The State Of H.P. Through vs Sh. Tilak Raj
2021 Latest Caselaw 5575 HP

          IN   THE   HIGH   COURT OF   HIMACHAL        PRADESH,

                               SHIMLA

                 ON THE 04TH DAY OF DECEMBER, 2021




                                                         .
                               BEFORE





               HON'BLE MR. JUSTICE AJAY MOHAN GOEL





          FIRST APPEAL FROM ORDER NO. 468 OF 2012 A/W CROSS
                     OBJECTION NO. 186 OF 2013

    Between:

    1. THE STATE OF H.P. THROUGH





    ITS SECRETARY (PWD) TO THE
    GOVT. OF HIMACHAL PRADESH,
    SHIMLA.

    2.  THE EXECUTIVE ENGINEER

    HPPWD DIVISION KARSOG DISTT.
    MANDI, H.P.

                                                        ....APPELLANTS.
    (BY MR. ADARSH SHARMA, MR. SUMESH RAJ AND MR. SANJEEV
    SOOD, ADDITIONAL ADVOCATES GENERAL)



    AND




    1.     SH. TILAK RAJ S/o MANI
           RAM VPO KAO TEHSIL
           KARSOG DISTT. MANDI.





    2.     SH. HANS RAJ DRIVER
           TRUCK NO. HP-30-583





           HPPWD DIVISION KARSOG
           DISTT. MANDI.

    3.     SH. DEVI RAM S/o SH.
           SAWARU RAM R/o VILLAGE
           DARNAI P.O. BHANERA
           TEHSIL KARSOG DISTT.
           MANDI H.P. (OWNER OF
           TRUCK NO. HP-30-2251)

    4.     ORIENTAL INSURANCE
           COMPANY THROGUH ITS
           MANAGER MANDI.




                                               ....RESPONDENTS.




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                                         2


    (BY MR. H.C. SHARMA, ADVOCATE, FOR RESPONDENT NO.1

    MS. LALITA VERMA, ADVOCATE, FOR RESPONDENT NO.2

    MR. INDER SHARMA, ADVOCATE, FOR RESPONDENT NO.3




                                                                .
    MR. P.S. CHANDEL, ADVOCATE, FOR RESPONDENT NO.4)





    Whether approved for reporting?1
           This appeal is coming on for orders this day, the Court delivered the





    following:

                               JUDGMENT

The Court stands informed that the issue, subject matter of

these proceedings, stands amicably settled between the parties.

2. Learned Additional Advocate General placed on record the

Minutes of the meeting of the Departmental Litigation Monitoring

Committee held on 25.08.2021. Perusal thereof demonstrates that the

matter has been settled between the parties in terms of the contents of

the settlement.

3. In this view of the matter, the factum of the matter having

been amicably settled between the parties in terms of the Minutes of

proceedings dated 25.08.2021, is taken on record, and accordingly the

Appeal as well as Cross Objections are ordered to be closed, so also

pending miscellaneous application(s), if any.

(Ajay Mohan Goel) Judge December 04, 2021 (vinod)