M/S Krishna Agro Industries, Kurali vs State Of Punjab And Ors
2024 Latest Caselaw 19615 P&H

Punjab-Haryana High Court

M/S Krishna Agro Industries, Kurali vs State Of Punjab And Ors on 6 November, 2024

Author: Suvir Sehgal

Bench: Suvir Sehgal

2024: PHHG 144552 SESS

IN THE HIGH COURT OF PUNJAB & HARYANA AT

CHANDIGARH
(112)
CWP-29560-2024
Date of decision:- 06.11.2024
M/s Krishna Agro Industries ... Petitioner
Versus
State of Punjab and others ... Respondents

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:- Mr. Shiv Kumar, Advocate and
Mr. Lovedev Singh, Advocate for the petitioner.

Ms. Amrita Garg, AAG, Punjab.
26 26 26 2s ok

SUVIR SEHGAL, J. (ORAL)

1. Petitioner has approached this Court by way of instant writ petition filed under Articles 226/227 of the Constitution of India inter-alia for issuance of a writ in the nature of certiorari for setting aside the order dated 17.10.2024, Annexure P-17, passed by respondent No.3.

2. At the outset, counsel for the petitioner submits that as paddy has been

allotted to the petitioner mill, he may be permitted to withdraw the writ petition.

3. Permission is granted.

4. Dismissed as withdrawn.

06.11.2024 (SUVIR SEHGAL)

Kamal JUDGE Whether Speaking/Reasoned Yes/No

Whether Reportable Yes/No

authenticity of this order/judgment