Punjab-Haryana High Court
M/S Bathinda Rice Mills vs State Of Punjab And Ors on 1 December, 2014
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.24514 of 2014
Date of Decision.01.12.2014
M/s Bathinda Rice Mills ......Petitioner
Versus
State of Punjab and others ......Respondents
Present: Mr. Sunny Singla, Advocate
for the petitioner.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
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?
-.-
K. KANNAN J. (ORAL)
1. Learned counsel for the petitioner states that the Unions are creating trouble for free movement of his transport and preventing his business. The respondents No.1 to 3 may consider his complaint and give appropriate protection, if he so deserves in accordance with law.
2. The writ petition is disposed of.
(K. KANNAN) JUDGE December 01, 2014 Pankaj* PANKAJ KUMAR 2014.12.02 15:51 I attest to the accuracy and authenticity of this document Chandigarh