Kawalpreet Kaur vs State Of Himachal Pradesh And ...
2023 Latest Caselaw 14357 HP

             IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                             COMS No. 3 of 2020 with
                                              Civil Suit No. 20 of 2020
                                     Decided on: September 21, 2023
    ________________________________________________________




                                                                                .
    1.   COMS No. 3 of 2020





         Kawalpreet Kaur                                ...........Plaintiff
                                    Versus
         State of Himachal Pradesh and another           .... Defendants





    2.         Civil Suit No. 20 of 2020
               Sushil Trehan                                                  ...........Plaintiff
                                          Versus
               State of Himachal Pradesh and another                           .... Defendants

    ________________________________________________________





    Coram:
    Hon'ble Mr. Justice Sandeep Sharma, Judge.

    Whether approved for reporting? 1No.

    For the plaintiff(s)
                        r                  :      Mr. Aman Hansretta, Proxy Counsel

                                                  vice Mr. Anshul Bansal, Advocate, in
                                                  both the cases.

    For the Defendants                     :
                                  Mr. Rajan Kahol, Mr. Vishal Panwar
                                  and Mr. B.C. Verma, Additional


                                  Advocates General with Mr. Ravi
                                  Chauhan, Deputy Advocate General,
                                  in both the cases.
    ________________________________________________________




    Sandeep Sharma, Judge (oral):

Pursuant to order dated 24.8.2023, Mr. Rajan Kahol, learned

Additional Advocate General has placed on record communications

dated 22.8.2023, issued under the signatures of Principal, Pandit

Jawahar Lal Nehru Government Medical College Chamba.

2. Perusal of aforesaid communications, which are taken on

record, reveals that department is ready and willing to pay the principal

amount of Rs. 1,11,23,005/- in COMS No. 3 of 2020 and

Rs.36,57,479/- in Civil Suit No. 20 of 2020, subject to the condition that

Whether the reporters of the local papers may be allowed to see the judgment?

few parts like PC mouse and other accessories, which are found

missing shall be made available by the plaintiffs, in both the cases, to

the Department concerned, forthwith.

.

3. On 24.8.2023, learned counsel for the plaintiffs, on instructions

of plaintiff stated before this court that his clients would be content and

satisfied in case in case principal amount is paid to them.

4. Now vide communications dated 22.8.2023, defendants have

agreed to pay principal amounts, in both the cases to the plaintiffs,

subject to supply of the missing items as detailed in the aforesaid

communications.

5.

Learned counsel for the plaintiff(s) undertakes to supply the

parts/items found missing, as informed by the defendants to the

plaintiffs vide communications dated 24.11.2019 and 25.6.2020.

6. In view of above, nothing remains to be adjudicated in the

present proceedings and accordingly same are disposed of with a

direction to the defendants to pay the principal amount in each of the

cases to the plaintiffs, subject to their making available missing items

as detailed herein above.

7. Both the suits stand disposed of accordingly. Registry to draw

the decree sheet, in accordance with law, if required. All pending

applications stand disposed of, in both the suits. Interim directions, if

any, stand vacated.

(Sandeep Sharma) Judge September 21, 2023 Vikrant