Punjab-Haryana High Court
Ravinder Kumar Pabbi & Ors vs Punjab Mandi Board & Ors on 28 May, 2015
Author: Hemant Gupta
Bench: Hemant Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.11172 of 2015
Date of decision:28.5.2015
Ravinder Kumar Pabbi and others ....Petitioners
VERSUS
Punjab Mandi Board and others .....Respondents
CORAM: HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE HARINDER SINGH
SIDHU
Present: Mr. Manish Dadwal, Advocate for the petitioners.
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HEMANT GUPTA, J.(Oral)
The grievance of the petitioner is that contract of the existing parking contractors is to expire on 13.06.2015 but without issuing a fresh tender process, the contracts of respondents No.5 and 6 is likely to be extended.
We find that the present writ petition is based upon apprehensions. As and when the contract is extended, the petitioners may have some cause of action but on the basis of mere apprehension, we do not find that the writ petition can be filed.
Consequently, the present writ petition is dismissed as premature at this stage.
(HEMANT GUPTA)
JUDGE
MAY 28, 2015 (HARINDER SINGH SIDHU)
'D. Gulati' JUDGE
GULATI DIWAKER
2015.05.29 14:21
I attest to the accuracy and
authenticity of this document