Punjab-Haryana High Court
Sukhbir Singh S/O Sh. Ajaib Singh R/O ... vs Punjab State Power Corporation Limited on 17 October, 2011
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P. No.19339 of 2011
Date of Decision.17.10.2011
Sukhbir Singh s/o Sh. Ajaib Singh r/o village Kedar Wala Tehsil and
District Moga
.....Petitioner
Versus
Punjab State Power Corporation Limited, Patiala through its Chairman
and others
.....Respondents
Present: Mr. N.S. Sodhi, Advocate
for the petitioner.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ? No
2. To be referred to the Reporters or not ? No
3. Whether the judgment should be reported in the Digest? No
-.-
K. KANNAN J.(ORAL)
1. The order impugned in the writ petition is only a provisional assessment and the impugned notice itself provides for a period of seven days to file an objection and the notice also states that objection will be considered and a personal hearing will be provided if it is necessary within 15 days.
2. The petitioner will be at liberty to join issues on the provisional assessment by giving reply within seven days and a decision will be taken in accordance with law.
3. The writ petition is disposed of as above dispensing with notice to the respondents.
(K. KANNAN) JUDGE October 17, 2011 Pankaj*