Ashok Kumar vs Senior Divisional Manager And Anr
2024 Latest Caselaw 6890 P&H

Punjab-Haryana High Court

Ashok Kumar vs Senior Divisional Manager And Anr on 2 April, 2024

                                   Neutral Citation No:=2024:PHHC:043915



                                                      2024:PHHC:043915

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

213
                                             RSA-1013-2016
                                             Date of decision : 02.04.2024

Ashok Kumar                                                   ....Appellant

                                 V/S

Senior Divisional Manager, L.I.C., India and another        ....Respondents

CORAM :     HON'BLE MR. JUSTICE NAMIT KUMAR

Present:    Mr. N.C. Kinra, Advocate for the appellant.

            Mr. P.K. Longia, Advocate for the respondents.

                                 ****

NAMIT KUMAR, J. (ORAL)

1. The appellant has filed the instant appeal against judgment

and decree dated 31.05.2014 passed by learned Civil Judge (Junior

Division), Jalandhar, whereby a suit for mandatory injunction filed by

the appellant/plaintiff has been dismissed and judgment and decree

dated 08.07.2015 passed by learned District Judge, Jalandhar, whereby,

appeal filed by the appellant/plaintiff against judgment and decree dated

31.05.2014, has been dismissed.

2. On 12.12.2019, the following order was passed :-

"Learned counsel for the appellant states that the financial benefits have already been released by the respondents during the pendency of the civil suit before the trial Court. He contends that only limited prayer is left out with regard to the grant of experience certificate for the period the appellant has rendered service with the respondent.

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Neutral Citation No:=2024:PHHC:043915

2024:PHHC:043915

Learned counsel for the respondents prays for an adjournment to seek instructions in this regard.

Prayer granted.

Adjourned to 06.03.2020."

3. Learned counsel for the respondents has produced copy of

the experience certificate dated 24.02.2020 issued to the appellant.

4. In view of the above, the instant appeal has been rendered

infructuous and the same is disposed of accordingly.

02.04.2024                                            (NAMIT KUMAR)
kothiyal                                                 JUDGE

             Whether speaking/reasoned:               Yes/No
             Whether Reportable:                      Yes/No




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