State Of Punjab & Others vs Constable Jagjit Singh
2024 Latest Caselaw 6383 P&H

Punjab-Haryana High Court

State Of Punjab & Others vs Constable Jagjit Singh on 20 March, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                      Neutral Citation No:=2024:PHHC:040132



                            2024:PHHC:040132

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


(202)                            RSA-1478-1997
                                 Date of Decision : March 20, 2024


State of Punjab and others                                      .. Appellant



                                 Versus

Constable Jagjit Singh                                          .. Respondent


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:      Mr. Rohit Ahuja, Deputy Advocate General, Punjab,
              for the appellants.

              None for the respondent.


HARSIMRAN SINGH SETHI J. (ORAL)

Learned counsel for the appellant-State submits that it is not

known whether the respondent-plaintiff is in service or is alive and the

judgment of the Courts below was stayed hence, the present appeal may

kindly be disposed of having been not pressed any further with liberty to

the appellants to revive the same in case any execution is filed by the

respondent-plaintiff qua the judgment assailed in the present appeal.

Ordered accordingly.

March 20, 2024                           (HARSIMRAN SINGH SETHI)
harsha                                          JUDGE


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




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