Haryana Vidyut Prasaran Nigam ... vs Neta Nand Sharma
2023 Latest Caselaw 9448 P&H

                                                    Neutral Citation No:=2023:PHHC:084150-DB




                                                             2023:PHHC:084150-DB


       IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                                                     LPA-856-2022 ( O&M )
                                                Date of decision : 05.07.2023

Haryana Vidyut Prasaran Nigam Ltd. and others                   .......Appellants
                                     Versus
Neta Nand Sharma                                                ....Respondent


CORAM:         HON'BLE MR. JUSTICE RAVI SHANKER JHA, CHIEF JUSTICE
               HON'BLE MR. JUSTICE ARUN PALLI


Present:       Mr. Parveen Chander, Advocate, for
               Mr. Gagandeep Singh Wasu, Advocate, for the appellants.
                           ****

RAVI SHANKER JHA, CHIEF JUSTICE ( Oral )

Learned counsel for the appellants informs this Court that

the impugned order and judgment dated 03.11.2016 passed by the learned

Single Judge has been complied with and implemented by the appellants

in the year 2017. He, therefore, submits that nothing further survives for

adjudication in this matter and the appellants may be permitted to

withdraw the appeal as having been rendered infructuous. Prayer is

allowed.

Appeal is dismissed as withdrawn as having been rendered

infructuous.

( RAVI SHANKER JHA ) CHIEF JUSTICE

( ARUN PALLI ) JUDGE July 05, 2023 ndj

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

Neutral Citation No:=2023:PHHC:084150-DB

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