Punjab-Haryana High Court
M/S Virgo Softech Limited vs Union Of India And Ors on 30 May, 2017
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
In the High Court of Punjab and Haryana at Chandigarh.
CWP-COM-48 of 2017
Decided on 30.5.2017
M/s.Virgo Softech Limited
--Petitioner
Vs.
Union of India and others
--Respondents
CORAM: HON'BLE MR.JUSTICE RAKESH KUMAR JAIN Present: Mr. Aman Bahri, Advocate, for the petitioner Mr. Amit Arora, Advocate, for respondent No.1. Ms.Jyoti Chaudhary,Advocate, for respondent Nos.2 to 6 Rakesh Kumar Jain,J: (Oral) This petition is filed for a direction to the respondents to take a final decision in respect of the issue of penalty by taking into account all the issues raised by the petitioner in its representations dated 15.07.2015, 03.10.2016 and also after taking into account the decision taken in the meeting dated 26.2.2013 held under the Chairmanship of respondent No.1.
After notice, the respondents have put in appearance and filed reply.
I have heard learned counsel for the parties.
After taking into consideration the facts and circumstances of the case, a direction is issued to respondent No.1 to decide about the issue 1 of 2 ::: Downloaded on - 09-06-2017 23:53:34 ::: CWP-COM-48 of 2017 -2- regarding quantum of penalty as soon as possible but preferably within a period of three months from the date of receipt of a certified copy of this order after taking into consideration the representations made by the petitioners dated 15.07.2015, 03.10.2016 and the decision taken in the meeting dated 26.2.2013.
30.5.2017 (Rakesh Kumar Jain)
rr Judge
Whether Speaking/Reasoned: Yes/No.
Whether Reportable: Yes/No
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