P.S.E.B vs Subhash Chander Dhugal Etc
2024 Latest Caselaw 5273 P&H

Punjab-Haryana High Court

P.S.E.B vs Subhash Chander Dhugal Etc on 7 March, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                                                  Neutral Citation No:=2024:PHHC:033191




208                                           2024:PHHC:033191

                 IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

                                                      RSA-644-1997
                                                      Date of Decision: 07.03.2024

P.S.E.B
                                                                   ...Appellant
                   Vs.
SUBHASH CHANDER DHUGAL & OTHERS
                                                                   ...Respondents

CORAM:- HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:         Ms. Harpriya Khaneka, Advocate for the appellant.

                 None for the respondents.

HARSIMRAN SINGH SETHI, J. (Oral)

1. Learned counsel for the appellant submits that as there was no

interim order in favour of the appellant, the judgment and decree of the Court

below must have been executed and the respondents must have been retired

since long. Hence, by keeping the question of law open, the present petition

may kindly be disposed of as having been not pressed any further.

2. Order accordingly.

(HARSIMRAN SINGH SETHI) (JUDGE) 07.03.2024 kv Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

Neutral Citation No:=2024:PHHC:033191

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