Punjab Roadways vs Sh. Kundan Singh
2022 Latest Caselaw 3793 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                 ON THE 25th MAY, 2022.
                        BEFORE




                                                            .
    HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA





      CIVIL MISC. PETITION (MAIN) NO.1325 OF 2018

    Between:-





    1.   PUNJAB ROADWAYS, FIROZPUR DEPOT, TEHSIL &
         DISTRICT PUNJAB THROUGH ITS REGIONAL MANAGER
         (OWNER OF BUS NO.PB-05N-5184)

    2.   MANAGING DIRECTOR, PUNJAB STATE BUS STAND





         MANAGEMENT COMPANY LTD. CHANDIGARH, UT
         (OWNER OF BUS NO.PB-05N-5184)

                    r         ...... APPELLANTS/APPLICANTS.

    (BY MR. R.L. VERMA, ADVOCATE VICE MR. P.P. CHAUHAN,
    ADVOCATE)

    AND

    1.   SH. KUNDAN SINGH S/O SH. SUKHIYA AGED ABOUT 24
         YEARS, RESIDENT OF VILLAGE PAB MANAL (JHALALA)
         P.O. MANAL, TEHSIL SHILLAI, DISTRICT SIRMAUR, H.P.



                        ......RESPONDENT/NON-APPLICANT

    2.   SH. GUMAN SINGH S/O SH. SANIYA RAM, R/O VILLAGE.




         KUHANTH, P.O. DAYA, TEHSIL SHILLAI, DISTRICT
         SIRMOUR, H.P. (GPA/OWNER M/S FIVE STAR BUILDERS)





         VILLAGE NAGAL DEVI, TEHSIL THEOG, DISTRICT
         SHIMLA, H.P. (REGISTERED OWNER OF TRUCK/TIPPER
         NO.HP-09A-1312)





    3.   SH. HIRA LAL S/O SH. NAIN SINGH, R/O VILLA. KUHAT,
         P.O. DAYA, TEHSIL SHILLAI, DISTRICT SIRMAUR, H.P.
         (DRIVER OF TRUCK/TIPPER NO.HP-09A-1312)

    4.   ORIENTAL INSURANCE COMPANY LTD. LIC BUILDING,
         SECOND FLOOR, JAGADHARI ROAD, AMBALA CANTT.
         HARYANA THROUGH ITS MANAGER.

    5.   PARMINDER SINGH S/O SH. BALVINDER SINGH R/O SAH
         KHANA, TEHSIL & P.S. MANDAL, DISTRICT FIROZPUR,
         PUNJAB (DRIVER OF BUS NO.PB-05N-5184).

                        ...PRFORMA RESPONDENTS/NON-APPLICANTS.


    (BY MR. VIRENDER BALI, ADVOCATE VICE MR. Y.W.
    CHAUHAN, ADVOCATE, FOR R-1)

    (BY MS. MEENAKSHI SHARMA, ADVOCATE, FOR R-4)




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             1
                 WHETHER APPROVED FOR REPORTING?
                         This application coming on for orders this day, the
             Court passed the following :




                                                                                                            .

                                                                     ORDER

As per the report of Registry, steps for the service of

respondents No.2, 3 and 5 not taken, despite repeated

opportunities. In view of this, the instant application seeking

condonation of delay in filing the appeal is dismissed for want of

prosecution.

However, it is made clear that in case applicants-

appellants are still aggrieved to agitate the matter, they shall move

an appropriate application, as and when required, in accordance

with the law.

                                                                        (Chander Bhusan Barowalia)
                 25th May, 2022                                                   Judge
                  (CS)

Whether reporters of Local Papers may be allowed to see the judgment ? Yes.