Smt. Neena Garg vs The Indian Oil Corporation Ltd. And ... on 4 October, 2013

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Punjab-Haryana High Court

Smt. Neena Garg vs The Indian Oil Corporation Ltd. And ... on 4 October, 2013

Bench: Rameshwar Singh Malik

                                                                      Saluja Mukesh Kumar
CWP-4751-2013                                                    1    2013.10.05 11:39
                                                                      I attest to the accuracy and
                                                                      integrity of this document


 HIGH COURT FOR THE STATES OF PUNJAB & HARYANA AT
                   CHANDIGARH

                                              CM-14121-2013 and
                                                 CWP-4751-2013
                                            Date of decision:04.10.2013

Smt. Neena Garg
                                                          ...Petitioner(s)

                                   Versus

The Indian Oil Corporation Ltd. and others
                                                            ...Respondent(s)

CORAM:      HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK

      1.    To be referred to the Reporters or not ?
      2.    Whether the judgment should be reported in the Digest ?


Present:    Mr. C.M.Munjal, Advocate,
            for the applicant-petitioner.

RAMESHWAR SINGH MALIK, J. (Oral)

The applicant-petitioner seeks disposal of the writ petition by directing the respondents to decide her representation (Annexure P-8).

Learned counsel for the applicant-petitioner submits that giving up her claim on the validity of Annexure P-3, at this stage, petitioner seeks only a writ of mandamus directing respondent No.1 to decide her self- contained representation dated 31.10.2012 (Annexure P-8), within a reasonable time.

Having heard the learned counsel for the petitioner and without expressing any opinion on the merits of the case, including the issue of limitation, if any, General Manager, Marketing Division, Indian Oil Corporation, Barakhamba Lane, World Trade Centre, New Delhi- respondent No.1, is directed to look into the matter, consider the grievance raised by the petitioner vide her representation dated 31.10.2012 (Annexure P-8) and decide the same at an early date by passing an appropriate order Saluja Mukesh Kumar CWP-4751-2013 2 2013.10.05 11:39 I attest to the accuracy and integrity of this document thereon, in accordance with law but in any case within a period of three months from the date of receipt of a certified copy of this order.

With the observations made, the civil misc. application as well as the main writ petition stand disposed of.




04.10.2013                      (RAMESHWAR SINGH MALIK)
mks                                     JUDGE

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