Punjab-Haryana High Court
Trishala Alloys Pvt. Ltd vs State Of Punjab And Others on 21 March, 2014
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Crl.Misc.No.M-44325 of 2013
Date of decision : 21.03.2014
Trishala Alloys Pvt. Ltd. ..........Petitioner
Vs.
State of Punjab and others ...........Respondents
CORAM: HON'BLE MR.JUSTICE R.P.NAGRATH
Present:- Mr.G.S.Chahal, Advocate for the petitioner.
Mr.Avin Arora, Advocate for
Mr.Amit Arora, Advocate for respondents No.6 and 7.
Ms.Ishrat Pannu, Advocate with
Mr.Vikas Singh, Advocate for respondent No.8.
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R.P.NAGRATH, J. (Oral)
Prayer in this petition filed under Section 482 Cr.P.C. is for issuance of directions to respondents No.1 to 6 to protect the life and liberty of the petitioner, its agents, employees and the staff of the PSPCL deployed to complete the construction work of the supply line towards the firm of the petitioner from respondent No.8, its member employees and agents with a further direction to respondents No.2 to 5 to provide the police protection so that construction work of the supply line can be completed.
No reply from respondents is required in view of the order that is proposed to be passed in the instant petition.
It is contended that the installation of 66 KV line has been sanctioned which is being obstructed by respondent No.8. Representation Annexure P-9 has already been submitted by the petitioner before respondent Anil Kumar 2014.03.22 18:29 No.3 in this regard.
I attest to the accuracy andintegrity of this document
In view of the above, the instant petition is disposed of with a direction to respondent No.2 to look into the representation Annexure P-9 and take appropriate steps in accordance with law. If private respondents have any grievance, they can make representation with the SSP.
21.03.2014 (R.P.NAGRATH)
anil JUDGE
Anil Kumar
2014.03.22 18:29
I attest to the accuracy and
integrity of this document