Dcm Nouvelle Ltd vs Deputy Commissioner Hisar And Others
2024 Latest Caselaw 18931 P&H

Punjab-Haryana High Court

Dcm Nouvelle Ltd vs Deputy Commissioner Hisar And Others on 25 October, 2024

APURVA
2024.10.25 17:18
I attest to the accuracy and
authenticity of this order/judgment
High Court, Sector-1, Chandigarh
                            bound direction is issued to respondent No.3 (Executive Engineer,

Provincial Division No.1, P.W.D. (B&R), Hisar, District Hisar) to consider

and decide the aforesaid representation dated 04.10.2024 (Annexure P-15).

3. On advance service of copy of petition, Mr. Randhir Singh,

Additional Advocate General, Haryana, appears on behalf of the

respondents-State and opposes issuance of notice of motion. He further

submits that respondent No.3 (Executive Engineer, Provincial Division

No.1, P.W.D. (B&R), Hisar, District Hisar)/competent authority shall take

decision either way, on the pending representation dated 04.10.2024

(Annexure P-15) within a period of three months from today.

4. Learned counsel for the petitioner, keeping in view the

aforesaid submissions made by learned counsel for the respondents-State,

submits that he does not intend to press the instant writ petition any further,

at this stage.

5. Keeping in view the submissions made by learned counsel

for the parties and without commenting on the merits of the case,

the present writ petition is disposed of with a direction to respondent No.3

(Executive Engineer, Provincial Division No.1, P.W.D. (B&R), Hisar,

District Hisar)/competent authority to consider and decide representation

dated 04.10.2024 (Annexure P-15) by way of passing a speaking order, after

affording due opportunity of hearing to all the concerned parties, within a

period of three months from today.

6. All the pending application(s), if any, shall also stand closed.

authenticity of this order/judgment High Court, Sector-1, Chandigarh