Krishan Kumar vs The Executive Engineer And Anr
2022 Latest Caselaw 12748 P&H

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

113
                                                        CR-4991-2018 (O&M)
                                                   Date of decision: 30.09.2022


KRISHAN KUMAR                                                      ..Petitioner

                                     Versus

THE EXECUTIVE ENGINEER AND ANR                                    ...Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL Present: Mr. Sanjeev Kodan, Advocate, for the petitioner.

Mr. Vikas Thakur, Advocate, for Mr. Udit Garg, Advocate, for the respondents.

ANIL KSHETARPAL, J(Oral)

In view of the judgment passed by the Supreme Court in North

Delhi Power Limited vs. Devinder Singh and another, Civil Appeal

No.20842 of 2017, decided on 04.12.2017, a special Court constituted under

the Electricity Act, 2003 is a Court of Sessions and not a Civil Court.

Hence, no ground to interfere is made out.

Dismissed.

All the pending miscellaneous applications, if any, are also

disposed of.

September 30, 2022                                    (ANIL KSHETARPAL)
nt                                                          JUDGE

Whether speaking/reasoned               :       Yes/No
Whether reportable                      :       Yes/No




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