Punjab-Haryana High Court
Subhash Chander Monga vs State Of Punjab And Others on 25 October, 2013
CWP No. 23443 of 2013 11
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 23443 of 2013
Date of Decision: 25.10.2013
Subhash Chander Monga ........Petitioner
versus
State of Punjab and others ......... Respondenta
CORAM: Hon'ble Mr. Justice Ajay Tewari
Present: Mr. O.P.Gabba , Advocate
for the petitioner.
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1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Ajay Tewari, J. (Oral):
The claim in this petition is for considering the demand of the petitioner for change of option. Learned counsel states that the petitioner has issued legal notice Annexure P-5 and that he would be satisfied if a direction is issued to respondent No.2 to decide the said legal notice within any reasonable time by passing a speaking order.
I find it to be a fair request.
In the circumstances this petition is disposed of with a direction to respondent No.2 to decide the legal notice Annexure P-5 within a period of two months from the date of receipt of a certified copy of this order by passing a speaking order thereon and, in case the petitioner is found entitled to any due amount, disburse the same to him within a period of two months Nagpal Sunita 2013.10.28 11:00 I attest to the accuracy and integrity of this document CWP No. 23443 of 2013 22 thereafter failing which he would be entitled to claim the said relief/amount along with interest at the rate of 8% p.a. from today till the date of payment.
( AJAY TEWARI ) JUDGE October 25, 2013 sunita Nagpal Sunita 2013.10.28 11:00 I attest to the accuracy and integrity of this document