Haryana State Etc vs Dool Chand
2024 Latest Caselaw 9501 P&H

Punjab-Haryana High Court

Haryana State Etc vs Dool Chand on 2 May, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                        Neutral Citation No:=2024:PHHC:060401




RSA-4706-1999 (O&M)              -1-            2024:PHHC:060401



           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


201                                             RSA-4706-1999 (O&M)
                                                Date of Decision :02.05.2024

The Chief Secretary, Haryana Government
Chandigarh and others                                            ...Appellants


                                 Versus

Dool Chand Dabra                                             ....Respondent

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Ms. Vibha Tewari, AAG, Haryana.

             None for the respondent.

                   ***

Harsimran Singh Sethi, J. (Oral)

Learned counsel for the appellant submits that it is not known

as to whether the respondent-plaintiff is alive or not.

Learned counsel for the appellant further submits that

judgment and decree of the Courts below under challenge in the present

regular second appeal have already been stayed by this Court and no benefit

has been extended to the respondent-plaintiff hence, the present regular

second appeal may kindly be disposed of having been not pressed any

further with liberty to revive the same in case, any effort is made by the

respondent-plaintiff to get the judgment and decree of the Courts below

executed.

Ordered accordingly.

Executing Court is also directed that without there being a

1 of 2

Neutral Citation No:=2024:PHHC:060401

RSA-4706-1999 (O&M) -2- 2024:PHHC:060401

specific direction from this Court, judgment and decree of the Courts below

be not executed.

Civil miscellaneous application pending, if any, is also disposed

of.

May 02, 2024                       (HARSIMRAN SINGH SETHI)
aarti                                        JUDGE

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

2 of 2