IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
246 CWP-13294-2021 (O&M)
Date of decision:- 19.01.2023
Sanjit Singh Randhawa
.... Petitioner
Vs
Adjudicating Authority under Benami Property Transactions Act, 1988
New Delhi and others
...Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
HON'BLE MRS. JUSTICE MANISHA BATRA
Present: Mr. Saurabh Chawla, Advocate for
Mr. Nitin Kaushal, Advocate for the petitioner.
Mr. Sukant Gupta, Senior Standing
Counsel for respondents No.1 to 3.
Mr. Sunish Bindlish, Senior Advocate with
Ms. Ridhi Bansal, Advocate, Ms. Sidhi Bansal, Advocate
Mr. Sagar Ratusania, Advocate
Mr. Prashant Rana, Advocate for respondent No.4.
Ritu Bahri, J. (Oral)
Learned counsel for the petitioner has submitted that the
Appellate Tribunal under the Prohibition of Benami Property
Transactions Act, 1988 New Delhi has become operational and the
pending appeals before the Tribunal will now be decided by that
Tribunal.
Learned counsel for the respondents have not disputed this fact.
In view of the statement made by counsel for the petitioner,
present petition is disposed of.
( RITU BAHRI )
JUDGE
19.01.2023
pooja saini
( MANISHA BATRA )
JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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