Punjab-Haryana High Court
Prtc vs Ravindri And Ors on 29 April, 2025
Author: Vikas Bahl
Bench: Vikas Bahl
Neutral Citation No:=2025:PHHC:054800 ae aa pees 2028 PHHC R486 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH (111) CM-7452-CIT-2025 IN/AND FAO-2227-2009 (O&M) Decided on:- 29.04.2025 PRTC ... Appellant Versus Ravindri and others ... Respondents
CORAM: HON'BLE MR. JUSTICE VIKAS BAHL PRESENT: Mr. Aman Sharma, Advocate for the appellant.
3 OK 2s is 2 VIKAS BAHL, J.(QRAL) CM-7452-CHI-2025 This is an application under Section 151 CPC for restoration of the main appeal to its original number which has been disposed of vide order dated 02.04.2025.
For the reasons mentioned in the application, which is duly supported by an affidavit, same is allowed. The order dated 02.04.2025 is hereby recalled and the main case is restored to its original number and is taken up on Board today itself.
Main Case
1. Learned counsel for the appellant has submitted that in the present case, while admitting the matter, a Coordinate Bench of this Court, had stayed the execution of the impugned order to the extent of Rs.3,00,000/- alongwith proportionate interest. It is submitted that the balance amount was directed to be deposited, which has been deposited by the appellant. It is further submitted that the respondents have neither filed Neutral Citation No:=2025:PHHC:054800 oe oh ea Food rn CM-7452-ClI-2025 IN/AND -2- a.
FAO-2227-2009 (O&M) 2025 PHC AMS) 2 the execution with respect to the amount of Rs.3,00,000/- nor have appeared to oppose the present appeal. It is submitted that in the said circumtances, the present appeal be disposed of at this stage but liberty be granted to the appellant to revive the appeal, in case, the respondents seek to claim the amount of Rs.3,00,000/- alongwith proposed interest or file an execution regarding the same.
2. In view of the same, present appeal is disposed of at this stage with the aforesaid liberty.
3. Liberty is also granted to the respondents to revive the appeal, in case, any cause of action survives.
(VIKAS BAHL) 29.04.2025 JUDGE Mehak Whether reasoned/speaking? Yes/No Whether reportable? ¥es/No