Citation : 2024 Latest Caselaw 8596 P&H
Judgement Date : 23 April, 2024
Neutral Citation No:=2024:PHHC:054489
203
2024:PHHC:054489
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RSA-1815-1995 (O&M)
Date of decision: 23.04.2024
The Punjab State Electricity Board, Patiala
....Appellant
Versus
Piara Singh Jaswal and another
....Respondents
CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR
Present: Ms. Eknoor Kaur Sara, Advocate for the appellant.
NAMIT KUMAR J. (Oral)
Learned counsel for the appellant submits that the appellant has tried to get fresh address of the respondent in his village wherein it was revealed that he has moved to Canada and died on 24.02.2020. His Death Certificate submitted along with letter dated 19.04.2024, addressed by PSPCL to learned counsel for the appellant, is taken on record as Mark X. No LRs of the respondent have been brought on record. A perusal of the file shows that the impugned judgment and decree passed by the learned Lower Appellate Court was stayed vide order dated 19.03.1996.
In view of the above, learned counsel for the appellant does not press the instant appeal, however, she seeks liberty for revival of the present appeal in case any execution is preferred by the respondents or any application is moved by them before this Court, for disposal of the appeal on merits.
Disposed of in the abovesaid terms with aforesaid liberty.
(NAMIT KUMAR)
JUDGE
23.04.2024
yakub Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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