Hmm Coaches Ltd vs Bakshish Singh And Anr
2024 Latest Caselaw 1544 P&H

Punjab-Haryana High Court

Hmm Coaches Ltd vs Bakshish Singh And Anr on 23 January, 2024

2024:PHHC:008593
261-1

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CWP-16124-2019 (O&M)
DECIDED ON: 23.01.2024
HMM COACHES LTD NOW (M/S HMM INFRA LTD)
seses PETITIONER
VERSUS
BAKSHISH SINGH AND ANOTHER ____......... RESPONDENTS
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH.
Present: Mr. Ashwani Talwar, Advocate and
Mr. Sahej Mahajan, Advocate and
Mr. Shravan Kumar Arya, Advocate

for the petitioner(s).

SANJAY VASHISTH, J (ORAL)

CM-865-C WP-2024

1. Present application has been moved _. by _ the applicant/petitioner -- management seeking disposal of the present writ petition i.e. CWP-16124-2019, as not pressed and as withdrawn because parties to the lis have entered into compromise and after mutual settlement, respondent No.1 -- workman (Bakshish Singh) has been paid the due amount in terms of the said settlement.

2. Notice in the application.

3. Mr. Balbir Singh Saini, Advocate, along with Mr. Anmol Verma (Khajwaniya), Advocate who is present in the Court, accepts notice on behalf of non-applicant/respondent No.1 -- workman (Bakshish

Singh), and endorses the statement given by counsel for the

authenticity of this order/judgment

applicant/petitioner -- Management and submits that he has no objection if the present writ petition is disposed of, as the same being not pressed.

4. Ordered accordingly.

5. CM stands allowed.

CWP-16124-2019

In view of the order passed in the aforesaid application,

present writ petition stands disposed of, as the same being not pressed.

(SANJAY VASHISTH) 23.01.2024 JUDGE

Lavisha

Whether speaking/reasoned _- Yes/No Whether reportable Yes/No

authenticity of this order/judgment