Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3]

Punjab-Haryana High Court

Bhag Singh vs Punjab State Warehousing Corporation & ... on 21 May, 2012

Author: Surya Kant

Bench: Surya Kant

IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH



              Civil Writ Petition No.9548 of 2012 (O & M)
                              Date of Decision: May 21, 2012


Bhag Singh
                                                         ..... PETITIONER(S)

                                  VERSUS

Punjab State Warehousing Corporation & another
                               ..... RESPONDENT(S)

                                 .       .          .

CORAM:               HON'BLE MR. JUSTICE SURYA KANT

                                 .       .          .
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?

                                 .       .          .


PRESENT: -           Ms, Jagdeep             Bains,     Advocate,    for   the
                     petitioner.

                                     .   .      .


Surya Kant, J (Oral)

1. Notice of motion.

2. Mr. A.D.S. Sukhija, Advocate accepts notice on behalf of the respondents. Two copies of the petition be supplied to him during the course of the day.

3. Having regard to the nature of the issue involved, there is no need to seek reply at this stage. CWP No.9548 of 2012 [2]

2. The main grievance of the petitioner is that departmental appeal dated 12.4.2012 (Annexure P-4) is pending consideration before respondent No.2 - Appellate Authority, however, during the pendency thereof, the respondent-Corporation intends to effect recovery of the disputed amount.

3. Having heard learned counsel for the parties, it appears that the matter can be effectively disposed of with a direction to the appellate Authority, respondent No.2 to decide the appeal expeditiously, preferably within a period of six months.

4. Till the appeal is decided in accordance with law, no recovery shall be effected from the petitioners.

5. Disposed of. Dasti.


                                                      (Surya Kant)
May 21, 2012                                                Judge
avin