Balwinder Singh vs Punjab State Power Corporation ...
2022 Latest Caselaw 8046 P&H

CWP No. 37065 of 2019                                          -1-

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      IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                            CWP No. 37065 of 2019
                            Date of Decision: 28.07.2022

Balwinder Singh
                                                           -Petitioner
                               Versus

Punjab State Power Corporation Limited and others
                                                -Respondents

CORAM: HON'BLE MR. JUSTICE RAJ MOHAN SINGH

Present: Mr. Onkar Singh, Advocate,
         for the petitioner.

                     ****

RAJ MOHAN SINGH, J. (Oral)

Admittedly, the earlier writ petition filed by the

petitioner was withdrawn in order to file a civil suit. The civil suit

was filed by the petitioner and the same was dismissed on

17.01.2019. In the interregnum, certain writ petitions filed in the

High Court in the year 2012 were decided. Instead of

challenging the judgment and decree of the trial Court before

the lower Appellate Court, the petitioner has again come to the

High Court in order to seek parity with those petitioners whose

writ petitions have been decided subsequently.

No indulgence can be granted. Petitioner, if so

advised may challenge judgment and decree of the trial Court in

appeal. Petitioner would also be at liberty to seek condonation

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of delay by referring to Section 14 of Limitation Act in

accordance with law.

With these observations, this writ petition is

dismissed.

28.07.2022                                        (RAJ MOHAN SINGH)
Jyoti Sharma                                          JUDGE

                1. Whether speaking/reasoned                 :      Yes/No
                2. Whether reportable                        :      Yes/No




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