Pepsu Road Transport Corporation, ... vs Sarwan Singh
2024 Latest Caselaw 9098 P&H

Punjab-Haryana High Court

Pepsu Road Transport Corporation, ... vs Sarwan Singh on 29 April, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                       Neutral Citation No:=2024:PHHC:057941



RSA-4333-1999             2024:PHHC:057941                       1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


(205)                            RSA-4333-1999
                                 Date of Decision : April 29, 2024


Pepsu Road Transport Corporation Patiala and others
                                                 .. Appellants



                                 Versus

Sarwan Singh                                                .. Respondent



CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


Present:      Mr. Anil Sharma, Advocate, for the appellants.

              None for the respondent.


HARSIMRAN SINGH SETHI J. (ORAL)

1. Learned counsel for the appellants submits that the question of

law raised in the present appeal is that whether, while passing an order in

the disciplinary proceedings, in case a punishment is imposed and further

ordering not to pay anything more than the subsistence allowance already

paid during the suspension period, will amount to double jeopardy or not.

2. Learned counsel for the appellants further submits that the said

issue is covered in favour of the appellants keeping in view the judgment of

the Division Bench of this Court in RSA No.1114 of 1997 titled as Pepsu

Road Transport Corporation Patiala and others vs. Prem Pal, decided on

06.03.2009.

3. As no one has appeared on behalf of the respondent, nothing

has come on record whether, the respondent is alive or not and whether the

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Neutral Citation No:=2024:PHHC:057941

judgments and decrees of the Courts below have been executed or not

hence, keeping in view the said fact, learned counsel for the appellant prays

that the present appeal may kindly be disposed of having been not pressed

any further with liberty to revive the same in case any effort is made by the

respondent-plaintiff to execute the judgments and decrees in appeal.

5. Ordered accordingly.

6. The trial Court is directed that in case the judgments and

decrees have already not been complied with, no further action will be taken

in the execution petition in case filed by the respondent-plaintiff, without

the specific order from this Court.

April 29, 2024                   (HARSIMRAN SINGH SETHI)
harsha                                  JUDGE


            Whether speaking/reasoned : Yes/No
            Whether reportable       : Yes/No




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