Punjab State Transmission Corporation ... vs Ashok Kumar
2023 Latest Caselaw 20972 P&H

Punjab-Haryana High Court

Punjab State Transmission Corporation ... vs Ashok Kumar on 4 December, 2023

Author: Karamjit Singh

Bench: Karamjit Singh

                                                    Neutral Citation No:=2023:PHHC:154201




CR-1119-2022                                                2023:PHHC:154201
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.

                                         CR-1119-2022
                                         Date of Decision: 4.12.2023

Punjab State Transmission Corporation Limited, Patiala

                                                                  ....Petitioner

                           VERSUS

Ashok Kumar
                                                                   ....Respondent

CORAM:- HON'BLE MR. JUSTICE KARAMJIT SINGH

Present:     Mr. Vikas Chatrath, Advocate,
             for the petitioner.

       Mr. Sarju Puri, Advocate,
       for the respondent.
                    *******
KARAMJIT SINGH, J. (Oral)

Counsel appearing on behalf of the respondent, at the outset,

made statement that the present petition has been rendered infructuous as

the application filed by the petitioner under Order 9 Rule 13 CPC has been

finally decided by the learned trial Court vide its judgment dated 1.9.2023.

2. Counsel appearing on behalf of the petitioner has not disputed

the fact with regard to judgment passed by the learned trial Court on

1.9.2023 whereby its application filed under Order 9 Rule 13 CPC stands

dismissed. However, the counsel for the petitioner made request that the

appeal against the said order/judgment dated 1.9.2023 is already filed

wherein the first appellate Court has also granted stay vide its order dated

6.10.2023.

3. Counsel for the petitioner further submits that at this stage,

only indulgence the petitioner seeks from this Court is that the stay

application, if any, filed by the petitioner before the first appellate court be

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Neutral Citation No:=2023:PHHC:154201

CR-1119-2022 2023:PHHC:154201

disposed of by the said Court in a time bound manner.

4. In view of above, the present petition is hereby disposed of

having been rendered infructuous. However, direction is given to the first

appellate Court to decide the stay application of the petitioner within a

period of 4 weeks of the next date fixed in the said appeal as both the parties

are now aware of the pendency of the said appeal before the first appellate

Court.

                                             ( KARAMJIT SINGH )
                                                   JUDGE
December 4, 2023
Paritosh Kumar
                 Whether speaking/reasoned                 Yes/No
                 Whether reportable                        Yes/No

Neutral Citation No:=2023:PHHC:154201

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