State Of Punjab vs Beant Singh Virk Platoon Commandant
2024 Latest Caselaw 8764 P&H

Punjab-Haryana High Court

State Of Punjab vs Beant Singh Virk Platoon Commandant on 24 April, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                    Neutral Citation No:=2024:PHHC:055615
                       2024:PHHC: 055615                         1


            IN THE HIGH COURT OF PUNJAB AND HARYANA
                            AT CHANDIGARH

(204)                                           RSA-2679-1998 (O&M)
                                             Date of Decision: 24.04.2024


State of Punjab & Others                                      ........Appellants

                                   Versus

Beant Singh Virk                                              .........Respondent


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


Present:       Mr. Rohit Ahuja, DAG, Punjab, for the appellant.
               Ms. Himani Jamwal, Advocate, for the respondent.

               ****

HARSIMRAN SINGH SETHI, J.(ORAL)

1. Learned counsel for the respondent submits that not only the respondent had retired from service since long but has already passed away and the judgment and decree in question dated 19.03.1998 has already been executed.

2. Faced with this situation, learned counsel for the appellant on instructions from Mr. Anil Joshi, Sr. Assistant, Office of DGP (Punjab Home Guard) Sector-17, Chandigarh, submits that by keeping the question of law open, the present appeal may kindly be disposed of having been not pressed any further.

3. Ordered accordingly.

4. Pending application, if any, also stands disposed of.

(HARSIMRAN SINGH SETHI) JUDGE 24.04.2024 anil Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

1 of 1