Punjab-Haryana High Court
B K Chadha vs Pswc & Anr on 26 September, 2016
Author: Kuldip Singh
Bench: Kuldip Singh
110
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 19320 of 2016 (O/M)
Date of decision : 26.9.2016
B.K. Chadha ....... Petitioner (s)
Versus
Punjab State Warehousing Corporation and another ....... Respondent (s)
CORAM : HON'BLE MR. JUSTICE KULDIP SINGH
Present:- Ms. Neelam Nehra, Advocate, for,
Mr. J.P. Rana, Advocate, for the petitioner.
1. Whether the Reporters of local newspaper may be allowed to
see the judgment ?
2. To be referred to the Reporter or not.
3. Whether the judgment should be reported in the digest ?
-.- -.-
KULDIP SINGH J. (ORAL)
The short prayer of the petitioner is that the punishment order dated 14.8.2013/5.9.2013 (Annexure-P-3) was passed against him. He filed the statutory appeal on 25.9.2013 (Annexure-P-4), but the appellate authority of Punjab State Warehousing Corporation has not decided the same till date. Now, three years have elapsed.
In these circumstances, without issuing notice to the opposite party, a direction is issued to respondent No. 2 to decide the appeal of the petitioner within two months from the date of receipt of copy of this order, after passing a speaking order.
Disposed of.
(KULDIP SINGH) JUDGE 26.9.2016 sjks Whether speaking / reasoned : Yes Whether Reportable : No 1 of 1 ::: Downloaded on - 01-10-2016 02:30:00 :::