Citation : 2024 Latest Caselaw 5584 P&H
Judgement Date : 12 March, 2024
Neutral Citation No:=2024:PHHC:035290
IN THE PUNJAB AND HARYANA HIGH COURT AT
CHANDIGARH
208 2024:PHHC:035290
CWP-16575-2017 (O&M)
Date of Decision: 12.03.2024.
VINOD KUMAR ... Petitioner(s)
Versus
THE CHAIRMAN, PUNJAB STATE POWER CORPORATION
LIMITED AND OTHERS
... Respondent(s)
CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ.
PRESENT Mr. D.K. Bhatia, Advocate, for
Mr. Amit Sharma, Advocate, for the petitioner.
Mr. Sehajbir Singh, Advocate,
(Through Video conference)
for respondents No.1, 2 and 4.
Respondent No.3 ex parte vide order dated 22.02.2018.
None for respondent No.5.
VINOD S. BHARDWAJ, J (ORAL).
The present writ petition has been filed under Articles 226/227 of the Constitution of India, 1950, seeking issuance of a writ in the nature of mandamus directing the respondents to pay compensation to the petitioner on account of amputation of right arm of the petitioner due to electrocution.
This Court in CWP-11626-2023 titled as "Paramjeet Singh Vs. Punjab State Power Corporation Limited and another" decided on 15.12.2023 with other connected matters has already passed a comprehensive judgment.
Learned counsel for the parties are ad idem that the present writ petition can be disposed of in terms of the aforesaid judgment.
Accordingly with the consent of the parties, the present writ petition is disposed of in terms of "Paramjeet Singh Vs. Punjab State Power Corporation Limited and another" decided on 15.12.2023..
March 12, 2024 (VINOD S. BHARDWAJ)
raj arora JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/NoNeutral Citation No:=2024:PHHC:035290
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