State Of Haryana vs Murti Devi
2024 Latest Caselaw 8284 P&H

Punjab-Haryana High Court

State Of Haryana vs Murti Devi on 19 April, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                      Neutral Citation No:=2024:PHHC:052484




                                              2024:PHHC:052484

              IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH

203                                           RSA-1842-1999 (O&M)
                                              Date of Decision :19.04.2024


State of Haryana and others                                     ...Appellants


                                Versus

Murti and another                                           ....Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:    Mr. Harish Rathee, Senior DAG, Haryana
            for appellant-State.

            Mr. Ravi Verma, Advocate for the respondents.
                       ***

Harsimran Singh Sethi, J. (Oral)

Learned counsel for the appellant submits that as there was no

interim order passed in the present regular second appeal, the judgment and

decree of the Courts below must have been executed and the respondents

must have retired by now and hence, by keeping the question of law open,

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

pressed any further.

Ordered accordingly.

April 19, 2024                       (HARSIMRAN SINGH SETHI)
aarti                                          JUDGE

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

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