CMP/155/2021
2021 Latest Caselaw 176 HP

CMP No. 155/2021 in RFA No. 113 of 2012

.

05.01.2021 Present: Mr. Jagdish Thakur, Advocate, for the non-

applicant/appellant.

Mr. Varun Rana, Advocate, for

applicant/respondent No.1.

Mr. Sudhir Bhatnagar, Additional Advocate General, for respondent No. 2/ non-applicant.

Through video conferencing.

CMP No. 155 of 2021

By way of instant application, prayer has been

made on behalf of applicant/respondent No. 1, for release of

award amount lying deposited in the Registry of this Court.

Learned counsel representing the non-

applicant/appellant fairly states that since judgment dated

01.09.2017, rendered by this Court in RFA No. 113/2012, having

been filed by non-applicant/appellant has attained finality,

prayer made on behalf of applicant/respondent No. 1, for

release of award amount can be accepted.

Having heard learned counsel for the parties and

perused the material available on record, this Court finds that

judgment dated 01.09.2017, passed by this Court in RFA No.

113/2012, has attained finality since none of the parties to lis

has filed appeal, if any, against aforesaid judgment in the

superior Court of law and as such, there appears to be no

impediment in accepting the prayer made in the instant

application and accordingly, same is allowed. Registry is

.

directed to release the award amount lying deposited in the

Registry of this Court in favour of respondent No.1, by remitting

the same in his saving bank account, detail whereof is given in

Annexure A-4, annexed with the application, subject to

verification of the Accounts Branch. Application stands

disposed of.

(Sandeep Sharma)

Judge

5th January, 2021 (reena)