Punjab-Haryana High Court
Huawei Telecommunications (India) ... vs Union Of India And Ors on 30 January, 2020
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.28402 of 2019 (O&M)
Date of Decision : 30.01.2020
Huawei Telecommunications (India)
Company Pvt. Ltd.
...... Petitioner
versus
Union of India & ors.
...... Respondents
CORAM : HON'BLE MR.JUSTICE AJAY TEWARI
HON'BLE MR.JUSTICE AVNEESH JHINGAN
***
Present : Mr. Rishab Singla, Advocate
for the petitioner.
Mr. T.K.Joshi, Advocate
for the respondents.
***
AJAY TEWARI, J. (Oral)
Learned counsel for the petitioner states that he has filed a fresh writ petition challenging the consequent order and consequently the present writ petition has been rendered infructuous. Ordered accordingly.
Disposed of as having been rendered infructuous. Since the main case has been dismissed as infructuous, the pending Criminal Miscellaneous Application, if any, also stands disposed of.
( AJAY TEWARI ) JUDGE ( AVNEESH JHINGAN ) JUDGE 30.01.2020 pooja sharma-I Whether speaking/reasoned Yes/No Whether Reportable : Yes/No 1 of 1 ::: Downloaded on - 09-02-2020 13:45:45 :::