Punjab-Haryana High Court
Kans Raj vs Pepsu Road Transport Corporation And ... on 19 December, 2012
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P.No.25432 of 2012
Date of decision : 19.12.2012
Kans Raj
....Petitioner
Versus
Pepsu Road Transport Corporation and another
...Respondents
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
....
Present : Mr.Ashish Gupta, Advocate
for the petitioner.
.....
MAHESH GROVER, J.
Learned counsel for the petitioner states that he would be satisfied if the petition is disposed of with a direction to the respondents to consider and decide his legal notice (Annexure P-6) in accordance with law.
In view of the limited prayer made by the petitioner, the petition is disposed of with a direction to the respondents to consider the legal notice (Annexure P-6) and decide the same in accordance with law as expeditiously as possible, preferably within a period of two months from the date of receipt of a certified copy of this order. 19.12.2012 (MAHESH GROVER) JUDGE dss