M/S H.B. Fuels vs Union Of India And Ors
2024 Latest Caselaw 19616 P&H

Punjab-Haryana High Court

M/S H.B. Fuels vs Union Of India And Ors on 6 November, 2024

Author: Suvir Sehgal

Bench: Suvir Sehgal

USS PHHG 14s

IN THE HIGH COURT OF PUNJAB & HARYANA AT

CHANDIGARH
(110)
CWP-26342-2024
Date of decision:- 06.11.2024
M/s H.B.Fuels .. Petitioner
Versus
Union of India and others ... Respondents

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:- Mr. Tejinder Pal Singh, Advocate
for the petitioner.

Mr. Sharad Aggarwal, DAG, Haryana
Mr. Arnav Sharma, Advocate for

Mr. Raman Sharma, Advocate
for the respondent No.7-BPCL.

oi 2K oie 36
SUVIR SEHGAL, J. (ORAL)

1. Petitioner has approached this Court by way of instant writ petition

filed under Article 226 of the Constitution of India inter-alia for issuance of a writ in the nature of certiorari for cancellation of "No Objection Certificate"

bearing No.199-202 dated 15.02.2024 issued by respondents No.3, 7 and 8.

2. At the outset, counsel for the petitioner seeks and is granted permission to withdraw the writ petition with liberty to file a fresh one with

better particulars.

3. Dismissed as withdrawn with liberty as aforesaid.

06.11.2024 (SUVIR SEHGAL)

Kamal JUDGE Whether Speaking/Reasoned Yes/No

Whether Reportable Yes/No

authenticity of this order/judgment