Punjab-Haryana High Court
Uttar Haryana Bijli Vitran Nigam ... vs Babli Devi on 18 March, 2019
Bench: Krishna Murari, Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
LPA-572-2019 (O&M)
Date of decision:- 18.03.2019
Uttar Haryana Bijli Vitran Nigam Limited and others
...Appellant(s)
Versus
Babli Devi and another
...Respondent(s)
CORAM: HON'BLE MR. JUSTICE KRISHNA MURARI, CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN PALLI
Present:- Ms. Surabhi Kaushik, Advocate,
for the appellant(s).
Ms. Divya Sharma, Advocate,
for respondent No. 1.
* * * *
KRISHNA MURARI, C.J. (ORAL)
CM-1357-LPA-2019 For the reasons mentioned in the application, the delay of 67 days in filing the appeal is condoned.
The application stands disposed of. LPA-572-2019 For orders, see LPA-109-2019 titled as State of Haryana and others Vs Balwinder Singh and others.
(KRISHNA MURARI) CHIEF JUSTICE (ARUN PALLI) JUDGE 18.03.2019 Amodh Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 28-04-2019 07:47:57 :::