High CourtsSingle Bench(2026) 09 SHI CK 4154

Bhup Chand vs State Of Himachal Pradesh & Ors.

High Court Of Himachal Pradesh, Shimla · Decided on 23 September 2026

HON’BLE JUDGES
Sandeep Sharma, J
CASE NUMBER
CWP No.11910 of 2026

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Judgment

5 paragraphs · 148 words

Sandeep Sharma, Judge(oral):

While placing on record communication dated 22.09.2026, issued under the signatures of Superintending Engineer, Jal Shakti Circle, Sundernagar, District Mandi, Himachal Pradesh, Mr. Ravi Chauhan, learned Deputy Advocate General, states that entire admitted payment of the petitioner qua the work executed by him stands credited in the bank account of the petitioner.

2.

Having perused the aforesaid communication, this Court finds that sum of ₹91,21,388/- has been credited into the bank account of the petitioner after statutory deductions and tax liabilities of the contractor

3.

In view of the above, nothing remains to be adjudicated in the instant proceedings and accordingly, same are closed, reserving liberty to the petitioner to approach competent authority qua the disputed amount, if any, in accordance with law. Pending applications, if any, also stand disposed of.

Footnotes

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