M/S Raman Sethi vs State Of Haryana & Ors
2024 Latest Caselaw 20075 P&H

Punjab-Haryana High Court

M/S Raman Sethi vs State Of Haryana & Ors on 12 November, 2024

Bench: G.S. Sandhawalia, Meenakshi I. Mehta

                                  Neutral Citation No:=2024:PHHC:147501-DB




220-5

        IN THE HIGH COURT OF PUNJAB & HARYANA AT
                       CHANDIGARH

                                                CWP No.6378 of 2014 (O&M)
                                                Date of Decision: 12.11.2024

M/s Raman Sethi
                                                                  ...Petitioner
                                      Versus

The State of Haryana and others
                                                                ...Respondents

CORAM:       HON'BLE MR. JUSTICE G.S. SANDHAWALIA
             HON'BLE MRS. JUSTICE MEENAKSHI I. MEHTA

Present:-    None for the petitioner.

             Mr. Ankur Mittal, Additional A.G., Haryana with
             Mr. Saurabh Mago, D.A.G., Haryana.

                                      *****
G.S. Sandhawalia, J.(Oral)

CM No.5271-CWP of 2015 This application has been moved for withdrawal of the main writ petition on the ground that the same has become infructuous as in view of the judgment dated 15.01.2015, the State has been directed to conduct fresh auctions.

Keeping in view the above, we allow the present application and dispose of the main writ petition as having been rendered infructuous.

Dismissed for having been rendered infructuous.

                                                       (G.S. SANDHAWALIA)
                                                               JUDGE


12.11.2024                                         (MEENAKSHI I. MEHTA)
neetu                                                    JUDGE

Whether speaking/reasoned: Yes Whether Reportable: No

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