Hari Ram And Ors vs State Of Haryana And Ors
2024 Latest Caselaw 5964 P&H

Punjab-Haryana High Court

Hari Ram And Ors vs State Of Haryana And Ors on 15 March, 2024

                                                                                             2024:PHHC:037824

                            230
                                          IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                        AT CHANDIGARH

                                                                         CWP-30724-2018 (O&M)
                                                                         DECIDED ON: 15.03.2024

                            HARI RAM AND ORS                                         .....PETITIONERS
                                                                VERSUS

                            STATE OF HARYANA AND ORS                                 .....RESPONDENTS

                            CORAM:        HON'BLE MR. JUSTICE SANJAY VASHISTH.

                            Present:      Mr. Baldev Singh Dhillon, Advocate, for the petitioners.

                                          Mr. Satish Singla, AAG Haryana.

                                          Mr. Rajesh Hooda, Advocate, for respondent No.2.

                                          Mr. Gaurav Jindal, Advocate, for respondent Nos.3 to 6.

                            SANJAY VASHISTH, J (ORAL)

1. Counsel for respondent No.2 submits that present petition has been rendered infructuous on account of the fact that amount sought to be assessed, has already been assessed as Rs.1,32,01,389/- on 30.10.2019.

2. Thereafter, in compliance to the direction passed by learned Tribunal, 40% of the assessed amount i.e. Rs.52,80,556/- has been deposited by the employer and the appeal is pending for adjudication.

3. On account of the statement made by counsel for respondent No.2, counsel for the petitioner seeks withdrawal of the present writ petition, with liberty to file a fresh one, if necessity arises, after the decision of the Appellate Authority.

4. Ordered accordingly.

5. Thus, present writ petition stands dismissed as withdrawn, with the liberty as sought and recorded here above.

                                                                              (SANJAY VASHISTH)
                            15.03.2024                                               JUDGE
                            Lavisha

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



authenticity of this order/judgment