(O&M) Pseb vs Sat Pal Singh
2024 Latest Caselaw 5722 P&H

Punjab-Haryana High Court

(O&M) Pseb vs Sat Pal Singh on 13 March, 2024

Author: Anil Kshetarpal

Bench: Anil Kshetarpal

                                       Neutral Citation No:=2024:PHHC:036426



RSA-993-1994                     2024:PHHC:036426                       1

IN THE HIGH COURT OF PUNJAB AND HARYANA
                 AT CHANDIGARH
                          RSA-993-1994
                          Date of decision: March 13, 2024

Punjab State Electricity Board
                                                                      ....Appellant

                                 Versus

Sat Pal Singh
                                                                 ....Respondents



CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present:-    Mr. Rajiv Sharma, Advocate
             for the appellant.


                          ****

ANIL KSHETARPAL, J (Oral)

1. This is a defendant's Second Appeal against concurrent findings of

fact arrived at by the Courts below while decreeing the plaintiff's suit for the grant

of decree for mandatory injunction directing him to restore his electric connection

and also pass a decree of permanent injunction restraining them from recovering

Rs.20,374/- on the basis of Memo No. 2708 dated 24.07.1989.

2. The respondent was running a small flour mill. It was alleged by the

appellant(defendant) that he was committing theft of electricity. On that basis

Memo No. 2708 dated 24.07.1989 was issued. Both the courts below found that

the said Memo was not issued in accordance with law.

3. Heard learned counsel representing the appellant at length and with

his able assistance perused the paper book along with the requisitioned record.

4. Though, learned counsel representing the appellant made a sincere

attempt, however he failed to draw attention of this Court to misreading and non-

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Neutral Citation No:=2024:PHHC:036426

reading of material evidence. He also failed to draw attention of the Court to any

perversity in the impugned judgment.

5. In view of the aforesaid facts, no ground to interfere is made out.

6. The present appeal is dismissed accordingly.

(ANIL KSHETARPAL) JUDGE March 13, 2024 archana

Whether speaking/reasoned : Yes Whether reportable : No

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