Punjab-Haryana High Court
(O&M) Haryana Dairy Development Chd & ... vs Yudhisthir Kumar Chauhan, Bhiwani on 29 April, 2024
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2024:PHHC:057970
2024:PHHC:057970
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(201) RSA-2192-1996 (O&M)
Date of Decision : April 29, 2024
Haryana Dairy Development Co-operative Federation Ltd,
Chandigarh and others
.. Appellants
Versus
Yudhisthir Kumar Chauhan .. Respondent
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Ms. Gehna Vaishnavi, Advocate, for the appellants.
None for the respondent.
HARSIMRAN SINGH SETHI J. (ORAL)
1. Learned counsel for the appellants submits that the operation of the judgment under appeal was stayed on 10.10.1996 and it is not known as to whether the respondent is alive as of now so as to get the impugned judgment executed hence, the present appeal may kindly be disposed of having been not pressed any further with liberty to the appellants to revive the same in case the respondent intends to get the execution of the judgment in the present appeal.
2. Ordered accordingly.
3. The executing Court is directed that without the specific order from this Court, the judgment in appeal, execution of which has already been stayed, will not be executed.
4. Any civil miscellaneous application pending if any, also stands disposed of.
April 29, 2024 (HARSIMRAN SINGH SETHI)
harsha JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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