Punjab-Haryana High Court
Cj Darcl Logistic Limited vs State Of Haryana And Others on 16 November, 2018
Author: Ramendra Jain
Bench: Ramendra Jain
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CRM-M-50241-2018
Date of decision: 16.11.2018
CJ Darcl Logistic Ltd. through its authorized person
..... Petitioner
Versus
State of Haryana and others
..... Respondents
CORAM: HON'BLE MR. JUSTICE RAMENDRA JAIN
PRESENT: Mr. Rose Gupta, Advocate for the petitioner.
RAMENDRA JAIN, J. (ORAL)
In the instant petition under Section 482 Cr.P.C., prayer has been made for issuance of directions to respondents No. 2 to 6 to take appropriate legal action against private respondents No. 6 and 7 for committing offence with the petitioner-Company.
Learned counsel for the petitioner contends that the purpose of instant petition would be achieved, if, respondent No. 4-Superintendent of Police, Panipat, is directed to decide representation dated 16.05.2018 (Annexure P-3), moved by the petitioner.
In view of the above, respondent No. 4-Superintendent of Police, Panipat, is directed to look into the matter and decide representation Annexure P-3, moved by the petitioner, in accordance with law, by passing a speaking order and after affording an opportunity of hearing to the authorized person of the petitioner, within a period of two months from the date of receipt of certified copy of this order.
The instant petition stands disposed of, accordingly.
November 16, 2018 ( RAMENDRA JAIN )
rishu JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
1 of 1
::: Downloaded on - 29-12-2018 17:38:52 :::