The Punjab State Etc vs Ishar Singh
2024 Latest Caselaw 8462 P&H

Punjab-Haryana High Court

The Punjab State Etc vs Ishar Singh on 22 April, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                       Neutral Citation No:=2024:PHHC:053912




                                               2024:PHHC:053912

               IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

209                                            RSA-2786-1996 (O&M)
                                               Date of Decision :22.04.2024


Punjab State and others                                          ...Appellants


                                 Versus

Isher Singh                                                  ....Respondent

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:      Mr. Rohit Ahuja, DAG, Punjab for appellant-State.

              Mr. Sudhir Pruthi, Advocate for respondent.

                    ***

Harsimran Singh Sethi, J. (Oral)

Learned counsel for the appellant-State submits that as the

appellant has already died and there was no interim order passed by this

Court, the judgment and decree under challenge in the present appeal must

have been executed and any relief granted to the appellant after his death

cannot be withdrawn hence, by keeping the question of law open, present

appeal may kindly be disposed of having been not pressed any further.

Ordered accordingly.

Civil miscellaneous application pending, if any is also disposed

of.

April 22, 2024                       (HARSIMRAN SINGH SETHI)
aarti                                          JUDGE

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

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