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Judgment
7 paragraphs · 188 wordsJagmohan Bansal, J
The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondent to pay him compensation on account of death of his wife-Sandhya.
Learned counsel representing the petitioner submits that on 21.07.2021 the petitioner’s wife died along with another lady on account of electrocution while doing work of plastering in the house of Ashok Kumar, son of Bhavanar Singh. Bharat Ahirwar, husband of second lady preferred CWP No.29058 of 2023 before this Court seeking compensation as per policy of DHBVNL. This Court vide judgment dated 05.12.2024 allowed said petition. The respondent was directed to release compensation as per policy dated 15.07.2019.
Faced with this, learned counsel for the respondent-DHBVNL submits that Competent Authority would consider petitioner’s claim in terms of aforesaid policy as well as judgment of this Court.
Learned counsel representing the petitioner agrees with the aforesaid arrangement.
In the wake of statements of both sides, the present petition stands disposed of. Let the needful shall be down within four weeks from today.
Pending application(s), if any, shall also stand disposed of.