The State Of Haryana Through ... vs Raj Kishan
2023 Latest Caselaw 549 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

(237)                             RSA-3642-2017 (O&M)
                                  Date of Decision : January 11, 2023


The State of Haryana Through Collector, Rohtak and others
                                                  .. Appellants


                                  Versus

Raj Kishan                                                   .. Respondent

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present: Ms. Vibha Tewari, Assistant Advocate General, Haryana, for the appellants.

Mr. Sandeep Singal, Advocate, for the respondent.

HARSIMRAN SINGH SETHI J. (ORAL)

Learned counsel for the respondent submits that the

respondent-plaintiff has retired since long and the judgments which have

been impugned in the present appeal, have already been complied with in

the execution proceedings.

Learned counsel for the appellants submits that in case the

judgments impugned have already been complied with, the present appeal

may kindly be disposed of having been not pressed by keeping the question

of law open.

Ordered accordingly.

CM-8819-C-2017

As the main appeal has been disposed of, present application

also stands disposed of.

January 11, 2023                      (HARSIMRAN SINGH SETHI)
harsha                                          JUDGE

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

1 of 1