Manager Rewari Cooperative ... vs Bal Kishan And Ors
2023 Latest Caselaw 1801 P&H

CM Nos.810-812-C of 2023 in/and
RSA No.233 of 2023 (O&M)                                            1


         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

          113

                                     CM Nos.810-812-C of 2023 in/and
                                     RSA No.233 of 2023 (O&M)
                                     Date of Decision: 27.01.2023

           Manager, Rewari Co-operative, Marketing Society Ltd.


                                                         ....Appellant
                                     Versus

           Bal Kishan and others

                                                         ....Respondents

            CORAM : HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

           Present:     Mr. Abhishek Yadav, Advocate
                        for the appellant.
                                           ***

            Harsimran Singh Sethi, J. (Oral)

CM No.810-C of 2023

The present application has been filed for condonation of

delay of 164 days in refiling the appeal.

For the averments made in the application, the same is

allowed. Delay of 164 days in refiling the appeal is condoned.

CM No.812-C of 2023 in/and RSA No.233 of 2023 (O&M)

Learned counsel for the appellant submits that the appellant

is not pressing the challenge to the orders passed by the Courts below in

the present appeal but submits that for execution of the decree, some time

be afforded to the appellant. While addressing arguments, learned counsel

for the appellant prays that the judgments of the Courts below are not

being assailed on merits, the present appeal be disposed of having been

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CM Nos.810-812-C of 2023 in/and

not pressed.

Keeping in view the above, the present appeal is disposed of

as having been not pressed.

With regard to the grant of time for implementation of the

orders, which have been passed in favour of the respondent-plaintiff, the

same plea be taken before the Executing Court for appreciation at that

stage and no opinion of this Court is required on the said prayer.

            January 27, 2023                        ( HARSIMRAN SINGH SETHI )
            jt                                              JUDGE

Whether reasoned/speaking? Yes/No Whether reportable? Yes/No

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