Punjab State Electricity Board vs M/S Chatley Steels Pvt. Ltd
2024 Latest Caselaw 18985 P&H

Punjab-Haryana High Court

Punjab State Electricity Board vs M/S Chatley Steels Pvt. Ltd on 28 October, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

                                       Neutral Citation No:=2024:PHHC:141400



CR-5910-2024                                                                    1




118
      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

                                               CR-5910-2024
                                               Date of decision: 28.10.2024
Punjab State Electricity Board
                                                                     ...Petitioner
                                    Versus

M/s Chatley Steels Pvt. Ltd.
                                                                 ...Respondent

CORAM: HON'BLE MR. JUSTICE VIKAS BAHL

Present:    Mr. P.S. Brar, Advocate
            for the petitioner.

              ****
VIKAS BAHL, J. (ORAL)

1. Present revision petition has been filed under Article 227 of the

Constitution of India for setting aside the impugned judgment dated

15.01.2024 passed by the first appellate Court vide which it accepted the

appeal preferred by the respondent against the order dated 21.02.2017

(Annexure P-3) passed by Civil Judge (Sr. Divn.), Ludhiana vide which the

application under Order 9 Rule 13 for setting aside the ex parte judgment

and decree dated 03.04.2022 filed by the respondent was dismissed.

2. Learned counsel for the petitioner has submitted that since the

suit was filed in the year 1998 by the petitioner for recovery of Rs.

96,10,661/- and the same was decreed ex parte and now the same has been

restored vide the impugned order dated 15.01.2024. A limited prayer is

being made by learned counsel for the petitioner to the extent that the trial

Court be directed to decide the suit as expeditiously as possible.

3. Keeping in view the present facts and circumstances the present

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Neutral Citation No:=2024:PHHC:141400

revision petition is disposed of with a request to the trial Court to decide the

suit as expeditiously as possible.

28.10.2024                                                       (VIKAS BAHL)
Satyawan                                                            JUDGE
             Whether speaking/reasoned:- Yes/No

             Whether reportable:-              Yes/No




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