CMP/14231/2020
2021 Latest Caselaw 1166 HP

CMP No. 14231 of 2020 in FAO No. 495 of 2019

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22.2.2021 Present: Ms.Kanta Thakur, Advocate, vice Mr.Vijay Sharma,

Advocate, for the applicants/appellants, through Video Conferencing.

Mr. Vivek Sharma, Advocate, for non- applicant/respondent No. 1, through Video Conferencing.

Mr.Sanjay Sharma, Advocate, for non-

applicant/respondent No. 2, through Video Conferencing.

CMP No. 14231 of 2020

This application has been filed on behalf of

applicant No. 4 Satwik to discharge his natural guardian from

representing him and granting permission to him to represent

himself in his own capacity. Copy of Matriculation examination

certificate, indicating his date of birth as 16.7.1999, has also

been placed on record and as such he has attained majority on

16.7.2020.

Being so, non-applicant No. 1 Smt. Priyanka, his

natural guardian being mother is discharged from representing

him and he is permitted to contest/pursue the proceedings in

his own capacity. The application stands disposed of.

CMP No. 14232 of 2020

This application has been filed for release of

compensation amount in favour of applicants/appellants. The

application is duly supported by affidavits of each and every

applicant.

No objection has been communicated for allowing

the application by non-applicants/respondents, as main appeal

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stands amicably settled.

In view of above, amount of compensation falling in

respective shares of applicants is directed to be released in

their favour by remitting the same in their respective bank

accounts along with up to date interest, in terms of final

judgment/award. Details of bank accounts have been given in

para 5 of the application and photocopies of front pages of

pass books have also been filed with the application.

The application stands disposed of.

(Vivek Singh Thakur), Judge.

22nd February, 2021

(Keshav)