Hy.State Roadways Engg. Corp vs Khurshid
2024 Latest Caselaw 5465 P&H

Punjab-Haryana High Court

Hy.State Roadways Engg. Corp vs Khurshid on 11 March, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                                          Neutral Citation No:=2024:PHHC:034421




                                               2024:PHHC:034421

              IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


203                                            RSA-1377-1997 O&M)
                                               Date of Decision :11.03.2024


Haryana State Roadways Engineering Corporation
Limtied                                                           ...Appellant

                                  Versus


Khurshid                                                         ....Respondent


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Mr. Naresh Prabhakar, Advocate for the appellant-Corporation.

                   ***

Harsimran Singh Sethi, J. (Oral)

Learned counsel for the appellant-Corporation submits that as per his instructions, despite the fact that there was no interim order, judgment and decree of the Courts below have not been complied with.

Learned counsel for the appellant-Corporation submits that it is also not known whether the respondent is alive or not hence, the present regular second appeal may kindly be disposed of having been not pressed any further with liberty to revive the same in case any execution petition is filed by respondent-plaintiff.

Ordered accordingly.

March 11, 2024                    (HARSIMRAN SINGH SETHI)
aarti                                        JUDGE
          Whether speaking/reasoned : Yes/No
          Whether reportable :        Yes/No

Neutral Citation No:=2024:PHHC:034421

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