Punjab-Haryana High Court
Nachhattar Singh vs Pswc & Anr on 11 November, 2016
Author: Kuldip Singh
Bench: Kuldip Singh
108
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 23431 of 2016 (O/M)
Date of decision : 11.11.2016
Nachhattar Singh ....... Petitioner (s)
Versus
Punjab State Power Corporation Limited and another ....... Respondent (s)
CORAM : HON'BLE MR. JUSTICE KULDIP SINGH
Present:- Mr. J.P. Rana, Advocate, for the petitioner.
1. Whether the Reporters of local newspaper may be allowed to
see the judgment ?
2. To be referred to the Reporter or not.
3. Whether the judgment should be reported in the digest ?
-.- -.-
KULDIP SINGH J. (ORAL)
The short prayer of the petitioner is that his statutory appeal dated 3.8.2016 (Annexure-P-5) should be decided expeditiously.
In these circumstances, without issuing notice to the opposite party, the present writ petition is disposed of with a direction to respondent No. 2 to decide the statutory appeal dated 3.8.2016 (Annexure-P-5), filed by the petitioner, expeditiously and in a time bound manner.
Disposed of.
(KULDIP SINGH) JUDGE 11.11.2016 sjks Whether speaking / reasoned : No Whether Reportable : No 1 of 1 ::: Downloaded on - 20-11-2016 07:53:53 :::