Punjab-Haryana High Court
Pk Kalia vs Pswc And Anr on 17 October, 2016
Author: Kuldip Singh
Bench: Kuldip Singh
127 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.21429 of 2016 (O&M)
Date of decision : October 17, 2016
P.K. Kalia ....... Petitioner
Versus
Punjab State Warehousing Corporation and another ....... Respondents
CORAM : HON'BLE MR. JUSTICE KULDIP SINGH
Present:- Mr. J.P. Rana, Advocate for the petitioner.
1. Whether the Reporters of local newspaper may be allowed to
see the judgment ?
2. To be referred to the Reporter or not.
3. Whether the judgment should be reported in the digest ?
KULDIP SINGH J. (ORAL)
Learned counsel for the petitioner contends that the impugned order dated 17.09.2013 (Annexure P-2) was passed by respondent No.1, whereby recovery of `1,43,688/- was imposed upon the petitioner. The petitioner has filed the statutory appeal (Annexure P-3) on 18.11.2013 against the aforesaid order, which is pending before respondent No.2 since then and has not been decided despite the fact that three years are going to be elapsed.
The short prayer made at this stage by the learned counsel of the petitioner is to decide the statutory appeal (Annexure P-3) in the time bound manner.
In the circumstances, without issuing notice to the respondents, the present petition is disposed of with a direction to respondent No.2 to 1 of 2 ::: Downloaded on - 28-10-2016 23:29:24 ::: CWP No.21429 of 2016 (O&M) -2- decide the statutory appeal (Annexure P-3) of the petitioner within two months from the date of receipt of copy of this order by passing a speaking order.
(KULDIP SINGH)
JUDGE
October 17, 2016
sarita
Whether speaking / reasoned Yes
Whether Reportable: No
2 of 2
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