GODREJ AGROVET LTD Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of a bunch of Writ Petitions bearing CWP No.25809 of 2015, CWP Nos.177, 5706, 5725, 6400, 6401, 7866, 9354, 9428, 10530, 10533, 11464, 11469, 13031, 13041, 13151, 13702, 14523 and 14816 of 2016.

(2.) Separate replies on behalf of respondents No.1 and 2 and 3 filed in Court today are taken on record.

(3.) The parties are ad idem that the issued involved in this case is covered by the decision of this Court rendered in the case of M/s Biostadt India Ltd. v. State of Haryana and others decided on 4/2/2016 in which the following directions have been issued:-