Punjab-Haryana High Court
Eton Biomass Energy vs Deepak Goyal on 6 February, 2025
Neutral Citation No:=2025:PHHC:018154
176
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
COCP No. 14 of 2025 (O&M)
Date of Decision: 06.02.2025
Eton Biomass Energy, Sardulgarh, District Mansa
.......... Petitioner
Versus
Sh. Deepak Goyal, Executive Officer, Municipal
Council, Narnaul, District Mahendergarh
.......... Respondent
CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA
Present: Mr. R.K. Girdhar, Advocate
for the petitioner.
Mr. Vivek Saini, Advocate with
Mr. Arnav Goel, Advocate
for the respondent
****
HARKESH MANUJA, J. (ORAL)
Learned counsel for respondent, on instructions from respondent-Sh. Deepak Goyal, Executive Officer, Municipal Council, Narnaul, submits that the payment due to the petitioner shall be released within fifteen days from today.
[2] In view of the above, learned counsel for the petitioner does not press the present petition at this stage.
[3] Disposed off accordingly.
[4] Rule stands discharged.
[5] The petitioner would be at liberty to avail remedy in case any
cause still survives as per law.
[6] Pending miscellaneous application(s), if any, shall also stand
disposed off.
February 06, 2025 ( HARKESH MANUJA )
'dk kamra' JUDGE
Whether Speaking/reasoned Yes/No
Whether Reportable Yes/No
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