State Of Punjab And Others vs Sarjivan Singh
2024 Latest Caselaw 10643 P&H

Punjab-Haryana High Court

State Of Punjab And Others vs Sarjivan Singh on 2 July, 2024

                                  Neutral Citation No:=2024:PHHC:081283




      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

223
                                            RSA-47-2021 (O&M)
                                            Date of decision : 02.07.2024

State of Punjab and others                                   ....Appellants

                                V/S

Sarjivan Singh                                              ....Respondent

CORAM : HON'BLE MR. JUSTICE NAMIT KUMAR

Present:    Mr. Teevar Sharma, AAG, Punjab for the appellants.

            Mr. Mukesh Yadav, Advocate for
            Mr. Deepak Goyal, Advocate for the respondent.

                                ****

NAMIT KUMAR, J. (ORAL)

1. The appellants/defendants have filed the instant appeal

against judgment and decree dated 06.07.2019, whereby learned

Additional District Judge, Chandigarh, while allowing the appeal filed

by the respondent/plaintiff, has set aside the judgment and decree dated

24.10.2016 passed by learned Civil Judge (Junior Division),

Chandigarh, whereby a suit for declaration and mandatory injunction

filed by the respondent/plaintiff has been dismissed.

2. In terms of order dated 02.05.2024, learned State counsel

has produced copy of the order dated 05.05.2023 passed by the

Executing Court, whereby the judgment and decree dated 06.07.2019

passed by the lower Appellate Court has been satisfied and the

execution application has been dismissed accordingly. Copy of order

dated 05.05.2023 is taken on record.

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Neutral Citation No:=2024:PHHC:081283

RSA-47-2021 (O&M) -2-

3. Learned State counsel, on instructions from H.C. Amit

Kumar O/o ADGP/Intelligence, Head Quarter SAS Nagar (Mohali),

submits that since the judgment and decree passed by the lower

Appellate Court has already been executed, therefore, the instant appeal

has been rendered infructuous.

4. Disposed of as having become infructuous.

5. Pending application, if any, shall stands disposed of

accordingly

02.07.2024 (NAMIT KUMAR) kothiyal JUDGE

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

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