Punjab-Haryana High Court
M/S Hari Rice Mill vs M/S Uttar Haryana Bijli Vitran Nigam ... on 2 July, 2009
Author: Jasbir Singh
Bench: Jasbir Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Writ Petition No.9512 of 2009
Date of Decision: 02.07.2009
M/s Hari Rice Mill
Petitioner
Versus
M/s Uttar Haryana Bijli Vitran Nigam Ltd. And another
Respondents
CORAM:- HON'BLE MR. JUSTICE JASBIR SINGH
Present: Mr.D.R.Bansal, Advocate for the petitioner
.....
Jasbir Singh, J.(Oral)
In this writ petition, petitioner's grievance is against demand of additional compulsory security by the respondents from it.
Counsel states that in case of other units, half of the amount was accepted. To say so, reliance has been placed upon order passed by this Court on 27.3.2009 (Annexure P3).
During arguments, it transpires that legal notice (Annexure P4) served by the petitioner is pending undecided.
This writ petition is disposed of by issuing directions to the Managing Director of respondent No.1 to decide legal notice (Annexure P4) served by the petitioner, by passing a speaking order. When doing above said exercise, ratio of order dated 27.3.2009 (Annexure P3) and the decision taken at the time of Lok Adalat in other cases, be kept in mind. Needful be done within a period of one month from the date of receipt of a copy of this order.
Registry is directed to send a copy of the order passed to the officer concerned forthwith.
02.07.2009 (Jasbir Singh) gk Judge