State Of Pb vs Si Gurdev Singh
2024 Latest Caselaw 9611 P&H

Punjab-Haryana High Court

State Of Pb vs Si Gurdev Singh on 3 May, 2024

                                  Neutral Citation No:=2024:PHHC:061165




218
                                                     2024:PHHC:061165

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

                                               RSA-2659-1999 (O&M)
                                            Date of decision: 03.05.2024
The State of Punjab and others
                                                            ....Appellants
                                   Versus
Gurdev Singh
                                                            ....Respondent

CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

Present:    Mr. Surya Kumar, AAG, Punjab for the appellants.

            None for the respondent.

NAMIT KUMAR J. (Oral)

The appellants/defendants have filed the instant appeal

against the judgment and decree dated 22.04.1999, whereby the learned

Lower Appellate Court, while allowing the appeal filed by the

plaintiff/respondent has set-aside the judgment and decree dated

20.05.1997, passed by the learned trial Court.

On 04.04.2024, the following order was passed:-

"As per office report, notice issued to sole respondent has been received back unserved with the report that he is not posted at the given address.

Learned State counsel, on instructions from Balhar Singh, ASI, Civil Suit Clerk, submits that the respondent has already retired from the service on attaining the age of superannuation on 31.01.2001. He has furnished the residential address of sole respondent.

Let notice be issued to the respondent for 03.05.2024 on the following address:-

SI Gurdev Singh S/o Partap Singh R/o Guru Ramdas Nagar, Moga, District Moga."

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Neutral Citation No:=2024:PHHC:061165

RSA-2659-1999 (O&M) -2- 2024:PHHC:061165

As per office report, fresh notice was issued to the sole

respondent at the given address at Moga but he did not meet at that

address and on phone call he told that his present address is of Amritsar

and then, the notice was forwarded to Amritsar but house was found

locked. While issuing notice of motion on 30.07.1999, operation of the

impugned judgment was stayed till further orders.

In this view of the matter, counsel for the State submits that

at this stage he does not press the present appeal, however, liberty may

be granted to revive the same, if any execution is filed by the

respondent.

Accordingly, the present appeal is disposed of with

aforesaid liberty.

(NAMIT KUMAR) JUDGE

03.05.2024 yakub

Whether speaking/reasoned: Yes/No

Whether reportable: Yes/No

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