Punjab-Haryana High Court
Punjab State Power Corporation Limited ... vs Girish Kumar on 18 October, 2016
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Letters Patent Appeal No.2058 of 2016 (O&M)
Date of Decision: October 18, 2016
Punjab State Power Corporation Ltd. and others ......Appellants
versus
Girish Kumar .....Respondent
CORAM: HON'BLE MR.JUSTICE SURYA KANT.
HON'BLE MR.JUSTICE SUDIP AHLUWALIA.
***
Present: Mr.Ashok Kumar Sharma, Advocate, for the appellants.
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1. Whether Reporters of Local papers 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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Surya Kant, J. (Oral)
CM No.4248 of 2016 For the reasons mentioned in the application, the same is allowed subject to all just exceptions and 188 days' delay in filing the appeal is condoned.
CM stands disposed of.
LPA No.2058 of 2016 (O&M) For the reasons assigned in the order dated 22.09.2016 passed in LPA No.997 of 2016 (Punjab State Power Corporation Limited and others versus Nirmala Rani), the instant appeal fails and is dismissed.
[SURYA KANT]
JUDGE
October 18, 2016 [SUDIP AHLUWALIA]
mohinder JUDGE
Whether speaking/reasoned : Yes/No
Whether Reportable : Yes/No
For Subsequent orders see CM-4248-LPA-2016, LPA-2059-2016, -- and 1 more.
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