Citation : 2023 Latest Caselaw 19358 P&H
Judgement Date : 7 November, 2023
Neutral Citation No:=2023:PHHC:142108
234 2023:PHHC:142108
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-22922-2021 (O&M)
Date of decision: 07.11.2023
M/s Climax Overseas Private Limited ....Petitioner
Versus
Haryana Micro And Small Enterprise Facilitation Council, Panchkula,
Haryana & Ors.
....Respondents
CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ
Present: None for the petitioner.
Mr. Pankaj Mulwani, DAG, Haryana.
Mr. Vansh Malhotra, Advocate for respondent No.2.
VINOD S. BHARDWAJ J. (Oral)
The present writ petition has been filed challenging the initiation of the proceedings under Section 18(5) of the Micro Small and Medium Enterprises Development Act, 2006.
The scope of Section 18(2) and Section 18(3) has already been decided by this Court in CWP No.12338 of 2019 in the matter titled as "Indian Oil Corporation Ltd vs. Haryana Micro and Small Enterprise Facilitation Council, Chandigarh, Haryana and Another".
Reliance on the said writ petition and its pendency was also made at the time when the present petition had been filed, in the Index of the present petition.
The abovesaid writ petition has been disposed of vide judgment dated 01.08.2023 as the controversy, in question, has already been decided, the present petition is also disposed of in terms of the judgment dated 01.08.2023 passed in CWP No.12338 of 2019.
All other pending civil miscellaneous applications, if any, are also disposed of.
(VINOD S. BHARDWAJ)
07.11.2023 JUDGE
yakub Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
Neutral Citation No:=2023:PHHC:142108
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