Punjab-Haryana High Court
Punjab State Power Corporation Limited ... vs Nirmala Rani on 11 September, 2019
Bench: Krishna Murari, Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
LPA No.922 of 2019 (O&M)
DATE OF DECISION: 11.09.2019
Punjab State Power Corporation Limited and others
.....Appellants
versus
Nirmala Rani
.....Respondent
CORAM:- HON'BLE MR. JUSTICE KRISHNA MURARI, CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN PALLI, JUDGE
Present: Shri G.S. Ghuman, Advocate for the appellants
..
KRISHNA MURARI, CHIEF JUSTICE: (Oral) CM-2206-LPA-2019:
For the reasons stated in the application, delay of 317 days in filing the appeal is condoned.
Application stands disposed of. LPA-922-2019:
Learned counsel for the appellants does not dispute that the controversy involved in this appeal is identical to the one raised in LPA-1849-2018 (Punjab State Power Corporation Limited and others vs. Gurdeep Singh) and other connected matters which have been dismissed on 19.03.2019.
Accordingly, this appeal also stands dismissed in terms of the judgment and order dated 19.03.2019 rendered in LPA-1849-2018 and other connected matters.
(KRISHNA MURARI) CHIEF JUSTICE (ARUN PALLI) JUDGE 11.09.2019 parkash NOTE:
Whether speaking/non-speaking: Speaking Whether reportable: YES/NO 1 of 1 ::: Downloaded on - 02-10-2019 19:15:08 :::