Punjab State Electricity Board vs Hari Kamal
2024 Latest Caselaw 9296 P&H

Punjab-Haryana High Court

Punjab State Electricity Board vs Hari Kamal on 30 April, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                      Neutral Citation No:=2024:PHHC:059230




                                              2024:PHHC:059230


           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


273                                           RSA-2170-1995 (O&M)
                                              Date of Decision :30.04.2024

Punjab State Electricity Board, Patiala                           ...Appellant


                                Versus


Hari Kamal                                                      ....Respondent

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Mr. Baltej Pal Singh Walia, Advocate
             for Ms. Diya Sodhi, Advocate for the appellant.

             None for the respondent.

                   ***

Harsimran Singh Sethi, J. (Oral)

Learned counsel for the appellant submits that as per the report,

respondent has died hence, the present regular second appeal may kindly be

disposed of having been not pressed any further with liberty to revive the

same in case any legal heir of the respondent files an execution petition

against the judgment and decree of the Court below under challenge in the

present appeal, which has been stayed by this Court.

Ordered accordingly.

April 30, 2024                       (HARSIMRAN SINGH SETHI)
aarti                                          JUDGE
            Whether speaking/reasoned : Yes/No
            Whether reportable :        Yes/No




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