Punjab-Haryana High Court
M/S Om Parkash Shiv Parshad Commission ... vs Haryana State Agricultural Marketing ... on 10 February, 2016
Author: Arun Palli
Bench: Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-2617-2016
Date of decision:- 10.02.2016
M/s Om Parkash Shiv Parshad Commission Agent
...Petitioner
Versus
Haryana State Agricultural Marketing Board and others
...Respondents
CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN PALLI
Present: Mr. Ravi Kapur, Advocate,
for the petitioner.
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S.J. VAZIFDAR, A.C.J. (ORAL)
The petitioner merely seeks an order directing respondent No. 2 to decide the statutory appeal filed by it.
2. The petition is disposed of by directing the respondents to hear the appeal in its turn and not to adjourn the matter which it reaches.
(S.J. VAZIFDAR) ACTING CHIEF JUSTICE (ARUN PALLI) JUDGE 10.02.2016 Amodh AMODH SHARMA 2016.02.12 10:43 I attest to the accuracy and authenticity of this document chandigarh