Haryana Vidyut Parsaran Nigam Limited ... vs Ram Nath Since Deceased Through His Lrs
2024 Latest Caselaw 17929 P&H

Punjab-Haryana High Court

Haryana Vidyut Parsaran Nigam Limited ... vs Ram Nath Since Deceased Through His Lrs on 25 September, 2024

Author: Deepak Sibal

Bench: Deepak Sibal

                                   Neutral Citation No:=2024:PHHC:127060-DB




             IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

Sr. No.117
                                                LPA-2350-2024 (O&M)
                                                Date of decision: 25.09.2024

Haryana Vidyut Parsaran Nigam Limited and another
                                                           ....Appellants

             Versus

Ram Nath since deceased through his Lrs                    ....Respondents

CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL
       HON'BLE MR. JUSTICE DEEPAK MANCHANDA

Present:     Mr. Deepak Balyan, Advocate, for the appellants.

                   * * *

DEEPAK SIBAL, J. (Oral)

1. Learned counsel for the appellants seeks to withdraw the

present appeal with liberty to file an application before the learned Single

Judge seeking therein review of the impugned judgment.

2. Dismissed as withdrawn with liberty as prayed for.

(DEEPAK SIBAL) JUDGE

(DEEPAK MANCHANDA) JUDGE September 25, 2024 Jyoti 1

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

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