Punjab Mandi Board And Anr vs M/S Jai Luxmi Cotton Factory And Anr
2024 Latest Caselaw 5893 P&H

Punjab-Haryana High Court

Punjab Mandi Board And Anr vs M/S Jai Luxmi Cotton Factory And Anr on 14 March, 2024

Author: Sanjeev Prakash Sharma

Bench: Sanjeev Prakash Sharma

                                        Neutral Citation No:=2024:PHHC:039214-DB
                                                              {2024:PHHC:039214-DB}

206-2
           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                          CHANDIGARH

                                                       CWP-1130-2006 (O&M)
                                                       Date of Decision: 14.03.2024


PUNJAB MANDI BOARD AND ANOTHER                                          ........Petitioners
                                                             V/s.
M/S. JAI LUXMI COTTON FACTORY AND ANOTHER........Respondents


CORAM:           HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA
                 HON'BLE MRS. JUSTICE SUDEEPTI SHARMA

Present:         Mr. H.S. Dhandi, Advocate for the petitioner(s).

                 None for respondent(s) No.1.

         Mr. Saurabh Kapoor, Addl. A.G., Punjab.
         ***
SANJEEV PRAKASH SHARMA, J. (Oral)

1. For orders see the judgment passed on the even date in

CWP-17328-2005(O&M) titled as "Punjab Mandi Board And Another V/s.

M/s. Jai Durga Cotton And Pressing Factory And Another .

2. All pending applications filed in this Appeal shall stand

disposed of accordingly.

                                                   [SANJEEV PRAKASH SHARMA]
                                                             JUDGE


March 14, 2024                                          [SUDEEPTI SHARMA]
Ess Kay                                                      JUDGE

          Whether speaking / reasoned              :         Yes    /   No
          Whether Reportable                       :         Yes    /   No




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