M/S Single Furnance (P) Ltd. And ... vs P.S.E.B. Ludhiana
2023 Latest Caselaw 1825 P&H

CM-3744-C-2010;
CM-3743-C-2010 in/and
RSA-1260-2010
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           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

(210)                                    CM-3744-C-2010;
                                         CM-3743-C-2010 in/and
                                         RSA-1260-2010
                                         Date of Decision : 27.01.2023

M/s Single Furnance (P) Ltd. and others
                                                                 ...Appellants

                                 Versus

Punjab State Electricity Board
                                                                 ...Respondent


CORAM:       HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     None for the appellants.

             Mr. B.S. Sudan, Advocate for
             Dr. Puneet Kaur Sekhon, Advocate for respondent No. 1-PSEB.

             ***

Harsimran Singh Sethi J. (Oral)

When the present regular second appeal was taken up for

hearing on 17.10.2019, the following order was passed :-

"Learned counsel for the parties are ad idem that vide impugned judgment and decree, dated 21.10.2009, the Appellate Court had decreed the suit of the respondent-plaintiff for recovery of ₹74,15,908/-, out of which ₹17,51,952/- were on actual consumption of electricity by the consumer.

Learned counsel for the appellants submits that not only the appellants are willing to deposit the actual consumption charges, which is undisputed, but even for rest of the decretal amount, they are ready to explore the possibility of an amicable settlement.

In response, learned counsel for respondent No. 1-PSEB

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CM-3744-C-2010;

CM-3743-C-2010 in/and RSA-1260-2010

prays for a short accommodation to seek instructions in the matter.

Adjourned to 27.11.2019."

Today, no one has put in appearance on behalf of the

appellants. It can be safely presumed that appellants are not interested in

pursuing the present appeal.

The present regular second appeal as well as applications i.e.

CM-3744-C-2010 and CM-3743-C-2010 are dismissed for non-prosecution.

January 27, 2023                       (HARSIMRAN SINGH SETHI)
kanchan                                         JUDGE

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

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