Himachal Pradesh High Court
Sammar Chauhan vs . Hrtc A/W Connected Matters on 14 October, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Sammar Chauhan vs. HRTC a/w connected matters .
CWP No. 4352 of 2020 a/w CWPs No. 6258/2020, 1529, 1533, 1535, 1615, 1638, 1676, 1832, 2027, 2030, 2031, 2032, 2033, 2836, 2837, 2950, 3136, 3232, 3237, 3240, 3251, 3286, 3287, 3400, 3419, 3426, 3445, 3512, 3551, 3596, 3759, 3597, 4047, 4048, 4049, 4075, 4076, 4155, 4160, 4310, 4233, 4483,4499, 4699, 4765, 4766, 4767, 4768, 4769, 4770, 4771, 4772, 4778, 4779, 4798, 4844, 4849, 4904, 4905, 4906, 4907, 4908, 4917, 4953, 4985, 5000, 5001, 5002, 5022, 5039, 5088, 5089, 5137, 5173, 5174, 5275, 5276, 5277, 5278, 5652, 6087, 6088, 6171, 6202, 6205 to 6212, 6215, 6218 to 6220, 6251, 6252, 6331, 6332, 6355, 6392, 6398, 6406, 6407, 6413, 6422, 6428, 6444, 6563, 6600, 6610, 6611, 6619, 6620, 6655, 6656, 6658, 6710, 6753, 6755, 6756, 6757, 6758, 6759, 6760, 6761, 6762, 6763, 6795, 6806, 6807, 6808, 6809, 6942, 7028, 7035, 7068, 7129, 7130, 7131, 7132, 7148, 7201, 7215, 7252, 7271, 7272, 7414, 7415, 7447, 7448, 7449, 7450, 7451, 7499, 7587, 7645, 7646, 7807, 7808, 7809, 7851, 8098, 8104 of 2021, 169, 2477/2022, Ex. Petitions No. 100, 162, 164, 165, 168, 196, 208, 215, 217, 221, 230, 250, 254, 259, 260, 263, 265, 267, 283, 289, 290, 291, 292, 296, 297, 299, 304, 309, 310, 344, 346,, 347, 348, 349, 352, 357, 363, 365, 374, 376, 377, 378, 380, 382, 383, 384, 390, 391, 392, 397, 398, 399, 400, 403, 417, 418, 419, 430, 433, 434, 435, 436, 437, 439, 440 and 444 of 2021, Ex. Pet. Nos. 20, 170, 171, 173, 174, 175, 176, 177, 178, 179, 195, 196, 197, 202, 215 & 246/2022 14.10.2022 Present: Mr. H. R. Bhardwaj, Mr. Peeyush Verma, Mr. S. P. Chaterjee, Mr. Rakesh Kumar, Mr. Anil Kumar, Mr. Shivendera Singh, Mr. M. L. Sharma, Mr. P.P. Chauhan, Mr. O. P. Goel, Mr. Ashishh Verma, Mr. Sanjeev K. Suri, Mr. Varun Thakur, Mr. Varun Chandel, Mr. Rakesh Kumar dogra, Mr. Lokender Thakur, Mr. Inderjeet Singh Narwal, Mr. K. C. Sankhyan, Mr. G. R. Palsra, Mr. Hemant Thakur, Mr. Vijay Chaudharty,, Mr. Mandeep Chandel, Mr. Anubhav Chopra, Mr. Vishwa Bhushan, Mr. Deveder K. Sharma, Mr. Y P S Dhaulta, Mr. Onkar Jairath, Mr. Sudhanshu Jamwal, Mr. Pawan Gautam, Mr. H. S. Rangra,, Mr. Jai Krishan, Mr. Sat Prakash, Mr. C. N. Singh, r. Ajay Singh Kashyap, Mr. Ravinder Singh, Mr. Rajesh Verma, Mr. Inder Sharma, Mr. L. N. Sharma, Mr. Bhupinder Singh Thakur, Mr. Pawan K. Sharma, Mr. R. S. Gautam, Mr. Raj Negi and Mr. Rishi Tandon, Advocates, for the respective petitioners. Mr. V. B. Verma, Mr. Shyam Singh Chauhan, Mr. Ajay Chauhan, Ms. Shubh Mahajan, Mr. Vikas ::: Downloaded on - 21/10/2022 20:02:34 :::CIS Rajput, Ms. Reeta Thakur, & Mr. Ajeet Saklani, Advocates, for the respective respondents.
