Punjab-Haryana High Court
Kapoor Chand vs State Of Punjab & Others on 18 November, 2008
Bench: Ashutosh Mohunta, Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CASE NO.: CWP No.19543 of 2008
DATE OF DECISION: November 18, 2008
KAPOOR CHAND ...PETITIONER
VERSUS
STATE OF PUNJAB & OTHERS ...RESPONDENTS
CORAM: HON'BLE MR. JUSTICE ASHUTOSH MOHUNTA.
HON'BLE MR. JUSTICE RAJAN GUPTA.
PRESENT: MR. RAMESH GOYAL, ADVOCATE FOR THE PETITIONER.
ASHUTOSH MOHUNTA, J.(ORAL)
The petitioner has prayed that directions be issued to the respondents to decide his legal notice (Annexure P-3).
A perusal of the order dated 4.5.2007, passed in CWP No.17296 of 2004 shows that similar directions have already been issued by a Division Bench of this Court.
In view of the above, no fresh directions are called for. No merit. Dismissed.
(ASHUTOSH MOHUNTA)
JUDGE
November 18, 2008 (RAJAN GUPTA)
Gulati JUDGE