Punjab-Haryana High Court
Niper Reserch Employees Welfare ... vs Union Of India And Others on 1 November, 2018
Bench: Krishna Murari, Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
LPA-1718-2018 (O&M)
Date of decision:- 01.11.2018
NIPER Research Employees Welfare Association (Regd.) and
others
...Appellants
Versus
Union of India and others
...Respondents
CORAM: HON'BLE MR. JUSTICE KRISHNA MURARI, CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN PALLI
Present:- Mr. K.K. Gupta, Advocate,
for the appellants.
* * * *
KRISHNA MURARI, C.J. (ORAL)
This intra court appeal under clause X of the Letters Patent has been filed against the order dated 09.10.2018 passed by learned Single Judge which reads as under:-
"Pleadings are complete.
Learned counsel appearing for respondent No. 1 - Union of India seeks adjournment, which is opposed by learned counsel for the petitioner. However, in the interest of justice, adjourned to 10.12.2018."
2. On our repeated queries as to how this appeal would be maintainable because the order impugned herein does not have the trapping of the judgement, learned counsel for the appellants only argued that since grave loss is being caused to the appellants and, therefore, direction should be issued for expeditious disposal of the writ petition.
3. We are afraid, if the appeal itself is not maintainable, no such direction can be issued. The appeal accordingly stands dismissed.
(KRISHNA MURARI) CHIEF JUSTICE (ARUN PALLI) JUDGE 01.11.2018 Amodh Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 10-11-2018 23:07:22 :::