P.S.E.B vs Fateh Singh
2024 Latest Caselaw 7103 P&H

Punjab-Haryana High Court

P.S.E.B vs Fateh Singh on 3 April, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                         Neutral Citation No:=2024:PHHC:044665



                                                 2024:PHHC:044665

                IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH


201                                              RSA-1953-1996 (O&M)
                                                 Date of Decision :03.04.2024


Punjab State Electricity Board and another                        ...Appellants


                                  Versus


Fateh Singh and others                           1                 ....Respondents


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:       Mr. Gurmandeep Singh Sullar, Advocate
               for the appellant-Board.

               None for the respondent.

                                  ***

Harsimran Singh Sethi, J. (Oral)

Learned counsel for the appellant-State submits that as per his

information, respondent has already died and keeping in view the said fact,

present regular second appeal may kindly be disposed of having been not

pressed any further with liberty to the appellant-Board to revive the same in

case any execution application is filed against the judgment and decree of

the Court below under challenge.

Ordered accordingly.

Civil Miscellaneous application pending, if any, is also

disposed of.

April 03, 2024                       (HARSIMRAN SINGH SETHI)
aarti                                          JUDGE

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

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