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Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G.,Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the appellant.
Ex. Pet. Nos. 170, 171, 173, 174, 175, 176, 177, 178, 179, 195, 196, 197, 202, 215 & 246/2022 De-tagged.
CWP Nos. 4352/2020, 6753, 6755, 6756, 6757, 6758, 6759, 6760, 6761, 6762, 6763, 6806, 6807, 6808, 6809, 6942 & 7215/2021. All these cases relate to kith and kin policy. Since identical matters have already been listed for 20.3.2023, therefore, these matters are de-tagged and ordered to be listed on the said date.
CWPs No. 6258/2020, 1529, 1533, 1535, 1615, 1638, 1676, 1832, 2027, 2030, 2031, 2032, 2033, 2836, 2837, 2950, 3136, 3232, 3237, 3240, 3251, 3286, 3287, 3400, 3419, 3426, 3445, 3512, 3551, 3596, 3759, 3597, 4047, 4048, 4049, 4075, 4076, 4155, 4160, 4310, 4233, 4483,4499, 4699, 4765, 4766, 4767, 4768, 4769, 4770, 4771, 4772, 4778, 4779, 4798, 4844, 4849, 4904, 4905, 4906, 4907, 4908, 4917, 4953, 4985, 5000, 5001, 5002, 5022, 5039, 5088, 5089, 5137, 5173, 5174, 5275, 5276, 5277, 5278, 5652, 6087, 6088, 6171, 6202, 6205 to 6212, 6215, 6218 to 6220, 6251, 6252, 6331, 6332, 6355, 6392, 6398, 6406, 6407, 6413, 6422, 6428, 6444, 6563, 6600, 6610, 6611, 6619, 6620, 6655, 6656, 6658, 6710, 6795, 7028, 7035, 7068, 7129, 7130, 7131, 7132, 7148, 7201, 7252, 7271, 7272, 7414, 7415, 7447, 7448, 7449, 7450, 7451, 7499, 7587, 7645, 7646, 7807, 7808, 7809, 7851, 8098, 8104 of 2021, 169, 2477/2022, Ex. Petitions No. 100, 162, 164, 165, 168, 196, 208, 215, 217, 221, 230, 250, 254, 259, 260, 263, 265, 267, 283, 289, 290, 291, 292, 296, 297, 299, 304, 309, 310, 344, 346,, 347, 348, 349, 352, 357, 363, 365, 374, 376, 377, 378, 380, 382, 383, 384, 390,391, 392, 397, 398, 399, 400, 403, 417, 418, 419, 430, 433, 434, 435, 436, 437, 439, 440 444 / 2021 & 20/2022 ::: Downloaded on - 21/10/2022 20:02:34 :::CIS On 25.8.2022, this Court passed the following .
order:
"Learned counsel(s) for the HRTC in all these cases have filed a tabulated statement which goes to indicate that in majority of the cases, the outstanding amount has been paid either in partial or completely. In the facts and circumstances of the case, we deem it appropriate to adjourn the hearing in these matters by four weeks so as to afford another opportunity to the HRTC to pay the due and admissible amount to the respective petitioner(s).
rList on 13th October, 2022 along with CWP No. 2477 of 2022."
In compliance to the aforesaid order, the respondent-Corporation has filed tabulated statement, which is made part of this order as Annexure A-1, which goes to show that in majority of the cases outstanding amounts have been completely paid.
Now that the amount(s) stands paid in majority of the cases, therefore, no further order is required to be passed in these cases save and except in case there is any deficiency or short fall, the petitioners are at liberty to file execution petitions. We hope and trust that due and admissible amount shall be paid to the petitioners by the respondent-
Corporation.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 14.10.2022 (pankaj) ::: Downloaded on - 21/10/2022 20:02:34 :::CIS .
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