Punjab-Haryana High Court
Avtar Singh Girn vs The Punjab State Warehousing ... on 10 December, 2008
Bench: Ashutosh Mohunta, Rajan Gupta
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
CWP No. 13832 of 2008
Date of decision: December 10, 2008
Avtar Singh Girn --- Petitioner
Versus
The Punjab State Warehousing Corporation & another
---- Respondents
CORAM: Hon'ble Mr. Justice Ashutosh Mohunta
Hon'ble Mr. Justice Rajan Gupta
Present: Mr. Vivek Sethi, Advocate, for the petitioner.
Ashutosh Mohunta, J (Oral).
The prayer made by the petitioner in this writ petition is that the appeal, Annexure P9 be ordered to be decided expeditiously.
After hearing the counsel, we dispose of the present writ petition with a direction to respondent No. 2 to decide the appeal ( Annexure P-9) in accordance with law, expeditiously, preferably within four months from the date of receipt of a copy of this order.
[Ashutosh Mohunta] Judge [Rajan Gupta] Judge December 10, 2008 `ask'