Punjab-Haryana High Court
Pepsu Road Transport Corporation vs Jarnail Singh on 25 November, 2009
Author: Ajay Tewari
Bench: Ajay Tewari
R.S.A No. 1526 of 2009(O&M) ::1::
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
R.S.A No. 1526 of 2009 (O&M)
Date of decision : November 25, 2009
Pepsu Road Transport Corporation, Patiala
...... Appellant (s)
v.
Jarnail Singh,
...... Respondent(s)
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CORAM : HON'BLE MR.JUSTICE AJAY TEWARI
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Present : Mr. Harsh Aggarwal, Advocate
for the appellant.
Mr. S.K.Sharma, Advocate
for the respondent.
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1. Whether Reporters of Local Newspapers may be allowed to see the
judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest ?
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AJAY TEWARI, J (Oral)
On 20.10.2009, it was found that the questions argued viz. question Nos. (B) & (C) were to be held against the appellant. An alternative argument of counsel for the appellant was noticed to the effect that for the purpose of grant of pension, there was a pre-requirement of deposit of provident fund and consequently, liberty was granted to the appellant to inform the respondent about the amount he has to deposit so that he could deposit the same and claim his retiral benefits.
Counsel for the appellant states that the appellant is not R.S.A No. 1526 of 2009(O&M) ::2::
amenable to this alternative argument and prays that this argument be permitted to be withdrawn.
Consequently, this alternative argument is permitted to be withdrawn. In the result, holding the main questions (B) and (C) against the appellant, this appeal is dismissed with no order as to costs.
As the main appeal has since been dismissed, all the pending civil miscellaneous applications, if any, also stand disposed of.
( AJAY TEWARI ) November 25, 2009. JUDGE `kk'