Karam Singh vs Ram Pal & Ors
2024 Latest Caselaw 18918 P&H

Punjab-Haryana High Court

Karam Singh vs Ram Pal & Ors on 25 October, 2024

                                      Neutral Citation No:=2024:PHHC:140477




RSA-332-2006 (O&M) and two more cases

953   IN THE HIGH COURT OF PUNJAB AND HARYANA
                    CHANDIGARH
1.                                RSA-332-2006 (O&M)
                                Date of Decision: 25.10.2024
KARAM SINGH
                                            ...Appellant
                    V/S

RAM PAL & OTHERS
                                                                ...Respondents

2.                                                 RSA-1161-2006 (O&M)
                                                   Date of Decision: 25.10.2024
KARAM SINGH
                                                                ...Appellant
                              V/S

RAM PAL
                                                                ...Respondent

3.                                                 RSA-1614-2006 (O&M)
                                                   Date of Decision: 25.10.2024
KARAM SINGH
                                                                ...Appellant
                              V/S

RAM PAL
                                         ...Respondent
CORAM: HON'BLE MR. JUSTICE HARPREET SINGH BRAR
Present: Mr. Madan Pal Advocate
         for the appellant(s).
                                ***

HARPREET SINGH BRAR J. (Oral)

Present appeals have been filed against the judgment and decree dated

26.07.2005 passed by learned Additional Sessions Judge, Karnal, whereby the

appellant has not been held entitled for promotion and seniority.

Learned counsel for the appellant(s) submits that nothing survives in

the present appeals as the issue in contention was the seniority and promotion

and during the pendency of present appeals, the appellant(s) has unfortunately

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Neutral Citation No:=2024:PHHC:140477

RSA-332-2006 (O&M) and two more cases -2-

passed away and as such, the question of seniority and promotion does not

survive any more and further prays that the present appeal be disposed of as

having been rendered infructuous.

In view of the above, all the three appeals are disposed of as having

been rendered infructuous.

                                                 (HARPREET SINGH BRAR)
25.10.2024                                              JUDGE
Ajay Goswami
                    Whether speaking/reasoned         Yes/No
                    Whether reportable                Yes/No




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