Indian Kanoon - Search engine for Indian Law

Punjab-Haryana High Court

Punjab State Power Corporation Ltd ... vs Ashok Kumar on 28 September, 2016

Author: Surya Kant

Bench: Surya Kant

           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                 CHANDIGARH
                                        ****
                           Letters Patent Appeal No.1916 of 2016 (O&M)
                           Date of Decision : September 28, 2016

Punjab State Power Corporation Ltd., Patiala through its Joint Secretary and

others

                                                                    ..... Appellants

                                  Versus

Ashok Kumar                                                       ..... Respondent

CORAM: HON'BLE MR. JUSTICE SURYA KANT
       HON'BLE MR. JUSTICE SUDIP AHLUWALIA

Present:      Ms. Promila Nain, Advocate,
              for the appellants.

1.       Whether Reporters of Local papers maybe allowed to see the judgment?
2.       To be referred to the Reporters or not?
3.       Whether the judgment should be reported in the Digest?

SURYA KANT, J. (Oral)

For the reasons assigned in the order dated 22.09.2016 passed in L.P.A. No.997 of 2016 (Punjab State Power Corporation Limited, Patiala through its Secretary and others Versus Nirmala Rani), the instant appeal fails and is dismissed.

(SURYA KANT) JUDGE (SUDIP AHLUWALIA) 28.09.2016 JUDGE mohinder Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No For Subsequent orders see CM-3952-LPA-2016 1 of 1 ::: Downloaded on - 23-10-2016 02:24:06 :::