Punjab-Haryana High Court
Tajinder Kaur vs Indian Red Cross Society Th Its ... on 22 April, 2015
Author: Deepak Sibal
Bench: Deepak Sibal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr. No.115
C.W.P. No.7412 of 2015
Date of decision:22.04.2015
Smt. Tajinder Kaur .....Petitioner
versus
Indian Red Cross Society and others .....Respondents
CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL
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Present: Mr. Puran Chand Arora, Advocate
for the petitioner.
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DEEPAK SIBAL, J.
Learned counsel for the petitioner submits that at this stage, he would be satisfied if the present writ petition is disposed of with a direction to respondent no. 3 to take a decision on the legal notice dated 08.12.2014 (Annexure P-8), issued by the learned counsel for the petitioner. I find the prayer made by learned counsel for the petitioner to be reasonable.
Accordingly, at this stage, without commenting on the merits of the case as also on the issue of limitation, the writ petition is disposed of with a direction to respondent no. 3 to take decision on the legal notice dated 08.12.2014 (Annexure P-8), issued by the learned counsel for the petitioner, by passing a speaking order and after affording opportunity of hearing to the petitioner, preferably within four months from the date of receipt of a certified copy of this order. JYOTI SHARMA 2015.04.22 18:00 I attest to the accuracy and authenticity of this document Chandigarh C.W.P. No.7412 of 2015 -2-
Needless to add that the decision so taken be communicated to the petitioner and if the decision is not to the satisfaction of the petitioner, she would be at liberty to challenge the same, in accordance with law.
(DEEPAK SIBAL) JUDGE April 22, 2015 Jyoti 1 JYOTI SHARMA 2015.04.22 18:00 I attest to the accuracy and authenticity of this document Chandigarh