Punjab-Haryana High Court
Prtc Patiala And Anr vs Gursewak Singh And Anr on 19 November, 2025
Author: Vikas Bahl
Bench: Vikas Bahl
RSA No.2856 of 1998 -2-
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
102
Regular Second Appeal No.2856 of 1998
Date of decision: November 19th, 2025
Pepsu Road Transport Corporation and another
.....Appellants
Versus
Gursewak Singh (since deceased) through LRs and another
.....Respondents
CORAM: HON'BLE MR. JUSTICE VIKAS BAHL
Present: Mr. Harsh Chopra, Advocate
for the appellants.
VIKAS BAHL, J. (ORAL)
1. On 12.11.2025, this Court was pleased to pass the following order:
"Present:- Ms. Simran Kaur Bhatti, Advocate for Mr. Harsh Chopra, Advocate for the appellants.
None for the respondents.
*** As per report of the Registry, respondent Nos.1(a) and 1(e) have been served and respondent No.2 has already been served.
Since two legal representatives of respondent No.1 have been served, thus, the same is substantial service with respect to representation of respondent No.1. None has appeared on behalf of the respondents.
Learned counsel for the appellants prays for an adjournment to get instructions in the matter as to whether the appellants wish to pursue the present appeal as in the order dated 08.09.1999 it had been observed that the respondent-plaintiff had already joined his duties.PUNEET SACHDEVA 2025.11.19 17:43 I attest to the accuracy and authenticity of this document Chandigarh RSA No.2856 of 1998 -2-
Adjourned to 19.11.2025.
To be taken up in the urgent list.
November 12, 2025"
2. Learned counsel for the appellants has got instructions and has submitted that the respondent was reinstated on 15.09.2023 and had died on 25.09.1999 and his son has been granted appointment on compassionate grounds and respondent No.1(a)-widow has also been granted pension and, thus, in view of the subsequent facts, the present appeal be disposed of.
3. In view of the very fair stand taken by learned counsel for the appellants as well as the appellants, the present appeal is disposed of.
November 19th, 2025 (VIKAS BAHL)
Puneet JUDGE
Whether speaking/reasoned : Yes
Whether reportable : No
PUNEET SACHDEVA
2025.11.19 17:43
I attest to the accuracy and
authenticity of this document
Chandigarh