Gram Panchayat Power Corp. Ltd. And Anr vs Pb. St. Power Corp. Ltd. And Anr
2024 Latest Caselaw 10937 P&H

Punjab-Haryana High Court

Gram Panchayat Power Corp. Ltd. And Anr vs Pb. St. Power Corp. Ltd. And Anr on 5 July, 2024

Author: Alka Sarin

Bench: Alka Sarin

                            119
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                                CR-3701-2024 (O&M)
                                                                          Date of Decision : 05.07.2024


                            Gram Panchayat Deh Village Talwandi                           ........Petitioner(s)

                                                             VERSUS

                            Punjab State Power Corporation Ltd. & Anr.                  ........Respondent(s)



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :   Mr. Vishal Sharma, Advocate and

                                        Mr. S.S. Aviraj, Advocate for the petitioner.



                            ALKA SARIN, J. (Oral)

1. The limited prayer in the present revision petition is for

directing the Trial Court to decide the application under Order 39 Rules 1

and 2 of the Code of Civil Procedure, 1908 which has been pending since

2019.

2. Learned counsel for the petitioner would contend that initially

after the filing of the suit an application was filed under Order 1 Rule 10

CPC by the defendant-respondents. Thereafter, due to Covid-19 the matter

could not be taken up. However, the application under Order 1 Rule 10 CPC

was dismissed on 03.10.2023 (Annexure P-5). Even thereafter the

application under Order 39 Rules 1 and 2 CPC has not been decided.

integrity of this order/judgment.

CR-3701-2024 (O&M) -2-

3. In view of the limited prayer made by the learned counsel for

the petitioner, the Trial Court is requested to decide the application under

Order 39 Rules 1 and 2 CPC expeditiously and preferably on the next date of

hearing before it.

4. Disposed off accordingly. Pending applications, if any, also

stand disposed off.

                            05.07.2024                                        (ALKA SARIN)
                            Yogesh Sharma                                        JUDGE

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

integrity of this order/judgment.