Punjab-Haryana High Court
Shri Krishan Kumar vs Union Of India And Another on 7 February, 2014
Author: Ritu Bahri
Bench: Ritu Bahri
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
Civil Writ Petition No.2377 of 2014
Date of decision : 07.02.2014
Shri Krishan Kumar
...Petitioner
versus
Union of India and another
...Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present:Mr. Vikram Singh, Advocate,
for the petitioner.
****
RITU BAHRI , J.
Notice of motion.
At this Stage, Mr. Rakesh K. Nagpal, Advocate, accepts notice on behalf of respondent No.1-UOI.
Precise grievance of the petitioner is that as per award dated 25.06.2013 (Annexure P-1), the termination of dealership of the petitioner was set aside by the Arbitrator and pursuant to this order/award, the petitioner was directed to approach the respondent-corporation for giving back the operation of the petrol filling station. Representations dated 18.07.2013 and 27.12.2013 (Annexures P-2 and P-3) have been made by the petitioner in this regard, but no action has been taken thereon till date.
This petition is disposed of by giving direction to the respondents to pass an appropriate order on the representation dated 27.12.2013 (Annexure P-3) within a period of three months.
(RITU BAHRI) JUDGE 07.02.2014 ajp Prasher Ajay 2014.02.10 17:30 I attest to the accuracy and integrity of this document High Court Chandigarh