Ashok Kumar Modi And Anr vs Alok Nigam And Anr
2023 Latest Caselaw 1951 P&H

252
           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                          CHANDIGARH

                                                 Date of decision: 30.01.2023
1. COCP-358-2021 (O&M)

Ashok Kumar Modi and anr.
                                                                     ... Petitioners


                                           Vs.


Alok Nigam and anr.
                                                                   .. Respondents

2. COCP-552-2021 (O&M)

Raj Pal Arya and ors.
                                                                     ... Petitioners


                                           Vs.


Alok Nigam and anr.
                                                                   .. Respondents
CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN

Present:     Mr. Gunjan Mehta, Advocate
             for the petitioners.

             Mr. Manish Dadwal, AAG, Haryana.

                   *******
ARVIND SINGH SANGWAN, J. (ORAL)

In COCP-358-2021, the petitioners allege violation of the order

dated 02.04.2019, vide which CWP-8437-2019 filed by them was disposed of

in terms of the order of even date passed in CWP-473-2019 titled as Ved

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COCP-358 & 552-2021 (O&M) -2-

Parkash Sharma Vs. State of Haryana and ors.

In COCP-552-2021, the petitioners allege violation of the order

dated 27.03.2019, vide which CWP-403-2016 and other connected petitions

were disposed of with a direction to the respondents to consider case of the

petitioners by passing appropriate speaking order.

The judgment in Ved Parkash Sharma's case (supra) reflects that

same is allowed in terms of the order dated 27.03.2019 passed in CWP-403-

2016, vide which it was directed that interest is payable.

Reply by way of affidavit of Additional Chief Secretary to Govt.

Haryana, Public Works (B&R) Department is on record, according to which,

by passing a speaking order, claim of the petitioners stands rejected, in view of

amended instructions dated 11.12.2019.

In view of the above, no willful disobedience is made out.

Dismissed.

Liberty is granted to the petitioners to avail the alternative remedy,

in accordance with law.

A photocopy of this order be placed on the file of connected case.

                                              [ ARVIND SINGH SANGWAN ]
30.01.2023                                             JUDGE
vishnu

Whether speaking/reasoned : Yes/No
Whether reportable        : Yes/No




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