The Punjab State vs Sohan Singh
2024 Latest Caselaw 8469 P&H

Punjab-Haryana High Court

The Punjab State vs Sohan Singh on 22 April, 2024

                                     Neutral Citation No:=2024:PHHC:053972


                                                               2024:PHHC:053972

209        IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH

                                             RSA-2199-1998
                                             Date of decision: 22.04.2024

STATE OF PUNJAB AND ORS.                              ...PETITIONERS

                                 VERSUS

SOHAN SINGH                                           ...RESPONDENT

CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

Present: Mr. Teevar Sharma, AAG, Punjab.

           None for the respondent.

      ****
NAMIT KUMAR ,J. (ORAL)

1. The instant appeal was admitted on 20.01.2000 and thereafter, the operation of the impugned judgment passed by the lower Appellate Court was stayed on 25.08.1999. The said order was modified to the extent that the gratuity, which was withheld due to punishment order passed by the Disciplinary Authority, shall be released to the respondent on his furnishing bank guarantee to the extent of gratuity amount, vide order dated 08.11.2000 passed in CM No. 482 of 2000 in RSA No.2199 of 1998.

2. Learned State counsel on instructions from Sh. Sanjay Narang, Inspector, Food Supply, submits that during the pendency of the present appeal, the respondent has unfortunately died on 21.11.2011.

3. Perusal of the case file shows that the LRs of the deceased-sole respondent have not been brought on record.

4. In view of the above, learned State counsel does not press the present appeal. However, he submits that liberty may be granted to the State for revival of the instant appeal in case, any execution is preferred by the LRs of the deceased-respondent/plaintiff.

5. Disposed of with liberty aforesaid.

22.04.2024                                            (NAMIT KUMAR)
renubala                                                JUDGE
           Whether speaking/reasoned: Yes/No
           Whether reportable:        Yes/No


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