Citation : 2023 Latest Caselaw 11122 P&H
Judgement Date : 27 July, 2023
Neutral Citation No:=2023:PHHC:096157
2023:PHHC:096157
IN THE PUNJAB AND HARYANA HIGH COURT AT
CHANDIGARH
214 CWP-21517-2018
Date of Decision: 27.07.2023
NANAK SINGH
... Petitioner
VERSUS
STATE OF PUNJAB AND OTHERS
... Respondents
CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ.
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Present: Ms. Sonia G. Singh, Advocate for for the petitioner.
Ms. Niharika Sharma, AAG, Punjab.
Mr. Vikas Singh, Advocate for respondent No.4.
Respondent No.3 proceeded ex parte on 2.2.2023.
****
VINOD S. BHARDWAJ, J. (ORAL)
The present petition has been filed for seeking issuance of directions to the respondents to release the remaining payment of the petitioner i.e. Rs.10,47,946/- alongwith interest @ 18% per annum.
Learned counsel for the parties are ad idem that the controversy involved in the present petition is squarely covered by a judgment dated 14.11.2022 passed by this Court in the matter of 'Sukhjeet Singh Versus Nakokdar Co-operative Sugar Mills and others' bearing CWP No.3098-2020.
Learned counsel for respondent No.4 has, however, fairly submits that an LPA has already been preferred against the aforesaid judgment, however, there is no stay on the judgment passed by this Court.
In view of the above, the present petition is accordingly disposed of in terms of the order/judgment dated 14.11.2022 (supra).
(VINOD S. BHARDWAJ)
JULY 27, 2023 JUDGE
rajender
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
Neutral Citation No:=2023:PHHC:096157
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