Punjab-Haryana High Court
M/S Orange Business Services India ... vs Union Of India And Others on 9 October, 2020
Author: S. Muralidhar
Bench: S.Muralidhar
IN THE HIGH COURT OF PUNJAB AND HARYANA,
AT CHANDIGARH
211 CWP-10112-2020 (O&M)
Date of decision: 9th October, 2020
M/s Orange Business Services India Solutions Pvt. Ltd. ... Petitioner
Versus
Union of India and others ... Respondents
CORAM: JUSTICE S.MURALIDHAR
JUSTICE AVNEESH JHINGAN
Present : Mr. Rohit Gupta, Advocate for the Petitioner.
Mr. Saurabh Goel, Advocate for the Respondents.
******
Dr. S. Muralidhar, J.
1. Mr. Rohit Gupta, learned Counsel appearing for the Petitioner states that on account of the development subsequent to the filing of the present writ petition, whereby the Petitioner's claim for interest on delayed refund has been rejected and the Petitioner has already filed writ petitions challenging such decisions, the present petition has been rendered infructuous.
2. The writ petition is accordingly disposed of.
[S. MURALIDHAR] JUDGE [AVNEESH JHINGAN] JUDGE 9th October, 2020/sd Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No 1 of 1 ::: Downloaded on - 08-11-2020 15:00:20 :::