Punjab-Haryana High Court
Experion Developers Pvt Ltd vs State Of Haryana & Ors on 5 January, 2016
Author: Arun Palli
Bench: Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-11918-2014
Date of decision:- 05.01.2016
Experion Developers Pvt. Ltd.
...Petitioner
Versus
State of Haryana and others
...Respondents
CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN PALLI
Present: Mr. Vinod S. Bhardwaj, Advocate,
for the petitioner.
Mr. Amar Vivek, Additional Advocate General, Haryana.
Mr. Aashish Chopra, Advocate,
for respondent No. 3.
****
S.J. VAZIFDAR, A.C.J. (ORAL)
Learned State counsel appearing on behalf of the official respondents states that respondent No. 3 has withdrawn its application for the grant of license.
2. The communication of the official respondents dated 17.12.2015 is taken on record and marked as 'X'.
3. The petitioner's grievance, therefore, stands redressed to that extent.
4. The petitioner's application for license will be processed accordingly.
5. The writ petition is accordingly disposed of.
6. Mr. Chopra, learned counsel appearing on behalf of respondent No. 3 states that he has no instructions in this regard. However, the petitioner is satisfied with the statement made on behalf of the official respondents that respondent No. 3 has withdrawn the application. This order is passed on the basis of this statement.
(S.J. VAZIFDAR) ACTING CHIEF JUSTICE (ARUN PALLI) JUDGE 05.01.2016 Amodh AMODH SHARMA 2016.01.05 16:15 I attest to the accuracy and authenticity of this document chandigarh