Punjab State Civil Supplies Corp Ltd And ... vs Satwinder Kumar And Ors
2024 Latest Caselaw 8578 P&H

Punjab-Haryana High Court

Punjab State Civil Supplies Corp Ltd And ... vs Satwinder Kumar And Ors on 23 April, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                       Neutral Citation No:=2024:PHHC:054858




RSA-539-2018 (O&M)              -1-            2024:PHHC:054858

              IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH


218                                            RSA-539-2018 (O&M)
                                               Date of Decision :23.04.2024


Punjab State Civil Supplies Corporation Limited
(PUNSUP) and another                                            ...Appellants


                                Versus


Satwinder Kumar and others                                  ....Respondents


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Mr. T.S. Sidhu, Advocate with
             Mr. Ranjit Singh Kalra, Advocate for the appellants.

             Mr. Virinder Shukla, Advocate for respondents No.1 and 2.

             Mr. K.K. Gupta, Advocate for respondent No.3-FCI.

                   ***

Harsimran Singh Sethi, J. (Oral)

1. Present regular second appeal has been filed challenging the

judgment and decree of the Courts below by which, the civil suit filed by the

appellant-Corporation has been dismissed by the trial Court vide judgment

and decree dated 28.02.2014, which judgment has also been upheld by the

lower Appellate Court vide judgment and decree dated 13.02.2017.

2. After arguing for some time and apprehending that this Court is

not inclined to grant the relief, learned counsel for the appellant-Corporation

submits that keeping in view the instruction received from Mr. Charanjeev,

Legal Department of appellant-Corporation, the appellant-Corporation will

like to settle the issue with the respondents so as to not press the present

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Neutral Citation No:=2024:PHHC:054858

RSA-539-2018 (O&M) -2- 2024:PHHC:054858

appeal any further so as to get the Court fee refunded.

3. Learned counsel for the respondents submits that respondents

do not have any objection in settling the issue in case, the appeal is not

pressed any further.

4. Learned counsel for the appellant-Corporation submits that

keeping in view the settlement between the parties, present regular second

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

the Court fee deposited may kindly be directed to be refunded.

5. Keeping in view the above, as the parties have already settled

their dispute so as to not press the present appeal any further, present regular

second appeal is disposed of having been not pressed any further.

6. As the parties have already settled their issue and the appeal has

been disposed of having been not pressed any further, keeping in view the

Section 16 of the Court Fee Act, 1870, the Court fee appended along with

the present appeal, amounting to Rs.400086.95/- be refunded back to the

appellant-Corporation. Registrar of this Court is directed that in case, any

such application is made, Court fee appended with the present appeal be

refunded back to the appellant-Corporation.

April 23, 2024                       (HARSIMRAN SINGH SETHI)
aarti                                          JUDGE
            Whether speaking/reasoned : Yes/No
            Whether reportable :        Yes/No




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