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A.L.Movers Private Limited vs Union Of India And Others
2021 Latest Caselaw 663 P&H

Citation : 2021 Latest Caselaw 663 P&H
Judgement Date : 18 February, 2021

Punjab-Haryana High Court
A.L.Movers Private Limited vs Union Of India And Others on 18 February, 2021
       IN THE HIGH COURT OF PUNJAB & HARYANA
                    AT CHANDIGARH

                                  Civil Writ Petition No. 8755 of 2020 (O&M)
                                  Pronounced On: 18.02.2021

A.L. Movers Private Limited,
Gurugram, Haryana
                                                                      .......... Petitioner
                                            Versus

Union of India and others
                                                                   .......... Respondents

CORAM:           HON'BLE MR. JUSTICE JASWANT SINGH
                 HON'BLE MR. JUSTICE SANT PARKASH

Present:         S/Sh. Nikhil Gupta & Rishab Singla, Advocates
                 for the petitioner.

                 Mr. Sunish Bindlish, Advocate
                 for the respondents.

                      [ The aforesaid presence is being recorded through video conferncing
                      since the proceedings are being conducted in virtual court ]

                                    ****
JASWANT SINGH, J.
[1]            Petition is allowed.

[2]            For detailed order, see judgment of even date passed in CWP

No. 8350 of 2020, titled "Loyalty Solutions and Research Private Limited,

Gurugram-122003, Haryana Versus Union of India and others".




                                                           ( JASWANT SINGH )
                                                                JUDGE



February 18th, 2021                                        ( SANT PARKASH )
'dk kamra'                                                      JUDGE


             Whether Speaking/reasoned                    Yes/No
             Whether Reportable                           Yes/No


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