Uhbvnl And Ors vs Tarsem Singh
2024 Latest Caselaw 17935 P&H

Punjab-Haryana High Court

Uhbvnl And Ors vs Tarsem Singh on 25 September, 2024

Author: Deepak Sibal

Bench: Deepak Sibal

                                   Neutral Citation No:=2024:PHHC:127225-DB




             IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

Sr. No.118
                                                LPA-2352-2024 (O&M)
                                                Date of decision: 25.09.2024

Uttat Haryana Bijli Vitran Nigam Limited and others
                                                           ....Appellants

             Versus

Tarsem Singh                                               ....Respondent

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. In the light of the liberty granted through the impugned

judgment to the appellant - Nigam to pass a fresh order after considering

posting the respondent near his residence in Kaithal which may be in a non-

public dealing office, learned counsel for the appellants does not press the

present appeal.

2. Dismissed as not pressed.

(DEEPAK SIBAL) JUDGE

(DEEPAK MANCHANDA) JUDGE September 25, 2024 Jyoti 1

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

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