Chattisgarh High Court

State Of Chhattisgarh vs Smt. Shanti Ravi on 2 May, 2025

       HIGH COURT OF CHHATTISGARH AT BILASPUR



                            WP227 No. 407 of 2025



             STATE OF CHHATTISGARH versus SMT. SHANTI RAVI



                                Order Sheet



02/05/2025          Ms. Shailja Shukla, Dy. G.A. for the State/ petitioners.
                    Learned     State   counsel     submits   that   learned
              Permanent Lok Adalat, Ambikapur has passed an award on
              10.08.2023 in favor of respondent wherein petitioners have

been directed to make payment of compensation to the tune of Rs. 23 Lakhs as the sterilization operation of the respondent failed and she gave birth to her third child. She has placed reliance on the judgment rendered by the Hon'ble Supreme Court in the matter of State of Punjab Versus Shiv Ram & Ors. reported in 2005 (7) SCC 1. She prays to stay the effect and operation of the order dated 10.08.2023.

Heard.

Taking into consideration the submission made hereinabove, application stands allowed. There shall be a stay on the effect and operation of the order dated 10.08.2023 passed by the learned Permanent Lok Adalat, Ambikapur till the next date of hearing. Issue notice to the respondent on payment of PF by ordinary as well as registered mode.

Call this matter after service of notice.

Sd/-

(Rakesh Mohan Pandey) Judge Ajinkya