Delhi High Court
Ntpc Ltd vs Navjot Singh & Anr on 1 May, 2023
Neutral Citation Number 2023:DHC:3030
$~66
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 01.05.2023
+ CM(M) 571/2017 & CM APPL. 19645/2017
NTPC LTD ..... Petitioner
versus
NAVJOT SINGH & ANR ..... Respondents
Advocates who appeared in this case:
For the Petitioner : Mr. Puneet Taneja, Mr. Manmohan
Singh Narula and Mr. Amit Yadav,
Advocates.
For the Respondents : Mr. Naveen Sharma, Advocate.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
JUDGMENT
TUSHAR RAO GEDELA, J. (ORAL)
[ The proceeding has been conducted through Hybrid mode ]
1. In deference to the order dated 27.04.2023, Mr. Naveen Sharma,
learned counsel appearing for the respondents submits that the
respondent is agreeable to receive the amount as calculated by the
Mediator as full and final settlement.
2. Upon consideration of the Mediator's report dated 23.12.2022,
drawn on the basis of the order dated 13.12.2019, whereby the learned
Mediator had concluded that the respondent was entitled to a total sum
of Rs. 19,89,008/- and after adjusting the amount of Rs. 13,27,000/-
which is stated to have already been deposited by the NTPC the
petitioner herein, in the Court, a balance of Rs. 6,62,008/- was left to
Signature Not Verified
Digitally Signed
Signing Date:04.05.2023
17:09:51
Neutral Citation Number 2023:DHC:3030
which the respondent was entitled.
3. In view of the aforesaid submissions as also in view of the report
of the learned Mediator, to which neither of the parties object, this Court
deems it fit and proper to direct the petitioner to deposit a sum of Rs.
6,62,008/- before the learned Executing Court within three weeks from
today. The learned Executing Court would disburse the same in
accordance with law.
4. Mr. Naveen Sharma, learned counsel for the respondent also
submits that a sum of Rs. 10,31,147.80/- was already deposited by the
petitioner before the learned Executing Court and the same has been
invested in the form of an FDR. Learned counsel submits that the same
be directed to be released along with the accrued interest.
5. As per the submission made above, the aforesaid amount which
has been invested in the form of an FDR, be also released to the
respondent no.1/ his LRs along with the accrued interest.
6. Learned counsel for the respondent also submits that in the
interregnum the respondent No.1 had unfortunately left for his heavenly
abode and an appropriate application seeking impleadment of his LRs is
already filed before the learned Executing Court.
7. Learned Executing Court is directed to consider the said
application in accordance with law and disburse the aforesaid amounts
to the rightful claimants within two weeks thereafter.
8. In view of the aforesaid, the petition along with pending
application is disposed of with no order as to costs.
TUSHAR RAO GEDELA, J.
MAY 1, 2023/nd
Signature Not Verified
Digitally Signed
Signing Date:04.05.2023
17:09:51
