Punjab-Haryana High Court
Pashaura Singh And Ors vs State Of Punjab And Ors on 20 March, 2018
Author: Daya Chaudhary
Bench: Daya Chaudhary
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No.5226 of 2018
Date of decision : 20.03.2018
Dr. Pashaura Singh and others
...... Petitioners
Versus
State of Punjab and others
... Respondents
CORAM : HON'BLE MRS. JUSTICE DAYA CHAUDHARY
Present : Mr. H. C. Arora, Advocate for the petitioners.
***
DAYA CHAUDHARY, J. (Oral)
At the very outset, learned counsel for the petitioners submits that the petitioners moved representation dated 07.09.2015 (Annexure P-6) to respondent No.2 but no action has been taken thereupon so far. Petitioners would be satisfied in case directions are issued by this Court to the respondents to decide the pending representation.
Keeping in view the limited prayer and without commenting anything on the merits of the case, the present petition is disposed of with a direction to respondent No.2 to take action on the pending representation dated 07.09.2015 (Annexure P-6) within a period of two weeks from the date of receipt of certified copy of this order by giving adequate opportunity to the parties concerned.
20.03.2018 ( DAYA CHAUDHARY )
sunil yadav JUDGE
Whether speaking/reasoned : Yes / No
Whether reportable : Yes / No
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