Kundli Industries Association vs State Of Haryana
2023 Latest Caselaw 19993 P&H

                                                       Neutral Citation No:=2023:PHHC:145692-DB




           IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH

                                                           2023:PHHC:145692-DB

                                                    CWP No.1404 of 2022 (O & M)
                                                         Reserved on: 19.10.2023
                                                      Date of Decision: 17.11.2023

Kundli Industries Association                                           .....Petitioner(s)


                                           Versus

State of Haryana                                                     ....Respondent(s)

CORAM: HON'BLE MR. JUSTICE G.S.SANDHAWALIA
       HON'BLE MS. JUSTICE HARPREET KAUR JEEWAN

Present:     None for the petitioner.

             Mr. Puneet Bali, Senior Advocate, with
             Mr. Jagbir Malik, Addl. A.G., Haryana, Mr. Shivam Sharma,
             and Mr. Uday Agnihotri, Advocates,
             for the respondent-State.

             Mr. Satya Pal Jain, Additional Solicitor General of India, with
             Mr. Dheeraj Jain, and Ms. Gurmeet Kaur Gill,
             Senior Panel Counsel, for the UOI.

G.S.SANDHAWALIA, J.

For orders, see detailed judgment of even date passed in CWP-

26573-2021, IMT Industrial Association and another vs. State of Haryana

and another.

                                                      (G.S. SANDHAWALIA)
                                                               JUDGE


17.11.2023                                          (HARPREET KAUR JEEWAN)
shivani                                                       JUDGE

Whether reasoned/speaking                           Yes
Whether reportable                                  No

Neutral Citation No:=2023:PHHC:145692-DB

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