Punjab-Haryana High Court
Dr. Lal Path Lab Pvt. Ltd vs State Of Haryana And Another on 23 November, 2012
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P.No.23106 of 2012
Date of decision : 23.11.2012
Dr. Lal Path Lab Pvt. Ltd.
....Petitioner
Versus
State of Haryana and another
...Respondents
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
....
Present : Mr.Arun Palli, Sr. Advocate with
Mr.Gaurav Chopra, Advocate
for the petitioner.
.....
MAHESH GROVER, J.
Learned counsel for the petitioner states that he is ready to submit to the competent authority for redressal of his grievance. He further states that he has made an application for renewal of registration which ostensibly is beyond the period prescribed under the statute and rules and, therefore, the only alternative left with him is to apply afresh so as to enable him to operate his business.
Upon due consideration of the matter, I deem it appropriate to dispose of the instant petition at this stage without issuance of notice to the other side with a direction to the petitioner to submit himself to the jurisdiction of the competent authority under the statute. The petitioner has already made an application for renewal of registration. If the said application is barred by some period of limitation prescribed under the statute and rules, then the petitioner is C.W.P.No.23106 of 2012 -2- at liberty to make an application for fresh registration, if permissible under law and the competent authority shall then evaluate the same and decide it in accordance with law by passing a speaking order thereon within a period of ten days from the date of receipt of a certified copy of this order.
Petition stands disposed of.
23.11.2012 (MAHESH GROVER) JUDGE dss