Thursday, 21, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

H V Rai Alias Harvinder Rai vs Punjab State Power Corporation ...
2022 Latest Caselaw 10645 P&H

Citation : 2022 Latest Caselaw 10645 P&H
Judgement Date : 7 September, 2022

Punjab-Haryana High Court
H V Rai Alias Harvinder Rai vs Punjab State Power Corporation ... on 7 September, 2022
                            110+322

                                       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                           CHANDIGARH



                                                               Civil Revision No.1109 of 2021 (O&M)
                                                               DATE OF DECISION : 07.09.2022



                            HV Rai @ Harvinder Rai                                         .....Petitioner

                                                                 versus

                            Punjab State Power Corporation Limited & Ors.                .....Respondents



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :      Mr. P.S. Jammu, Advocate for the petitioner
                                           Ms. Jasleen Kaur Sidhu, DAG Punjab.
                                           Mr. Sukhdeep Singh, Advocate for
                                           Mr. ADS Sukhija, Advocate for respondent No.4.
                                                ..

ALKA SARIN, J. (Oral):

CM-11053-CII-2022

This is an application for withdrawal of the main case.

Notice of the application.

Mr. Sukhdeep Singh, Advocate for Mr. ADS Sukhija,

Advocate, who is present in Court, accepts notice on behalf of non-

applicant/respondent No.4 and states that he has no objection if the

application is allowed.

With the consent of both the counsel, the main case is taken

on Board today itself.

PARKASH CHAND 2022.09.12 17:14 I attest to the accuracy and authenticity of this order/judgment.

CR-1109-2021

Learned counsel for the petitioner seeks permission to

withdraw the present petition.

Learned counsel for the State and for respondent no.4 have

no objection.

Dismissed as withdrawn. Pending applications, if any, also

stand disposed off.

                            07.09.2022                                                  (ALKA SARIN)
                            parkash                                                        JUDGE




                                             NOTE:

Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

PARKASH CHAND 2022.09.12 17:14 I attest to the accuracy and authenticity of this order/judgment.

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter