Punjab-Haryana High Court
Jaswinder Singh vs Punjab State Co-Operative Bank Ltd Thr ... on 25 May, 2018
Author: Deepak Sibal
Bench: Deepak Sibal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr. No.149
CWP No.13503 of 2018
Date of decision: 25.05.2018
Jaswinder Singh ....Petitioner
versus
The Punjab State Cooperative Bank Ltd. and another ....Respondents
CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL
Present: Mr. Vikas Arora, Advocate
for the petitioner.
* * *
DEEPAK SIBAL, J. (Oral)
Learned counsel for the petitioner submits that at this stage, he would be satisfied if the present writ petition is disposed of with a direction to respondent No.2 to take a decision on the representation dated 15.01.2018 (Annexure P-4), submitted by the petitioner.
I find the prayer made by learned counsel for the petitioner to be reasonable.
Accordingly, at this stage, without commenting on the merits of the case, the writ petition is disposed of with a direction to respondent No.2 to take a decision on the representation dated 15.01.2018 (Annexure P-4), submitted by the petitioner, by passing a speaking order and after affording opportunity of hearing to the petitioner, preferably within three months from the date of receipt of a certified copy of this order.
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(DEEPAK SIBAL)
JUDGE
May 25, 2018
Jyoti 1
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
2 of 2
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