Punjab-Haryana High Court
Satyavir Kaushik And Ors vs State Of Haryana And Ors on 29 April, 2016
Author: Deepak Sibal
Bench: Deepak Sibal
CWP-8010-2016 [1]
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Sr. No.114 CWP-8010-2016
Decided on : 29.04.2016
Satyavir Kaushik and others ..... Petitioners
VERSUS
State of Haryana and another ..... Respondents
CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL
Present: Mr.R.N.Sharma, Advocate, for the petitioners.
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DEEPAK SIBAL, J. (ORAL)
Learned counsel for the petitioners submits that at this stage, he would be satisfied if the present writ petition is disposed of with a direction to respondent No.1 to take a decision on the legal notice dated 08.02.2016 (Annexure P-5), issued on behalf of the petitioners.
I find the prayer made by learned counsel for the petitioners to be reasonable.
Accordingly, at this stage, without commenting on the merits of the case, the writ petition is disposed of with a direction to respondent No.1 to take a decision on legal notice dated 08.02.2016 (Annexure P-5), issued on behalf of the petitioners, by passing a speaking order and after affording opportunity of hearing to the petitioners, preferably within four months from the date of receipt of a certified copy of this order.
Needless to add that the decision so taken be communicated to the petitioners and if the decision is not to the satisfaction of the 1 of 2 ::: Downloaded on - 30-04-2016 00:21:34 ::: CWP-8010-2016 [2] petitioners, they would be at liberty to challenge the same, in accordance with law.
29.04.2016 [ DEEPAK SIBAL ]
shamsher JUDGE
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