Kuldip Singh vs State Of Punjab And Others
2024 Latest Caselaw 7876 P&H

Punjab-Haryana High Court

Kuldip Singh vs State Of Punjab And Others on 15 April, 2024

                                    Neutral Citation No:=2024:PHHC:050630



                                             Neutral Citation No. 2024:PHHC:050630

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

235                                                             CWP-18189-2021
                                                      Date of decision: 15.04.2024

KULDIP SINGH                                                          .....Petitioner

                                      Versus

STATE OF PUNJAB AND OTHERS                                          ...Respondents

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

                                     *****

Present: Mr. Amit Arora, Advocate for the petitioner.

Ms. Niharika Sharma, AAG, Punjab.

Mr. Parminder Singh-I, Advocate for respondents No. 2 to 8.

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

The present petition has been filed for seeking issuance of

directions to the respondents to grant enhanced compensation on account of

injuries received by the petitioner due to electrocution which has resulted in

permanent disability of the petitioner to the extent of 80% as his both hands

stands amputated due to negligence on the part of the respondents.

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 15, 2024 Vishal sharma Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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