Punjab-Haryana High Court
M/S Sangam Stone Crushing Co vs State Of Punjab And Ors on 20 August, 2015
Author: Satish Kumar Mittal
Bench: Satish Kumar Mittal
KUMAR MANOJ
CWP No.16635 of 2015 #1# 2015.08.25 10:39
I attest to the accuracy and
integrity of this document
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
CWP No.16635 of 2015
Date of Order: 20.08.2015
M/s Sangam Stone Crushing Co. Village Dalpat
....Petitioner
Versus
State of Punjab and Others
....Respondents
CORAM: HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
HON'BLE MR. JUSTICE MAHAVIR S. CHAUHAN
Present: Mr. Gurminder Singh, Sr. Advocate with
Mr. R.P.S Bara, Advocate for the petitioner.
Mr. Gaurav Garg Dhuriwala, DAG, Punjab.
SATISH KUMAR MITTAL,J (ORAL)
We have heard learned counsel for the parties.
The Appellate Authority has decided the appeal.
It is the case of the petitioner that no hearing was given to it before deciding the appeal. In these circumstances, learned counsel for the petitioner states that he will move an application for recalling the said order as the petitioner was not heard before passing the said order.
Learned counsel for the respondents-State, on instructions from G.Vajralingam, Principal Secretary, Department of Science Technology, Environment, states that if any such application is filed then after recalling the order, hearing will be given to the petitioner and thereafter a speaking order will be passed in the appeal on all the issues raised by the petitioner.
CWP No.16635 of 2015 #2# In view of the above, this petition is disposed of with liberty to the petitioner to move such application before the Appellate Authority within 7 days from today and the Appellate Authority is directed to consider and pass necessary orders on the same in accordance with law.
Till the disposal of the appeal, no coercive steps be taken against the petitioner by the respondents.
(SATISH KUMAR MITTAL)
JUDGE
August 20, 2015 (MAHAVIR S. CHAUHAN)
manoj JUDGE