Citation : 2024 Latest Caselaw 5740 P&H
Judgement Date : 13 March, 2024
Neutral Citation No:=2024:PHHC:036331
2024:PHHC:036331
IN THE PUNJAB AND HARYANA HIGH COURT AT
CHANDIGARH
248 CWP-3075-2023
Date of Decision: 13.03.2024
M/S SUN RISE INTERNATIONAL GROUP
... Petitioner
VERSUS
STATE OF HARYANA AND OTHERS
... Respondents
CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ.
****
Present: Mr. Deepak Sharma, Advocate for
Mr. Naveen Siwach, Advocate for
the petitioner.
Mr. Vivek Chauhan, Addl. A.G., Haryana.
Mr. D.K. Singal, Advocate
for respondents No.3 and 4.
****
VINOD S. BHARDWAJ, J. (ORAL)
Prayer in the present petition is for directing the official
respondents No.1 and 2 to take appropriate legal action against respondents
No.3 and 4, who are illegally and forcibly trying to take possession of the
vehicle of the petitioner.
Disposed of in terms of the judgment dated 04.10.2023 passed in
CWP-7706-2022 and connected writ petitions titled as "Amarjeet Singh Brar
Versus the Reserve Bank of India and others".
(VINOD S. BHARDWAJ)
MARCH 13, 2024 JUDGE
rajender
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
Neutral Citation No:=2024:PHHC:036331
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