Punjab-Haryana High Court
Jai Luxmi Rice Mills vs State Of Punjab And Others on 31 March, 2014
Author: Ritu Bahri
Bench: Ritu Bahri
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No. 189 of 2014 (O&M)
Date of decision:-31.03.2014
Jai Luxmi Rice Mills ....Petitioners
versus
State of Punjab and others ..Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present: Mr. P.S. Rana, Advocate
for the petitioner.
Mr. Rupam Aggarwal, DAG, Punjab
Mr. Anupam Singla, Advocate
for respondent Nos. 2 to 7
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RITU BAHRI , J. (Oral)
Learned counsel for the petitioner on instructions from his client, has informed the Court that the present petition has become infructuous as the matter has been settled.
In view of the statement given by learned counsel, the present petition has become infructuous.
Dismissed as having become rendered infructuous.
(RITU BAHRI) JUDGE 31.03.2014 G Arora Arora Gaurav 2014.04.07 13:53 I attest to the accuracy and integrity of this document