District Manager Confed vs Sudh Ram And Another
2024 Latest Caselaw 5593 P&H

Punjab-Haryana High Court

District Manager Confed vs Sudh Ram And Another on 12 March, 2024

                                                       Neutral Citation No:=2024:PHHC:035399




                                                              2024:PHHC:035399

226        IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH

                                            RSA-2948-2016 (O&M)
                                            Date of decision: 12.03.2024

DISTRICT MANAGER CONFED
DISTRICT OFFICE
                                                      ...APPELLANT

                                VERSUS

SUDH RAM AND ANR.                                     ...RESPONDENTS

CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

Present: Mr.J.S.Cooner, Advocate for the appellant.

      ****
NAMIT KUMAR ,J. (ORAL)

1. The present appeal has been filed by the appellant for setting aside

the judgment and decree dated 21.08.2014 passed by the Court of learned Civil

Judge (Jr. Divn.) Ambala and the judgment and decree dated 03.04.2015

passed by the Court of learned Additional District Judge, Ambala.

2. Learned counsel for the appellant submits that the judgments and

decrees passed by the Courts below have been executed and the necessary

benefits have been released i.e. Rs.5,28,211/- towards gratuity including

interest from 13.09.2012 to 03.03.2017.

3. In view of the above, the present petition has been rendered

infructuous and the same is disposed of as such.

12.03.2024                                            (NAMIT KUMAR)
renubala                                                JUDGE


                     Whether speaking/reasoned: Yes/No
                     Whether reportable:        Yes/No

Neutral Citation No:=2024:PHHC:035399

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