Punjab-Haryana High Court
State Of Haryana Thrg Executive ... vs Narender Kumar Gupta And Anr on 19 September, 2018
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
FAO-2113-2013 (O & M)
Date of decision: 19.09.2018
State of Haryana .... Appellant
V/s
Narender Kumar Gupta and anr. ...Respondent(s)
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA
Present: Mr. Vishal Garg, Advocate, for the appellant.
Mr. S.S. Chadha, Advocate, for respondent No.1.
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RAJAN GUPTA , J. (Oral)
Learned counsel for respondent No.1 submits that present appeal has been rendered infructuous as the award has been satisfied before the executing court.
Mr. Garg submits that he has no instructions in this regard. However, in view of statement made by learned counsel for respondent No.1, this appeal is dismissed as having been rendered infructuous. Appellant shall, however, be at liberty to seek revival of the appeal, in case, any cause of action survives.
(RAJAN GUPTA)
September 19, 2018 JUDGE
sukhpreet
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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