Punjab-Haryana High Court
Pepsu Roadways Transport Corporation vs Amandeep Kaur And Ors on 1 November, 2018
CR No.7344 of 2018 (O&M) -1-
113
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
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CR No.7344 of 2018 (O&M)
Date of Decision: 01.11.2018
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Pepsu Roadways Transport Corporation
..... Petitioner
Versus
Amandeep Kaur and others
..... Respondents
CORAM: HON'BLE MR. JUSTICE SUDIP AHLUWALIA
Present: Mr. Harsh Chopra, Advocate,
for the petitioner.
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SUDIP AHLUWALIA, J. (ORAL)
Vide the impugned order, the petitioner's application under Section 152 of the Code of Civil Procedure, for making certain corrections of a clerical nature in the original award produced by the Ld. Tribunal was dismissed for non prosecution.
2. In view of the nature of order this Court proposes to pass, there is no need to issue any notice upon the respondents is called for as they are not liable to be prejudiced.
3. The impugned order dismissing the petitioner's application under Sections 151/152 of the Code of Civil Procedure is set aside, subject to payment of costs amounting to Rs.5,000/- in favour of the original claimants. The Presiding Officer/Acting Presiding Officer of the Ld. Tribunal is now directed to pass appropriate orders on merits on the 1 of 2 ::: Downloaded on - 10-11-2018 21:51:03 ::: CR No.7344 of 2018 (O&M) -2- aforesaid application within a period of one month after communication of this order.
4. Disposed off.
01.11.2018 (SUDIP AHLUWALIA)
Apurva JUDGE
1. Whether speaking/ reasoned : Yes/ No
2. Whether reportable : Yes/ No
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