State Of Punjab vs Joginder Singh
2024 Latest Caselaw 8979 P&H

Punjab-Haryana High Court

State Of Punjab vs Joginder Singh on 26 April, 2024

                                       Neutral Citation No:=2024:PHHC:057384


                                                                 2024:PHHC:057384

208-2      IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH

                                               RSA-501-1996 (O&M)
                                               Date of decision: 26.04.2024

STATE OF PUNJAB                                                   ...PETITIONER

                               VERSUS

JOGINDER 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 appellant/defendant has filed the instant appeal against judgment and decree dated 29.09.1995 whereby learned District Judge, Ferozepur while allowing the appeal filed by the respondent/plaintiff has set aside the judgment and decree dated 11.05.1993 passed by learned Sub Judge, IIIrd Class, Ferozepur, whereby suit for declaration filed by the respondent/plaintiff has been dismissed.

2. Learned State counsel on instructions from Sh. Pargat Singh, Block Officer (Forest), Ludhiana, submits that the respondent/plaintiff had already stood retired from service on attaining the age of superannuation on 31.07.1996 and thereafter, he died unfortunately in the month of January, 2016. He further submits that even, the wife of the plaintiff has also died.

3. In this view of the matter, the instant appeal is disposed of as no further orders are called for as LRs of the respondent/plaintiff have not been brought on record. However, liberty is granted to both the parties to revive the present appeal in case any execution is filed by any of the parties.

26.04.2024                                              (NAMIT KUMAR)
renubala                                                  JUDGE
           Whether speaking/reasoned: Yes/No
           Whether reportable:        Yes/No




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