Manjit Singh vs State Of Punjab And Others
2024 Latest Caselaw 16223 P&H

Punjab-Haryana High Court

Manjit Singh vs State Of Punjab And Others on 4 September, 2024

                                       Neutral Citation No:=2024:PHHC:115425




      IN THE HIGH COURT OF PUNJAB & HARYANA
                        AT CHANDIGARH

106+263                                        CWP-7755-2020 (O&M)
                                               Date of decision: 04.09.2024

MANJIT SINGH                                               ....PETITIONER
                                Vs.
STATE OF PUNJAB AND OTHERS                                 ...RESPONDENTS

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present:     Mr. F.S. Dhillon, Advocate
             for the petitioner.

             Mr. Aman Dhir, DAG, Punjab.

             Mr. Deepanshu Mehta, Advocate
             for respondent No.4.

             Mr. Ashwani Talwar, Advocate and
             Mr. Nikhil Sehrawat, Advocate
             for respondent No.5.

                   ****

JAGMOHAN BANSAL, J (ORAL)

1. The petitioner through instant petition under Articles 226/227 of the

Constitution of India is seeking setting aside of orders dated 25.11.2019 (Annexure

P-7), 16.01.2020 (Annexure P-8) and 14.11.2019 (Annexure P-9) whereby

respondents have rejected medical reimbursement claim of the petitioner.

2. Mr. F.S. Dhillon, Advocate, at the outset, submits that the issue

involved in the present petition stands settled by Division Bench of this Court in

LPA-629 of 2020 decided on 30.03.2022.

3. Mr. Ashwani Talwar, Advocate submits that petitioner has submitted

medical bills of Rs.5,66,968/- and as per their calculation, they are liable to pay

Rs.3,49,883/-. A sum of Rs. 66,039/- has already been paid and remaining liability

i.e. Rs. 2,33,961/- would be discharged within 10 days from today.

                                      1 of 2

                                         Neutral Citation No:=2024:PHHC:115425




CWP-7755-2020 (O&M)                      -2-

4. On being confronted with judgment of Division Bench of this Court in

LPA-629 of 2020 titled as 'Oriental Insurance Company Vs. Maninder Singh

Patwari and others' decided on 30.03.2022, Mr. Ashwani Talwar, Advocate

submits that Competent Authority would examine the judgment of Division Bench

of this Court and accordingly reconsider the claim of petitioner beyond Rs. 3.49

lacs. s

5. Counsel for the petitioner agrees to the aforesaid arrangement.

6. In the wake of statement of both sides, the present petition stands

disposed of.

7. Let the needful be done within three months from today.

8. Pending miscellaneous application(s), if any, shall also stand disposed

of.

04.09.2024                                      [JAGMOHAN BANSAL]
manoj                                               JUDGE

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




                                       2 of 2