Punjab-Haryana High Court
Om Parkash Rai vs Punjab State Power Corp. Ltd And Ors on 30 April, 2015
Author: Deepak Sibal
Bench: Deepak Sibal
C. W. P. No. 8210 of 2015 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
Sr. No. 110
Case No. : C. W. P. No. 8210 of 2015
Date of Decision : April 30, 2015
Om Prakash Rai .... Petitioner
Vs.
Punjab State Power Corporation
Ltd. and others .... Respondents
CORAM : HON'BLE MR. JUSTICE DEEPAK SIBAL.
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To be referred to Reporters or not ?
Whether the judgment should be reported in the digest ?
* * *
Present : Mr. V. K. Shukla, 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 23.03.2015 (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 MONIKA 2015.05.01 16:33 I attest to the accuracy and authenticity of this document C. W. P. No. 8210 of 2015 2 the case, the writ petition is disposed of with a direction to respondent no. 3 to take decision on the legal notice dated 23.03.2015 (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.
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, he would be at liberty to challenge the same, in accordance with law.
( DEEPAK SIBAL ) JUDGE April 30, 2015 monika MONIKA 2015.05.01 16:33 I attest to the accuracy and authenticity of this document