Punjab-Haryana High Court
Estate Officer Ut Chandigarh vs Permanent Lok Adalat Public Utility ... on 28 September, 2017
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
CWP No.17225 of 2016 (O&M)
Date of decision: September 28, 2017
The Estate Officer, U.T. Chandigarh ...Petitioner
Versus
Permanent Lok Adalat & another ...Respondents
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA Present: Ms. Deepali Puri, Advocate for the petitioners.
Mr. Satnam Singh, Advocate for respondent No.2. Ms. Priyanka Dalal, Advocate for respondent No.3. Rajan Gupta, J.(oral) Learned counsel for respondent No.2 submits that petitioners have a remedy of appeal before the appellate authority. He has relied upon judgment rendered by Division Bench of this court in CWP No.11078 of 2016, decided on 26.08.2016.
In view of above, petitioners are relegated to the remedy of appeal before the appellate authority. In case issue of limitation arises, same would be decided in light of directions given by this court in CWP No.11078 of 2016.
Disposed of.
(RAJAN GUPTA) JUDGE September 28, 2017 'Rajpal' Whether speaking / reasoned Yes / No Whether Reportable: Yes / No 1 of 1 ::: Downloaded on - 30-09-2017 08:08:53 :::