Paramjit vs Punjab State Power Corporation Ltd And ...
2024 Latest Caselaw 7236 P&H

Punjab-Haryana High Court

Paramjit vs Punjab State Power Corporation Ltd And ... on 4 April, 2024

                                     Neutral Citation No:=2024:PHHC:045474



                                                               2024:PHHC:045474
           IN THE PUNJAB AND HARYANA HIGH COURT AT
                          CHANDIGARH

125                                                             CWP-7504-2024
                                                     Date of Decision: 04.04.2024

PARAMJIT
                                                                       ... Petitioner
                                     VERSUS
PUNJAB STATE POWER CORPORATION LTD AND ANR
                                         ... Respondents
CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ.
                                        ****
Present:      Mr. Sunil Kumar Tandon, Advocate
              for the petitioner, (through video conferencing).

              Mr. Sabir Singh, Advocate for the respondents.
                                     ****
VINOD S. BHARDWAJ, J. (ORAL)

Prayer in the present petition is for directing the respondents to pay

compensation to the tune of Rs.60 lacs on account of demise of petitioner's son

namely Dildar Masih, who died due to electrocution.

Learned counsel for the petitioner fairly concedes that the present

case is squarely covered by the order/judgment dated 15.12.2023 passed by this

Court in CWP-11626-2023 titled as 'Paramjeet Singh Versus Punjab State

Power Corporation Ltd. & Another'.

Disposed of in terms of order/judgment dated 15.12.2023 (supra).

                                                     (VINOD S. BHARDWAJ)
APRIL 04, 2024                                             JUDGE
rajender


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




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