Punjab State Electricity Board vs Raj Kumar
2024 Latest Caselaw 8468 P&H

Punjab-Haryana High Court

Punjab State Electricity Board vs Raj Kumar on 22 April, 2024

                                    Neutral Citation No:=2024:PHHC:053831



                                                        2024:PHHC:053831

       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

127
                                               RSA-2073-1992 (O&M)
                                               Date of decision : 22.04.2024

Punjab State Electricity Board and another                       ....Appellant

                                   V/S

Raj Kumar                                                     ....Respondents

CORAM :        HON'BLE MR. JUSTICE NAMIT KUMAR

Present:       Mr. G.S. Sullar, Advocate with
               Ms. Diksha Rani, Advocate for the appellants.

                                   ****

NAMIT KUMAR, J. (ORAL)

1. Learned counsel for the appellants submits that the respondent has been served by dasti process and he has submitted an affidavit dated 29.01.2024 to the effect that he is no more interested to contest the aforesaid appeal. He submits that the present appeal may be disposed of as having not been pressed and further liberty may be granted to the appellants to revive the same in case any execution application is filed to the judgment and decree passed by the Court below which is impugned in the instant appeal.

2. Ordered accordingly.

3. Pending applications, if any, shall stand disposed of accordingly.

22.04.2024                                              (NAMIT KUMAR)
kothiyal                                                   JUDGE

               Whether speaking/reasoned:               Yes/No
               Whether Reportable:                      Yes/No




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