Punjab-Haryana High Court
Preet Land Promoters And Developers ... vs State Of Punjab And Others on 31 January, 2024
Neutral Citation No:=2024:PHHC:012928
Neutral Citation No. 2024:PHHC:012928
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
116
CWP-2030-2024
Date of decision: 31.01.2024
PREET LAND PROMOTERS AND DEVELOPERS PVT. LTD.
.........Petitioner
VERSUS
STATE OF PUNJAB AND OTHERS
........Respondents
CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ
*****
Present:- Mr. Ankit Grewal, Advocate
for the petitioner.
Ms. Lavanya Paul, DAG, Punjab.
*****
VINOD S. BHARDWAJ, J. (Oral)
Challenge in the present writ petition is to the order passed by the respondent-State Consumer Disputes Redressal Commission whereby an order of attachment of the property of the petitioner has been passed.
Learned counsel appearing on behalf of the petitioner contends that the respondent- State Consumer Disputes Redressal Commission never issued any notice or afforded any opportunity to the petitioner to putforth his case and had passed the order of attachment behind its back. He further contends that the entire record of the petitioner is lying in the premises.
He prays for withdrawal of the present writ petition so as to move an appropriate application before the State Consumer Disputes Redressal Commission for seeking redressal of his grievance and 1 of 2 ::: Downloaded on - 02-02-2024 01:49:09 ::: Neutral Citation No:=2024:PHHC:012928 CWP-2030-2024 -2- further prays that the State Commission may be directed to examine the said application in a time bound manner.
Learned counsel appearing on behalf of the petitioner further contends that the petitioner is ready and willing to satisfy the award as passed by the learned Consumer Commission.
Notice of motion.
Ms. Lavanya Paul, DAG, Punjab appears and accepts notice on behalf of respondent-State.
In view of the order which this Court intends to pass, effecting service on respondent No.3 would not be necessary at this stage and the same is dispensed with.
Learned State Counsel has no objection to any such direction.
Accordingly, the present writ petition is disposed of at this stage without commenting on the merits of the present case. However, liberty is granted to the petitioner to move an appropriate application before the State Consumer Disputes Redressal Commission against the attachment order dated 17.07.2023 and 19.12.2023. In the event of any such application being moved, the same be decided expeditiously and preferably within a period of 02 months after granting of opportunity of hearing to the respective parties.
(VINOD S. BHARDWAJ)
JUDGE
JANUARY 31, 2024
Vishal sharma
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
Neutral Citation No:=2024:PHHC:012928 2 of 2 ::: Downloaded on - 02-02-2024 01:49:10 :::