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Sagar Refrigeration Works vs State of Punjab and another

Punjab And Haryana At Chandigarh · Decided on 27 March 2012 · Citation: (2012) 03 P&H CK 0181

HON’BLE JUDGES
Ajay Kumar Mittal, J
ACTS & SECTIONS REFERRED
Constitution of India, 1950 — Article 226, 227
CASE NUMBER
CWP No. 5679 of 2012 (O and M)
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Judgment

2 paragraphs · 175 words

Ajay Kumar Mittal, J.—The present petition has been filed under Articles 226/227 of the Constitution of India seeking a writ of mandamus directing the respondents to release the payment of the petitioner on account of purchasing various electrical items from him. Learned counsel for the petitioner has drawn the attention of this Court to the legal notice dated 31.12.2011 (Annexure P-2) served by the petitioner upon the respondents and states that no decision has so far been taken thereon.

2.

After hearing learned counsel for the petitioner, perusing the petition and without expressing any opinion on the merits of the case, the writ petition is disposed of with a direction to respondent No. 2 to take a decision on the legal notice in accordance with law by passing a speaking order within a period of three months from the date of receipt of a certified copy of this order. It is further directed that in case the amount is found to be payable, the same shall be released to the petitioner within next one month.