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Punjab-Haryana High Court

Gagandeep Singh vs The Appellate Authority, The Punjab ... on 28 August, 2023

                                                         Neutral Citation No:=2023:PHHC:112546




CWP-18615-2023                                              1
                                                                2023:PHHC:112546

114 IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

                                                 CWP-18615-2023
                                                 Date of decision: 28.08.2023

Gagandeep Singh                                                         ......Petitioner
                                 V/s
The Appellate Authority, Punjab State Civil Supplies Corporation Limited
and another
                                                                       ...Respondents


CORAM: HON'BLE MR. JUSTICE DEEPAK MANCHANDA


Present:     Mr. Tahaf Bains, Advocate
             for the petitioner.
                                 ****

DEEPAK MANCHANDA J. (ORAL)

The instant petition has been filed under Article 226/227 of the Constitution of India claiming that the statutory appeal filed by the petitioner is pending with the Appellate Authority since 18.08.2023 (Annexure P-2) and the authorities are bent upon effecting recovery.

Learned counsel for the petitioner submits at the outset prays for deciding the appeal filed by the petitioner dated 18.08.2023 (Annexure P-2) expeditiously by passing a speaking order within a time bound manner.

Notice of motion.

Mr. Manbir Singh Batth, Advocate has put in appearance on behalf of respondents and filed his memo of appearance, and submits that the appeal filed by the petitioner shall be decided expeditiously.

I have heard learned counsel for the parties and have gone through the record of the case.

1 of 2 ::: Downloaded on - 17-09-2023 14:32:58 ::: Neutral Citation No:=2023:PHHC:112546 CWP-18615-2023 2 2023:PHHC:112546 In view of the aforesaid stand of the counsel for the respondents, the present petition is disposed of with directions that the statutory appeal dated 18.08.2023 (Annexure P-2) pending before the Appellate Authority shall be decided within a period of six months from the date of receipt of certified copy of this order. Further recovery from the petitioner shall remain stayed and would be subject to the final order that may be passed by the Appellate Authority.

The petition stands disposed of.





                                              (DEEPAK MANCHANDA)
28.08.2023                                          JUDGE
Sapna

             Whether speaking/reasoned               Yes/No
             Whether reportable                      Yes/No




Neutral Citation No:=2023:PHHC:112546 2 of 2 ::: Downloaded on - 17-09-2023 14:32:58 :::