gulati JUDGE
SUMIT GULATI
2014.11.14 11:57
I attest to the accuracy and
authenticity of this document