Punjab-Haryana High Court
M.S. Rana vs The Punjab State Warehousing ... on 17 November, 2008
Bench: Ashutosh Mohunta, Rajan Gupta
CWP No.19466 of 2008 1
IN THE HIGH COURT FOR THE STATES OF PUNJAB &
HARYANA AT CHANDIGARH.
CWP No.19466 of 2008
Date of decision: 17.11.2008
M.S. Rana ..Petitioner
Versus
The Punjab State Warehousing Corporation ...Respondents
and another CORAM: HON'BLE MR. JUSTICE ASHUTOSH MOHUNTA HON'BLE MR. JUSTICE RAJAN GUPTA Present: Mr. Jagdeep Bains, Advocate, for the petitioner. Ashutosh Mohunta, J. (oral) The only prayer made by the petitioner in this writ petition is that her review application dated 8.1.2007 (Annexure P-8) and reminder dated 15.10.2008 (Annexure P-9) be ordered to be decided by respondent no.2 expeditiously.
After hearing learned counsel for the petitioner, we dispose of this writ petition with a direction to respondent No.2 to decide Annexures P-8 and P-9 within a period of three months from the date of receipt of certified copy of this order.
(ASHUTOSH MOHUNTA) JUDGE (RAJAN GUPTA) JUDGE November 17, 2008 'rajpal'