Municipal Corp. Faridabad vs Pratap Singh And Others
2024 Latest Caselaw 10148 P&H

Punjab-Haryana High Court

Municipal Corp. Faridabad vs Pratap Singh And Others on 10 May, 2024

                                  Neutral Citation No:=2024:PHHC:065445




211




      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

                                            RSA No.1575 of 1998 (O&M)
                                             Date of decision: 10.05.2024
Municipal Corporation, Faridabad
                                                                ....Appellant
                                   Versus
Partap Singh and others                                      ....Respondents

CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

Present:     Mr. Anil Chawla, Advocate for the appellant.

NAMIT KUMAR J. (Oral)

The appellant has filed the instant appeal against the

judgment and decree dated 31.08.1994, passed by the learned trial Court

whereby the suit for declaration filed by the plaintiffs/respondents has

been allowed and the judgment and decree dated 24.10.1997, passed by

the learned Appellate Court, whereby the appeal preferred by the

appellant against the aforesaid judgment and decree dated 31.08.1994,

has been dismissed.

Learned counsel for the appellant, on instructions from Mr.

Ajay Dua, Assistant in the office of Municipal Corporation, Faridabad,

submits that the plaintiffs/respondents were further promoted and they

all have retired from service during the pendency of the present appeal.

The date of retirement of all the plaintiffs/respondents, is as under:-

Sr. No.    Name                                 Date of retirement
1          Partap Singh                         30.09.2002
2          Jeet Ram                             31.03.2023
3          S.S. Singla                          30.04.2017
4          Raman Kumar                          31.10.2022
5          Om Parkash                           28.02.2017




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Neutral Citation No:=2024:PHHC:065445

A perusal of the file shows that although the appeal was

admitted, however, there was no stay with regard to implementation of

the judgments and decrees passed by the Courts below.

Learned counsel for the appellant submits that at present,

he shall not press the instant appeal, however, liberty may be granted

that in case any execution is filed by any of the plaintiff, the appeal may

be revived and decided on merits.

Disposed of with aforesaid liberty.

(NAMIT KUMAR) JUDGE

10.05.2024 yakub

Whether speaking/reasoned: Yes/No

Whether reportable: Yes/No

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