Punjab State Grains Procurement ... vs M/S Gill Rice Mills And Others
2023 Latest Caselaw 8391 P&H

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                     CHANDIGARH

                                                            CR-682-2022 (O&M)
                                                            Date of decision: 26.05.2023

                        Punjab State Grains Procurement Corp. Ltd., and another
                                                                                           ...Petitioners
                                                Versus

                        M/s Gill Rice Mill and others

                                                                                       ...Respondents

                        CORAM: HON'BLE MR.JUSTICE H.S. MADAAN




                        H.S. MADAAN, J. (Oral)

By consent of learned counsel for the parties, the revision

petition is disposed of inasmuch as the impugned order is set aside and a

direction is issued to the trial Court to consider the application under

Order 7 Rule 11 CPC afresh and then dispose it of in accordance with law

expeditiously preferably within a period of two months from the date of

receipt of copy of this order there. While disposing of the application, the

trial Court will not be influenced by any other order passed in that regard

earlier.

SUMIT KUMAR 2023.05.26 16:51 I attest to the accuracy and authenticity of this order/judgment