Tarsem Chand Garg vs Pspcl And Ors
2022 Latest Caselaw 14403 P&H

    IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
                HARYANA AT CHANDIGARH

                                           CWP No.5866 of 2018 (O&M)
                                           Date of Decision.15.11.2022

Tarsem Chand                                                   ...Petitioner

                                 Vs

Punjab State Power Corporation Limited and others             ...Respondents

CORAM: HON'BLE MS. JUSTICE JAISHREE THAKUR Present: Mr. S.S. Gurna, Advocate for the petitioner.

Mr. Sehajbir Singh Aulakh, AAG, Punjab.

-.-

JAISHREE THAKUR J. (ORAL)

Learned counsel for the petitioner submits that the judgments of this Court which he was relying upon have been set aside by the Supreme Court in Civil appeal Nos.195-198 of 2019 arising out of SLP (C) Nos.35109-12 of 2012 titled as Punjab State Power Corporation Limited Vs. Rajesh Kumr Jindal and others, however, he has received oral instructions that some relief was granted in the review application but he has not received a copy thereof. He further submits that the petitioner shall be filing a representation in this regard to the respondents who may be directed to consider and decide the same in accordance with law.

The petition is disposed of with liberty to the petitioner to file a representation to the respondents and in the event of the representation being made, the same shall be considered and decided by the respondents in accordance with law within a period of four months from its receipt.

                                                (JAISHREE THAKUR)
                                                      JUDGE
November 15, 2022
Pankaj*
                Whether speaking/reasoned            Yes/No
                Whether reportable                   Yes/No




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