Punjab-Haryana High Court
Harnandan Singh Bains And Another vs State Of Punjab & Others on 11 December, 2008
Bench: Ashutosh Mohunta, Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CASE NO.: CWP No.20800 of 2008
DATE OF DECISION: December 11, 2008
HARNANDAN SINGH BAINS AND ANOTHER ...PETITIONERS
VERSUS
STATE OF PUNJAB & OTHERS ...RESPONDENTS
CORAM: HON'BLE MR. JUSTICE ASHUTOSH MOHUNTA.
HON'BLE MR. JUSTICE RAJAN GUPTA.
PRESENT: MR. KAPIL KAKKAR, ADVOCATE FOR THE PETITIONERS.
ASHUTOSH MOHUNTA, J.(ORAL)
The relief claimed by the petitioners in this writ petition has also been claimed by them by serving a legal notice (Annexure P-7) upon the respondents which has not been decided so far.
After hearing learned counsel for the petitioner, we dispose of this writ petition with a direction to respondent No.2 to decide the legal notice (Annexure P-7) within a period of four months from the date of receipt of certified copy of this order.
(ASHUTOSH MOHUNTA)
JUDGE
December 11, 2008 (RAJAN GUPTA)
Gulati JUDGE