Food Corporation Of Indai And Ors vs M/S. Tej Ram Raj Kumar
2023 Latest Caselaw 124 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

(204)                            RSA-896-1990
                                 Date of Decision : January 05, 2023


Food Corporation of India and others                        .. Appellants



                                 Versus

M/s Tej Ram Raj Kumar                                       .. Respondent

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present: Mr. Rajesh Garg, Senior Advocate, with Ms. Latika Garg, Advocate and Ms. Neha Matharoo, Advocate, for the appellants.

HARSIMRAN SINGH SETHI J. (ORAL)

Learned senior counsel for the appellants very fairly concedes

the fact that the question of law raised in the present appeal is covered

against the appellants keeping in view the judgment passed by the

Coordinate Bench of this Court in RSA No.897 of 1990 titled as Food

Corporation of India and others vs. M/s Walaiti Ram Amar Nath,

Commission Agents, decided on 11.01.2017 and submits that the present

Regular Second Appeal may kindly be disposed of having been not pressed

in view of the said settled principle of law.

Ordered accordingly.

January 05, 2023                       (HARSIMRAN SINGH SETHI)
harsha                                        JUDGE


             Whether speaking/reasoned : Yes
             Whether reportable       : No




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