Decided On: 12Th September vs State Of Himachal Pradesh And Others
2024 Latest Caselaw 13787 HP

Himachal Pradesh High Court

Decided On: 12Th September vs State Of Himachal Pradesh And Others on 12 September, 2024

Author: Vivek Singh Thakur

Bench: Vivek Singh Thakur

                                                                 2024:HHC:8694




    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                               Ex. Petition No. 10 of 2024




                                                                          .
                                               Decided on: 12th September, 2024





    __________________________________________________________
    Man Singh                                                            ...Petitioner





                                               Versus





    State of Himachal Pradesh and Others                               ...Respondent
    Coram
    Hon'ble Mr. Justice Vivek Singh Thakur, Judge

    Hon'ble Mr. Justice Ranjan Sharma, Judge

    1 Whether approved for reporting             ?
    For the petitioner:                       Mr. Jeevesh Sharma, Advocate.


    For the respondents:                      Mr. Ramakant Sharma, Additional
                                              Advocate General.




    Vivek Singh Thakur, Judge (Oral)

Learned Additional Advocate General has placed on

record instructions dated 11.09.2024 received from

Commandant Home Guards 11th Battalion Solan, HP along

with documents stating that due and admissible amount has

been paid to the petitioner.

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

2024:HHC:8694

2. Learned counsel for the petitioner states that the

information placed on record is clearly depicting delay in

disbursement of amount and thus for delayed payment,

.

petitioner should be granted interest on the amount paid,

from due date till payment.

3. Being an Executing Court, prayer of the petitioner

cannot be entertained in present petition for not having been

granted such relief in directions in main matter. However,

petitioner is at liberty to avail appropriate remedy for

redressal of grievance including the grievance related to

claim of interest on delayed payment.

4. With aforesaid observations, the present petition is

closed and disposed of with liberty as aforesaid.

Pending miscellaneous application(s), if any, also

stand disposed of.

(Vivek Singh Thakur) Judge

(Ranjan Sharma) Judge September 12, 2024 (himani)