Punjab-Haryana High Court
Moga District Chemists Association vs The State Of Punjab And Others on 5 May, 2010
Bench: Mukul Mudgal, Jasbir Singh
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CWP No.3844 of 2010
Date of Decision: 5.5.2010
Moga District Chemists Association
..Petitioner
versus
The State of Punjab and others.
..Respondents
CORAM: HON'BLE MR. JUSTICE MUKUL MUDGAL, CHIEF JUSTICE
HON'BLE MR. JUSTICE JASBIR SINGH
1. Whether Reporters of local papers may be allowed to see the judgment?
2. Whether to be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present : Mr.Premjit Singh Dhaliwal, Advocate for the petitioner
.........
MUKUL MUDGAL, C.J. (Oral)
C.M. No.6247 of 2010 Annexures P-16 to P-26 are taken on record. Application stands disposed of.
CWP No.3844 of 2010
It is contended by the learned counsel for the petitioner that the essential grievance arises from the fact that inspite of order dated 23.4.2010, passed by learned Single Judge in Criminal Misc. No.11670 of 2010, no appropriate action has been taken by the authorities.
The present petition purported to have been filed as PIL is not the remedy to secure compliance of directions issued by a Single Bench of CWP No.3844 of 2010 2 this Court. However, it will be open to the petitioner to approach the learned Single Judge who passed the order dated 23.4.2010, to raise / redress its grievance.
With the aforesaid observations and liberty, the writ petition is permitted to be withdrawn.
(MUKUL MUDGAL)
CHIEF JUSTICE
05.05.2010 (JASBIR SINGH)
gk JUDGE