Punjab-Haryana High Court
Balbir Singh vs Patiala Central Co-Operative Bank & Ors on 9 May, 2014
Author: Sabina
Bench: Sabina
In the High Court of Punjab and Haryana at Chandigarh
127 CWP-8940-2014
Date of decision: 9.5.2014
BALBIR SINGH ......Petitioner
Versus
PATIALA CENTRAL CO-OPERATIVE BANK & ORS
.......Respondents
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Mr. D.S.Adlakha, Advocate,
for the petitioner.
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SABINA, J.
This petition has been filed by the petitioner seeking a direction to the respondents to release his retiral benefits.
Learned counsel for the petitioner has submitted that for redressal of his grievance, petitioner had submitted a representation (Annexure P-2) before the respondents but no action has been taken on the same so far.
Accordingly, without adverting to the merits of the case, this petition is disposed of with a direction to respondent No.3 to dispose of the representation (Annexure P-2), moved by the petitioner, expeditiously, in accordance with law, preferably within two months from the receipt of the certified copy of this order by passing a speaking order.
(SABINA) JUDGE May 9, 2014 anita Devi Anita 2014.05.12 11:44 I am approving this document Chandigarh