Punjab-Haryana High Court
Amit Kumar vs Punjab State Warehousing Corporation ... on 27 February, 2025
Neutral Citation No:=2025:PHHC:027742
S. No.144
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
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CWP No.5437 of 2025
Date of Decision:27.02.2025
Amit Kumar Singh .....Pe..oner
Vs.
Punjab State Warehousing Corpora.on (PSWC) and another .....Respondents
CORAM:- HON'BLE MR. JUSTICE DEEPAK GUPTA
Present:- Mr. J.P. Rana, Advocate for the pe oner.
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DEEPAK GUPTA, J. (Oral)
Prayer in this writ pe on filed by the pe oner under Ar cles 226/227 of the Cons tu on of India, is for issuance of a writ in the nature of mandamus, direc ng the respondents- Corpora on to decide the appeal dated 14.02.2025 (Annexure P.2) filed by the pe oner against the punishment order dated 31.01.2025 (Annexure P.1), passed by respondent No.1 whereby recovery has been imposed upon the pe oner.
2. Learned counsel for the pe oner relies upon order dated 25.10.2024 passed by this Court in CWP No.29102 of 2024 tled as "Gagandeep Singla @ Gagandeep v. The Appellate Authority and another" and prays for deciding the appeal filed by the pe oner dated 14.02.2025 (Annexure P.2) expedi ously by passing a speaking order in a me-bound manner.
3. No ce of mo on.
4. Mr. Sukhbir Singh, Advocate, accepts no ce on behalf of respondents No.1 and 2. He submits that the appeal filed by the pe oner shall be decided expedi ously.
5. I have heard learned counsel for the par es and have gone through the record of the case.
6. In view of the afore-said stand of the learned counsel for the respondents, the present pe on is disposed of with direc ons that the appeal dated 14.02.2025 (Annexure P.2) pending before the Appellate Authority shall be decided within a period of 06 months from the date of receipt of cer fied copy of this order. Further recovery 1 of 2 ::: Downloaded on - 28-02-2025 06:58:14 ::: Neutral Citation No:=2025:PHHC:027742 CWP No.5437 of 2025 -2- from the pe oner shall remain stayed and would be subject to the final order that may be passed by the Appellate Authority.
The pe on stands disposed of.
February 27, 2025 ( DEEPAK GUPTA )
renu JUDGE
Whether Speaking/reasoned Yes/No
Whether Reportable Yes/No
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