SANJIT SINGH RANDHAWA v. ADJUDICATING AUTHORI...

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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