Pseb vs Naresh Kumar
2024 Latest Caselaw 8010 P&H

Punjab-Haryana High Court

Pseb vs Naresh Kumar on 16 April, 2024

Author: Anil Kshetarpal

Bench: Anil Kshetarpal

                                       Neutral Citation No:=2024:PHHC:050930




                                                    2024:PHHC:050930
105 IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH
                                  RSA-990-1994 (O&M)
                                  Date of decision: 16.04.2024
Punjab State Electricity Board
                                        ....Appellant
            Versus

M/s Naresh Kumar and another                        ..Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present:-       Mr. J.P.S.Sandhu, Advocate for the appellant
                Mr.Basant Sharma and
                Mr. D.S.Malwai, Advocates for respondent no.1

ANIL KSHETARPAL, J (Oral)

In this Regular Second Appeal the plaintiff (Punjab State

Electricity Board) now re-named as Punjab State Power Corporation

Limited filed suit for grant of decree of permanent injunction restraining

the Arbitrator to proceed with the arbitration proceedings, which has

been dismissed by both the courts below.

Though, the learned counsel representing the appellant

made sincere attempt, however, failed to draw the attention of the Court

to any substantive mis-reading, non-reading or perversity in the

judgments passed by the courts below.

Keeping in view the aforesaid facts, no ground to interfere

is made out.

Hence, dismissed.

All the pending miscellaneous applications, if any, are also

disposed of.

16.04.2024                                         (ANIL KSHETARPAL)
rekha                                                    JUDGE

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

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