Punjab-Haryana High Court
Kashmir Singh And Ors vs The Board Of Director Markfed Punjab ... on 30 November, 2015
Author: Lisa Gill
Bench: Lisa Gill
CWP No.24897 of 2015 [1]
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Writ Petition No. 24897 of 2015
Date of Decision: November 30 , 2015.
Kashmir Singh ...... PETITIONER (s)
Versus
The Board of Director, Markfed and others ...... RESPONDENT (s)
CORAM:- HON'BLE MRS.JUSTICE LISA GILL
Present: Ms. Jagdeep Bains, Advocate
for the petitioner.
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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?
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LISA GILL, J.
It is contended that petitioner is similarly situated as petitioners in CWP No.15363 of 2011 (Nathu Ram and others v. State of Punjab and others) decided on 31.10.2014. It is submitted that legal notices dated 07.07.2015, Annexure P 16 and 10.07.2015, Annexure P17 have been served upon the respondents but to no avail. At this stage, it is prayed that respondents be directed to decide legal notices served upon them by the petitioner in a time bound manner.
Keeping in view the limited prayer, the facts and circumstances of the case but without expressing any opinion on the merits of the controversy, OMKAR SINGH 2015.12.01 10:28 I attest to the accuracy and authenticity of this document Chandigarh CWP No.24897 of 2015 [2] this writ petition is disposed of with a direction to the competent authority to expeditiously decide legal notices dated 07.07.2015 and 10.07.2015, Annexures P16 and P17, respectively, by passing a speaking order, preferably within a period of four months from the date of receipt of a certified copy of this order.
( LISA GILL ) November 30 , 2015. JUDGE 'om' OMKAR SINGH 2015.12.01 10:28 I attest to the accuracy and authenticity of this document Chandigarh