M/S Umang Realtech Private ... vs Union Of India And Others
2022 Latest Caselaw 1343 P&H

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH.


223                                   CWP-8470-2019
                                      Date of Decision: 08.03.2022


M/s Umang Realtech Private Limited

                                                       ....Petitioner.

                            Versus

Union of India and others                              ....Respondents.

                             ***

CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA HON'BLE MR. JUSTICE LALIT BATRA

----

Present: Mr. T.S.Khaira, Advocate for petitioner.

Mr. Shobit Phutela, Advocate for respondent-UOI.

Mr. Deepak Bhardwaj, Deputy Advocate General, Haryana.

**** Tejinder Singh Dhindsa, J.(Oral)

This case has been taken up through Video Conferencing via

Webex facility in the light of Pandemic Covid-19 situation and as per

instructions.

Mr. T.S.Khaira, learned counsel representing petitioner-

Company very fairly states that the issue raised in the instant petition

already stands dealt with and decided by this Court in terms of common

judgment dated 13.01.2022 in CWP No.6688 of 2021 titled as "Ramprastha

Promoters and Developers Private Limited Versus Union of India and

others" and other connected writ petitions.

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In view of above, the instant writ petition is dismissed in terms

of judgment dated 13.01.2022 passed by this Court in CWP No.6688 of

2021 titled as "Ramprastha Promoters and Developers Private Limited

Versus Union of India and others".

(TEJINDER SINGH DHINDSA) JUDGE

(LALIT BATRA) JUDGE 08.03.2022 varinder

Whether speaking/ reasoned : Yes/ No Whether Reportable : Yes/ No

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