Punjab State Electricity Board And ... vs Tilak Raj Malhotra
2024 Latest Caselaw 14127 P&H

Punjab-Haryana High Court

Punjab State Electricity Board And ... vs Tilak Raj Malhotra on 7 August, 2024

Author: Alka Sarin

Bench: Alka Sarin

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        103                                           CM-7810-C-2024 in/and
                                                                      RSA-2639-1995
                                                                      Date of Decision : 07.08.2024


                        Punjab State Electricity Board and Others                          ....Petitioner

                                                          VERSUS

                        Tilak Raj Malhotra                                             ....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :    Mr. Jatinder Singh Gill, Advocate for the appellants.

                                     Ms. Aparna Singhal, Advocate for
                                     Mr. Avnish Mittal, Advocate for the respondent.


                        ALKA SARIN, J. (Oral)

CM-7810-C-2024

1. This is an application for restoration of the main appeal which

was dismissed for non-prosecution vide order dated 09.05.2024.

2. Learned counsel appearing on behalf of the respondent states

that she has no objection if the present application is allowed.

3. For the reasons stated in the application, the same is allowed.

The main appeal (RSA-2639-1995) is ordered to be restored to its original

number.

4. With the consent of learned counsel for the parties, the main

appeal is taken on Board today itself.

RSA-2639-1995

5. Learned counsel for the appellants states that the present appeal

itself has been rendered infructuous inasmuch as vide judgment and decree

integrity of this order/judgment

RSA-2639-1995 -2-

dated 28.04.1995 passed by the First Appellate Court the electricity

connection was ordered to be restored, however, the respondent never filed

execution petition and infact the electricity connection was for a poultry-

farm, which is no longer in existence.

6. In view of the submission made by learned counsel for the

appellants, the present appeal is dismissed as having been rendered

infructuous. Pending applications, if any, also stand disposed off.

( ALKA SARIN ) 07.08.2024 JUDGE jk

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

integrity of this order/judgment