Haryana Power Generation Corporation ... vs Nand Kishore And Another
2024 Latest Caselaw 5254 P&H

Punjab-Haryana High Court

Haryana Power Generation Corporation ... vs Nand Kishore And Another on 7 March, 2024

Author: Deepak Sibal

Bench: Deepak Sibal

                                                       Neutral Citation No:=2024:PHHC:033467-DB




LPA-655-2024 (O&M)                      1           2024:PHHC:033467-DB


      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                   CHANDIGARH

116                                           LPA-655-2024 (O&M)
                                              Date of decision: 07.03.2024


Haryana Power Generation Corporation Limited and others

                                                                 ....Appellants

                                   Versus


Nand Kishore and another

                                                                 ...Respondents


CORAM : HON'BLE MR. JUSTICE DEEPAK SIBAL
        HON'BLE MR. JUSTICE DEEPAK MANCHANDA

Present:    Mr. Puneet Jindal, Sr. Advocate with
            Mr. R.S. Longia, Advocate for the appellants.

            Mr. Amandeep Singh Talwar, Advocate
            for the respondents.

                         *****

DEEPAK SIBAL, J.(ORAL)

Learned Senior counsel appearing for the appellants submits

that the statement recorded on behalf of the appellants in the impugned

order with regard to learned counsel appearing for the appellants seeking

time to pass necessary orders regarding payment of arrears of salary to the

respondents was without any authority from the appellants and that in any

case there being no direction for payment of arrears of differential salary to

the respondents in the judgment dated 09.08.2018 passed in LPA-1515-

2015, there could be no violation for non-payment thereof but this fact

could not be brought to the notice of the learned Single Judge at the time of

passing of the impugned order.

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Neutral Citation No:=2024:PHHC:033467-DB

LPA-655-2024 (O&M) 2 2024:PHHC:033467-DB

2. In the light of the above, learned Senior counsel appearing for

the appellants seeks to withdraw the present appeal with liberty to seek

review/recalling of the impugned order through filing of an appropriate

application before the learned Single Judge.

3. Dismissed as withdrawn with liberty as prayed for.

4. It is clarified that in case the application, the liberty for which

has been sought and got through the instant order, is filed and is rejected by

the learned Single Judge, it shall not preclude the appellant to challenge the

impugned order and such rejection, in accordance with law.

5. All pending miscellaneous application(s), if any, also stand

disposed of.

(DEEPAK SIBAL) JUDGE

(DEEPAK MANCHANDA) JUDGE 07.03.2024 Sapna

Whether reasoned/speaking? Yes/No Whether reportable? Yes/No

Neutral Citation No:=2024:PHHC:033467-DB

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