Punjab-Haryana High Court
Mohinder Kumar And Ors vs Union Of India And Ors on 29 June, 2015
Author: Deepak Sibal
Bench: Deepak Sibal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr. No.102
CWP No.12109 of 2015
Date of decision: 29.06.2015
Mohinder Kumar and others ....Petitioners
versus
Union of India and others ....Respondents
CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL
Present: Mr. Manu K. Bhandari, Advocate,
for the petitioners.
* * *
DEEPAK SIBAL, J. (Oral)
Learned counsel for the petitioners submits that at this stage, he would be satisfied if the present writ petition is disposed of with a direction to respondent no.1 to take a decision on the legal notice dated 07.05.2015 (Annexure P-8), issued by the learned counsel for the petitioners. I find the prayer made by learned counsel for the petitioners to be reasonable.
Accordingly, at this stage, without commenting on the merits of the case, the writ petition is disposed of with a direction to respondent no. 1 to take a decision on the legal notice dated 07.05.2015 (Annexure P-8), issued by the learned counsel for the petitioners, by passing a speaking order and after affording opportunity of hearing to the petitioners, preferably within four months from the date of receipt of a certified copy of this order.
JYOTI SHARMA 2015.06.29 15:08 I attest to the accuracy and authenticity of this document Chandigarh CWP No.12109 of 2015 -2-
Needless to add that the decision so taken be communicated to the petitioners and if the decision is not to the satisfaction of the petitioners, they would be at liberty to challenge the same, in accordance with law.
(DEEPAK SIBAL) JUDGE June 29, 2015 Jyoti 1 JYOTI SHARMA 2015.06.29 15:08 I attest to the accuracy and authenticity of this document Chandigarh