Hy.State vs Surinder Kumar
2024 Latest Caselaw 9134 P&H

Punjab-Haryana High Court

Hy.State vs Surinder Kumar on 29 April, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                       Neutral Citation No:=2024:PHHC:057986



                             2024:PHHC:057986

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


(202)                             RSA-4608-1999 (O&M)
                                  Date of Decision : April 29, 2024


State of Haryana and others                                      .. Appellants


                                  Versus

Surinder Kumar                                                   .. Respondent

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:       Ms. Vibha Tewari, Assistant Advocate General, Haryana.

               None for the respondent.

HARSIMRAN SINGH SETHI J. (ORAL)

1. Learned counsel for the appellants submits that the operation of the judgment under appeal was stayed on 13.02.2003 and it is not known as to whether the respondent is alive as of now so as to get the impugned judgment executed hence, the present appeal may kindly be disposed of having been not pressed any further with liberty to the appellants to revive the same in case the respondent intends to get the execution of the judgment in the present appeal.

2. Ordered accordingly.

3. The executing Court is directed that without the specific order from this Court, the judgment in appeal, execution of which has already been stayed, will not be executed.

4. Any civil miscellaneous application pending if any, also stands disposed of.

April 29, 2024                            (HARSIMRAN SINGH SETHI)
harsha                                           JUDGE


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




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