Nirmal Singh And Anr vs Punjab State Power Corporation And Anr
2024 Latest Caselaw 6934 P&H

Punjab-Haryana High Court

Nirmal Singh And Anr vs Punjab State Power Corporation And Anr on 2 April, 2024

                                    Neutral Citation No:=2024:PHHC:046732



                                             Neutral Citation No. 2024:PHHC:046732

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

219                                                              CWP-8783-2019
                                                      Date of decision: 02.04.2024

NIRMAL SINGH AND ANOTHER                                              .....Petitioners

                                      Versus

PUNJAB STATE POWER CORPORATION LTD. AND ANOTHER

                                                                    ...Respondents

CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ

                                     *****

Present: Mr. Om Parkash, Advocate for Mr. Abhivadya Sood, Advocate for the petitioner.

Mr. Akshay Rawal, Advocate for the respondents.

***** VINOD S. BHARDWAJ. J.

The present petition has been filed for seeking issuance of

directions to the respondents to compensate the petitioners on account of

death of their son Swinder Matharu due to the negligence and failure on part

of the respondent-authorities in maintaining the overhead wires.

Disposed of, in terms of the judgment dated 15.12.2023 passed

by this Court in CWP-11626-2023 titled as "Paramjeet Singh versus

Punjab State Power Corporation Ltd. and another".

(VINOD S. BHARDWAJ) JUDGE APRIL 02, 2024 Vishal sharma Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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