Punjab-Haryana High Court
J.S.Cheema vs Pswc And Anr on 9 February, 2017
Author: Kuldip Singh
Bench: Kuldip Singh
113 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.2394 of 2017 (O&M)
Date of decision : February 09, 2017
J.S. Cheema ....... Petitioner
Versus
Punjab State Warehousing Corporation and another ....... Respondents
CORAM : HON'BLE MR. JUSTICE KULDIP SINGH
Present:- Ms. Neelam Nehra, Advocate for
Mr. J.P. Rana, Advocate for the petitioner.
1. Whether the Reporters of local newspaper may be allowed to
see the judgment ?
2. To be referred to the Reporter or not.
3. Whether the judgment should be reported in the digest ?
KULDIP SINGH J. (ORAL)
Learned counsel for the petitioner contends that the petitioner had filed statutory appeals dated 13.10.2011 (Annexure P-5) and 26.06.2013 (Annexure P-7) before the appellate authority-respondent No.2. It is stated that the said appeals are not being decided.
The short prayer of the petitioner at this stage is that the respondents may be directed to decide the aforesaid appeals in a time bound manner.
In view of the matter, without issuing notice to the respondents, the present petition is disposed of with a direction to respondent No.2 to hear and decide the statutory appeals dated 13.10.2011 (Annexure P-5) and 26.06.2013 (Annexure P-7) filed by the petitioner within three months from the date of receipt of certified copy of this order.
(KULDIP SINGH)
JUDGE
February 09, 2017
sarita
Whether speaking / reasoned Yes
Whether Reportable: No
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