Baljit Singh vs State Of Haryana And Anr
2022 Latest Caselaw 6516 P&H

Execution Application No. 4 of 2017 (O&M) in
CWP No. 16055 of 2006
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           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


(227)                     Execution Application No. 4 of 2017 (O&M) in
                          CWP No. 16055 of 2006
                          Date of Decision : 11.07.2022

Baljit Singh
                                                                   ...Petitioner

                                 Versus

State of Haryana and others
                                                                 ...Respondents


CORAM:       HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


Present:     Ms. Daljit Kaur, Advocate for the petitioner.

             Mr. R.S. Budhwar, Addl. A.G., Haryana.

             ***

Harsimran Singh Sethi J. (Oral)

CM-2433-CWP-2017

Application is allowed, as prayed for.

EA No. 4 in CWP-16055-2006

Learned State counsel submits that the claim of the petitioner

has already been satisfied and no further payment is required to be made to

the petitioner and, therefore, the present execution application may kindly

be disposed of having been rendered infructuous.

Learned counsel for the petitioner submits that though, the

petitioner has been paid certain amount but whether, his claim has been

satisfied completely or not, has not been informed by him. Therefore, the

petitioner be given liberty to approach the respondents in case, any of the

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Execution Application No. 4 of 2017 (O&M) in CWP No. 16055 of 2006

benefit is yet to be released to him by the respondents in terms of the

judgment passed in CWP No. 16055 of 2006.

Learned counsel for the respondents submits that in case any

representation is filed by the petitioner, the same will be considered in

accordance with law and appropriate order will be passed within a period of

eight weeks of the receipt of the same.

As prayed for by learned counsel for the petitioner, the present

execution application is disposed of having been not pressed any further.

July 11, 2022                         (HARSIMRAN SINGH SETHI)
kanchan                                        JUDGE


            Whether speaking/reasoned : Yes/No

            Whether reportable                : Yes/No




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