Edelweiss Assets Reconstruction ... vs State Of Haryana & Others
2023 Latest Caselaw 15093 P&H

CWP-24566-2017 (O&M) 2023:PHHC:116341-DB 1

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

(228) CWP-24566-2017 (O&M)
Date of Decision: 04.09.2023

Edelweiss Assets Reconstruction Company Ltd. ...Petitioner

Versus

State of Haryana and others ...Respondents

CORAM: HON'BLE MRS. JUSTICE LISA GILL HON'BLE MRS. JUSTICE RITU TAGORE

Present: Mr. R.S. Bhatia, Advocate for the petitioner.

Mr. Deepak Grewal, DAG, Haryana.

Mr. Arvind Seth, Advocate for respondent No.2-Municipal Corporation, Gurugram.

ok 36 ok LISA GILL, J (QRAL)

1. Prayer in this writ petition is for setting aside order dated

29.09.2017 (Annexure P-6) under Section 130 of the Haryana Municipal Corporation Act, 1994 passed by Zonal Taxation Officer-II, Municipal Corporation, Gururgram for attachment of mortgaged property of petitioner.

2. Learned counsel for the parties informs that proceedings before the NCLT are pending. Process of liquidation is ongoing. Therefore, at this stage, no useful purpose would be served by keeping the present writ petition pending.

3. Accordingly, writ petition is disposed of in view of the proceedings pending before the NCLT and in case any grievance as such survives thereafter, petitioner would be at liberty to file an appropriate

application.

MANPREET SINGH 2023.09.12 17:43

I attest to the accuracy and authenticity of this order/judgment

CWP-24566-2017 (O&M) 2023:PHHC:116341-DB 2

4. Pending miscellaneous applications, if any, stand disposed of accordingly.

(LISA GILL) JUDGE (RITU TAGORE)

JUDGE September 04, 2023 Manpreet

Whether speaking/reasoned Yes/No

Whether reportable : Yes/No

MANPREET SINGH 2023.09.12 17:43

I attest to the accuracy and authenticity of this order/judgment