Subash Chander vs Suptd. Engineer,Rohtak
2024 Latest Caselaw 9261 P&H

Punjab-Haryana High Court

Subash Chander vs Suptd. Engineer,Rohtak on 30 April, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                Neutral Citation No:=2024:PHHC:058881



                                          Neutral Citation No.2023:PHHC:058881

        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH


210-2


                                Decided on :30.04.2024


1.      RSA-3797-2000 (O&M)

SUBASH CHANDER
                                                                  . .Appellant
                                        Versus


SUPTD. ENGINEER,ROHTAK AND OTHERS                             . . . Respondents



1.      RSA-3793-2000 (O&M)


SURAJ BHAN DESWAL
                                                            . .Appellant


                                        Versus




SUPTD. ENGINEER,ROHTAK AND OTHERS                       . . . Respondents



CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


PRESENT: Mr. Sandeep K. Sharma, Advocate
         for the appellant in RSA-3797-2000.

            Ms. Vibha Tewari, AAG, Haryana.


       ****
HARSIMRAN SINGH SETHI , J. (Oral)

1. Learned counsel for the appellant submits that as of now, the

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Neutral Citation No:=2024:PHHC:058881

RSA-3793-2000 (O&M) RSA-3797-2000 (O&M) -2- 2023:PHHC:058881

appellants as well as the private respondents in both appeals must have

retired from service and there is no information as to whether the appellants

are alive and they still intend to pursue the present regular second appeal or

not, hence, the present regular second appeals may kindly be disposed of

having been not pressed any further with liberty to revive the same in case

the appellants are alive and they still intend to get the decision of present

regular second appeal on merit and also under the circumstances in case,

the respondents initiate any action causing prejudice to the appellants on the

basis of judgments and decrees of the Courts below.

2. Ordered accordingly.

3. Pending civil miscellaneous application, if any, stands disposed

of.

4. A photocopy of this order be placed on the files of connected

cases.

(HARSIMRAN SINGH SETHI) JUDGE 30.04.2024 Riya

Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No

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