Punjab-Haryana High Court
Jagat Pal Gupta vs Regional Officer, Gruagon, Haryana ... on 19 December, 2015
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
Crl.Misc. No.37060 of 2015 in/and
CRM No.M-27741 of 2015 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
Crl.Misc. No.37060 of 2015 in/and
CRM No.M-27741 of 2015 (O&M)
Date of Decision : 19.12.2015
Jagat Pal Gupta ......Petitioner
Vs.
Regional Officer, Gurgaon Region South, Haryana
State Pollution Control Board ......Respondent
...
CORAM : HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK ...
Present : Mr. Manish Jain, Advocate for the petitioner.
...
1. To be referred to the Reporter or not ?
2. Whether the judgement should be reported in Digest ? RAMESHWAR SINGH MALIK, J CRM No.37060 of 2015 Applicant seeks permission to place on record the additional documents.
Application is allowed as prayed for. Additional documents are permitted to be placed on record. CRM stands disposed of.
CRM No.M-27741 of 2015 Admittedly, petitioner has not availed his equally, efficacious alternative remedy of revision against the impugned summoning order.
In view of the above, petitioner is relegated to his alternative GREESH SAHNI 2015.12.19 16:16 I attest to the accuracy and integrity of this document Chandigarh Crl.Misc. No.37060 of 2015 in/and CRM No.M-27741 of 2015 (O&M) 2 remedy of revision against the impugned summoning order, at the first instance, however, with liberty to the petitioner to approach this court again by way of similar quashing petition under Section 482 Cr.P.C., as and when necessity arises.
Disposed of, accordingly.
19.12.2015 (RAMESHWAR SINGH MALIK)
GS JUDGE
GREESH SAHNI
2015.12.19 16:16
I attest to the accuracy and
integrity of this document
Chandigarh