Punjab-Haryana High Court
Pooja Gas Agency & Ors vs Union Of India & Ors on 28 September, 2015
Author: Paramjeet Singh
Bench: Paramjeet Singh
In the High Court of Punjab and Haryana at Chandigarh
C.W.P. No. 20664 of 2015
Date of Decision: September 28, 2015
Pooja Gas Agency and others
... Petitioners
Versus
Union of India and others
... Respondents
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
Present: Mr. G.S.Gopera, Advocate,
for the petitioners.
Paramjeet Singh, J. (Oral)
Having heard learned counsel for the petitioners and after perusing the paper-book, however, without commenting on merits of the case, instant petition is disposed of, without issuing notice to the respondents, with a direction to respondent no.2 - Director, Serious Fraud Investigation Office (SFIO), New Delhi, to look into the grievance of the petitioners specifically made in representation dated 01.07.2015 (Annexure P/16) and take appropriate action in accordance with law, within a period of two months from the date of receipt of certified copy of this order.
September 28, 2015 [ Paramjeet Singh ]
vkd Judge
VIRENDER KUMAR
2015.09.28 17:04
I attest to the accuracy and
authenticity of this document