Punjab-Haryana High Court
Tdi Infratech Ltd vs Permanent Lok Adalat (Pus) And Anr on 9 January, 2024
Neutral Citation No:=2024:PHHC:002125
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
2024:PHHC:002125
208 CWP-6061-2018 (O&M).
Date of Decision: 09.01.2024.
TDI INFRATECH LTD.
..Petitioner
VERSUS
PERMANENT LOK ADALAT (PUS) AND ANOTHER
.. Respondents
CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ
PRESENT Mr. Shobit Phutela, Advocate, for the petitioner.
Mr. G.S. Madan, Advocate, for respondent No.2.
VINOD S. BHARDWAJ, J. (ORAL)
Challenge in the present writ petition was to the Award dated 05.12.2017 (Annexure P-15) passed by the Permanent Lok Adalat (Public Utility Services), S.A.S. Nagar, Mohali on an application under Section 22 C of the Legal Services Authorities Act, 1987 filed by respondent No.2- applicant.
Learned counsel for the petitioner contends that the matter has already been amicably settled between the parties and that there is no further subsisting grievance.
Learned counsel for the respondent does not dispute the said claim.
The present petition is accordingly disposed of as having been rendered infructuous in view of the amicable resolution and settlement amongst the parties.
January 09, 2024. (VINOD S. BHARDWAJ) raj arora JUDGE Whether speaking / reasoned : Yes / No Whether reportable : Yes / No Neutral Citation No:=2024:PHHC:002125 1 of 1 ::: Downloaded on - 11-01-2024 23:29:49 :::