Punjab Markfed vs Naresh Kumar on 30 January, 2025

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Punjab-Haryana High Court

Punjab Markfed vs Naresh Kumar on 30 January, 2025

Bench: Vikas Bahl

                                 Neutral Citation No:=2025:PHHC:014179




RSA-2288-1997 (O&M)                          [1]



201
      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

                                                   RSA-2288-1997 (O&M)
                                                   Date of decision: 30.01.2025

Punjab State Cooperative Supply & Marketing Federation Ltd.

                                                                       ...Appellant

                                         Versus

Naresh Kumar

                                                                     ...Respondent

CORAM: HON'BLE MR. JUSTICE VIKAS BAHL

Present:    Ms. Sanchi Bindra, Advocate for
            Mr. Amar Vivek Aggarwal, Advocate for the appellant.

            ****

VIKAS BAHL, J. (ORAL)

1. On 23.05.2024, a Coordinate Bench of this Court was pleased to pass the following order:-

"Present: Mr. Ghanshyam Meena, Advocate for Mr. Amar Vivek Aggarwal, Advocate for the appellant.

None for the respondent. *** While admitting this appeal on 10.09.1998, this Court passed the following order:-

"Admitted.

It is made clear that in case the respondent is found to have become entitled to the grant of selection grade, his case would be considered for the purpose."

Let the appellant file a specific affidavit apprising the Court about the subsequent developments and also as to 1 of 2 ::: Downloaded on - 04-02-2025 00:15:15 ::: Neutral Citation No:=2025:PHHC:014179 RSA-2288-1997 (O&M) [2] whether the appellant intends to pursue the appeal as the respondent may have probably retired from service in the interregnum.

List on 23.08.2024."

2. Learned counsel for the appellant has submitted that in pursuance of the abovesaid order, an affidavit has been filed on behalf of the present appellant and in para 6 of the same, it has been stated that the appellant has complied with all the directions of this Court and thus, submits that the present appeal be disposed of at this stage but liberty be granted to the appellant to revive the same in case any cause arises in future.

3. In view of the above, the present appeal is disposed of at this stage with liberty aforesaid.

4. All the pending miscellaneous applications, if any, shall stand disposed of in view of the abovesaid order.


30.01.2025                                            (VIKAS BAHL)
Pawan                                                    JUDGE


             Whether speaking/reasoned:-              Yes/No

             Whether reportable:-                     Yes/No




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