UTTAR HARYANA BIJLI VITRAN NIGAM Vs. IBRAHIM

JUDGEMENT

(1.) Mr. Puneet Jindal, learned senior counsel for the petitioners states that all the matters are squarely covered by judgment passed in Raj Kapoor and others Versus Dakshin Haryana Bijli Vitran Nigam and others, Law Finder Doc ID # 2820131.

(2.) Mr. Sukhdev Singh, Advocate, and Mr. Jayant Yadav, Advocate, counsel for respondent No.1 in CWP-5699-2024, and CWP-7906-2024, respectively, have fairly conceded that their cases are covered.

(3.) For the reasons recorded in Raj Kapoor's case (supra), impugned awards passed by Parmanent Lok Adalat for Public Utility Services (for short "the PLA"), are set aside.