Punjab Agriculture Uni vs Piara Singh
2024 Latest Caselaw 5590 P&H

Punjab-Haryana High Court

Punjab Agriculture Uni vs Piara Singh on 12 March, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                                            Neutral Citation No:=2024:PHHC:034960




                                                 Neutral Citation No.2024:PHHC:034960

             IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                            CHANDIGARH
    211

                                                 RSA-2448-1998 (O&M)
                                                 Decided on :12.03.2024

    PUNJAB AGRICULTURE UNI.                                  . .APPELLANT
                                               Versus
    PIARA SINGH                                         . . . RESPONDENT

    CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

    PRESENT: Mr. Deepak Agnihotri, Advocate for the appellant

           Mr. A. R. Takkar, Advocate for the respondent.
           ****
    HARSIMRAN SINGH SETHI , J. (Oral)

1. On the very outset, learned counsel for the appellant submits

that as per his instructions, the respondent has already died and hence, the

present regular second appeal may kindly be disposed of having been not

pressed any further with liberty to the appellant to revive the present regular

second appeal, in case, legal heirs of the respondents are interested in

pursuing the judgment challenged in appeal by filing any execution

application.

2. Ordered accordingly.

(HARSIMRAN SINGH SETHI) JUDGE 12.03.2024 Riya

Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No

Neutral Citation No:=2024:PHHC:034960

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