Punjab State Agricultural Mkt. Board ... vs Sham Lal
2023 Latest Caselaw 22588 P&H

Punjab-Haryana High Court

Punjab State Agricultural Mkt. Board ... vs Sham Lal on 22 December, 2023

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                                      Neutral Citation No:=2023:PHHC:165680




                                           Neutral Citation No.2023:PHHC:165680

       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH
1351
                                           RSA-1116-2014 (O&M)
                                           Decided on :22.12.2023



PUNJAB STATE AGRICULTURAL MKT. BOARD AND ANR.

                                                                      . .appellants
                                         Versus


SHAM LAL                                                        . . . Respondent



CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


PRESENT: Mr. S. P. Garg, Advocate with
         Ms. Neha, Advocate
         for the appellant.

            Mr. J. S. Manipur, Advocate
            for the respondent-Caveator.


            ****


HARSIMRAN SINGH SETHI , J. (Oral)

1. Learned counsel for the appellant submits that the claim in the

civil suit filed by the respondents-plaintiff was that the order dated

07.10.2023 reverting the petitioner from the post of Secretary, Market

Committee to Superintendent was due to the qualifications being possessed

by him were in dispute to be valid qualifications.

2. Learned counsel for the respondents submits that nothing has

come on record as to whether the respondent is still alive or not,

3.. Learned counsel for the appellant further submits that there was

no interim order staying the judgment of the Courts below hence, the

judgment of the Courts below must have been executed by now, hence, the

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Neutral Citation No:=2023:PHHC:165680

RSA-1116-2014 (O&M) -2- 2023:PHHC: 165680

present regular second appeal may kindly be disposed of having been not

pressed any further with liberty to revive the present appeal case any cause of

action still survives.

4.. Ordered accordingly.

5. Pending civil miscellaneous application, if any, is also disposed

of.

(HARSIMRAN SINGH SETHI) JUDGE 22.12.2023 Riya

Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No

Neutral Citation No:=2023:PHHC:165680

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