Ram Kumar Singh vs Managing Director & Ors
2024 Latest Caselaw 17445 P&H

Punjab-Haryana High Court

Ram Kumar Singh vs Managing Director & Ors on 19 September, 2024

Author: Suvir Sehgal

Bench: Suvir Sehgal

                                     Neutral Citation No:=2024:PHHC:123851




CM-9197-C-2024 in/and RSA-1200-2014                            -1-


          IN THE HIGH COURT OF PUNJAB AND HARYANA AT

                                CHANDIGARH

(105)

                                       CM-9197-C-2024 in/and RSA-1200-2014

                                                    Date of decision:- 19.09.2024

Ram Kumar Singh                                                        ...Appellant

                               Versus

Managing Director, UHBVN, Panchkula and others                       ...Respondents


CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL


Present: Mr. Sandeep Kumar Yadav, Advocate
         for the applicant-appellant.
                   ...


SUVIR SEHGAL, J. (Oral)

Noticing the prayer made in the application, main case is taken on

Board.

CM-9197-C-2024 in/and RSA-1200-2014

1. Instant second appeal has been filed assailing judgment and decree

dated 28.05.2013, passed by learned Additional District Judge, Jhajjar, whereby

the appeal of the appellant was partly allowed by setting aside judgment and

decree dated 06.09.2011, passed by learned Additional Civil Judge (Senior

Division), Jhajjar.

2. Mr. Ravinder Singh Budhwar, Advocate, has put in appearance on

behalf of the respondents, and has filed Power of Attorney, which is taken on

record.

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Neutral Citation No:=2024:PHHC:123851

3. On the basis of the prayer made in the application (CM-9197-C-

2024), counsel for the appellant submits that the entire payment pursuant to the

impugned judgment and decree of the learned First Appellate Court has been

paid, except for the interest on the delayed payment. It is his assertion that the

interest component has not been paid as the present appeal is pending. He

seeks and is granted permission to withdraw the appeal.

4. Appeal is dismissed as withdrawn.

5. However, in case, the interest is not paid, liberty is granted to the

appellant to seek revival of the appeal.

6. Pending application is disposed of.

                                                          (SUVIR SEHGAL)
                                                              JUDGE
19.09.2024
Pardeep

         Whether Speaking/Reasoned                  Yes/No
         Whether Reportable                         Yes/No




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