Punjab-Haryana High Court
Joginder Singh vs State Of Punjab And Ors on 26 April, 2024
Neutral Citation No:=2024:PHHC:057379
2024:PHHC:057379
208 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
1) RSA-2176-1995 (O&M)
Date of decision: 26.04.2024
JOGINDER SINGH ...PETITIONER
VERSUS
STATE OF PUNJAB AND ORS. ...RESPONDENTS
CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR
Present: None for the petitioner.
Mr. Teevar Sharma, AAG, Punjab.
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NAMIT KUMAR ,J. (ORAL)
1. The appellant/plaintiff has filed the instant appeal against judgment and decree dated 17.05.1995 whereby learned District Judge, Ferozepur while allowing the appeal filed by the respondents/defendants has set aside the judgment and decree dated 20.05.1994 passed by learned Sub Judge, IInd Class, Ferozepur, whereby suit for declaration filed by the appellant/plaintiff has been decreed.
2. Learned State counsel on instructions from Sh. Pargat Singh, Block Officer (Forest), Ludhiana, submits that the appellant/plaintiff had already stood retired from service on attaining the age of superannuation on 31.07.1996 and thereafter, he died unfortunately in the month of January, 2016. He further submits that even, the wife of the plaintiff has also died.
3. In this view of the matter, the instant appeal is disposed of as no further orders are called for as LRs of the appellant/plaintiff have not been brought on record. However, liberty is granted to both the parties to revive the present appeal in case any execution is filed by any of the parties.
26.04.2024 (NAMIT KUMAR)
renubala JUDGE
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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