Punjab-Haryana High Court
Jagdish Rai Juneja vs State Of Punjab & Others on 31 October, 2008
Bench: Ashutosh Mohunta, Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CASE NO.: CWP No.18016 of 2008
DATE OF DECISION: October 31, 2008
JAGDISH RAI JUNEJA ...PETITIONER
VERSUS
STATE OF PUNJAB & OTHERS ...RESPONDENTS
CORAM: HON'BLE MR. JUSTICE ASHUTOSH MOHUNTA.
HON'BLE MR. JUSTICE RAJAN GUPTA.
PRESENT: NONE FOR THE PETITIONER.
ASHUTOSH MOHUNTA, J.(ORAL)
The relief claimed by the petitioner in this writ petition has also been claimed by him by serving a legal notice (Annexure P-4) upon the respondents which has not been decided so far.
After going through the contents of the writ petition, we dispose of this writ petition with a direction to respondent No.2 to decide the legal notice (Annexure P-4) in accordance with law, within a period of six months from the date of receipt of certified copy of this order.
(ASHUTOSH MOHUNTA)
JUDGE
October 31, 2008 (RAJAN GUPTA)
Gulati JUDGE