The Chief Conservator Soils, P vs Santosh Kumari
2024 Latest Caselaw 8146 P&H

Punjab-Haryana High Court

The Chief Conservator Soils, P vs Santosh Kumari on 18 April, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                     Neutral Citation No:=2024:PHHC:051652




RSA-1816-1999 (O&M)                               2024:PHHC:051652
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        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH


(213)                                        RSA-1816-1999 (O&M)
                                             Date of Decision : 18.04.2024


The Chief Conservator Soils, Punjab and another
                                                                  ...Appellants

                                 Versus
Smt. Santosh Kumari
                                                                 ...Respondent


CORAM:       HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Mr. Rohit Ahuja, Deputy Advocate General, Punjab
             for the appellants.

             ***

Harsimran Singh Sethi J. (Oral)

Learned counsel for the appellants submits that the

impugned judgments have already been stayed. Learned counsel submits

that it is not clear whether the respondent-plaintiff is alive or is interested

to pursue the present remedy, hence, the present appeal along with CM-

3394-C-1999 may kindly be disposed of having been not pressed any

further with liberty to revive in case, any execution is filed either by the

respondent-plaintiff or his legal heirs qua the impugned judgments.

Ordered accordingly.

The Executing Court is directed that without there being any

specific order from this Court, no execution petition be entertained.

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Neutral Citation No:=2024:PHHC:051652

RSA-1816-1999 (O&M) 2024:PHHC:051652

Pending miscellaneous application, if any, also stands

disposed of.

April 18th, 2024                    (HARSIMRAN SINGH SETHI)
kanchan                                         JUDGE

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

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