Punjab-Haryana High Court
Azad Singh Brar vs Punjab State Warehousing Corporation ... on 28 February, 2025
Neutral Citation No:=2025:PHHC:028756
AT CHANDIGARH
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127 CWP-5692-2025
Date of Decision.:28.02.2025
Azad Singh Brar Pe))oner
Vs.
Punjab State Warehousing Corpora)on (PSWC) and anr. Respondents
CORAM: HON'BLE MR. JUSTICE DEEPAK GUPTA
Present: Mr. J.P. Rana, Advocate
for the pe oner.
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DEEPAK GUPTA, J. (ORAL)
Prayer in this writ pe on filed by the pe oner under Ar cles 226/227 of the Cons tu on of India, is for issuance of a writ in the nature of mandamus, direc ng the respondent No.1-Punishing Authority to decide the appeal dated 18.02.2025 (Annexure P-2) filed by the pe oner against the punishment order dated 17.01.2025 (Annexure P-1), passed by respondent No.1, whereby recovery of ₹80,211/- has been imposed upon the pe oner.
2. Learned counsel for the pe oner relies upon order dated 25.10.2024 passed by this Court in CWP No.29102 of 2024 tled as "Gagandeep Singla @ Gagandeep v. The Appellate Authority and another"
and prays for deciding the appeal filed by the pe oner dated 18.02.2025 (Annexure P-2) expedi ously by passing a speaking order in a me-bound manner.
3. No ce of mo on.
4. Mr. Rajesh Sehgal, Advocate, accepts no ce on behalf of respondents. He submits that the appeal filed by the pe oner shall be decided expedi ously.
5. I have heard learned counsel for the par es and have gone through the record of the case.
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6. In view of the afore-said stand of the learned counsel for the respondents, the present pe on is disposed of with direc ons that the appeal dated 18.02.2025 (Annexure P-2) pending before the Appellate Authority shall be decided within a period of 06 months from the date of receipt of cer fied copy of this order. Further recovery from the pe oner shall remain stayed and would be subject to the final order that may be passed by the Appellate Authority.
The pe on stands disposed of.
( DEEPAK GUPTA )
JUDGE
February 28, 2025
Nee ka Tuteja
Whether Speaking/reasoned Yes/No
Whether Reportable Yes/No
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