CMP/14509/2020
2021 Latest Caselaw 242 HP

CMP No. 14509 of 2020 in RFA No. 301 of 2009

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05.01.2021 Present: Mr. Raju Ram Rahi, Deputy Advocate General, for the

appellants/non-applicants, through Video Conferencing.

Mr. K.D. Sood, Sr. Advocate with Ms.Simran Deep Kaur,

Advocate, for the respondents/claimants/applicants, through Video Conferencing.

CMP No. 14509 of 2020

This application has been filed on behalf of

applicants/claimants/respondents for release of amount of compensation.

Application is duly supported by affidavits of each applicant.

Despite communicating the last order, learned Deputy

Advocate General has not received any instructions from concerned

department.

Main appeal was decided on 29th November, 2017. Till

date, applicants/claimants/respondents have not received any notice

from the Supreme Court so as to construe that aforesaid judgment has

been assailed further. There is nothing on record to show that aforesaid

judgment has been assailed further.

In aforesaid facts and circumstances, amount, for which

applicants/respondents are entitled in terms of final judgment passed by

this Court, is ordered to be released in their favour along with up-to-date

interest by remitting the same in their bank accounts, mentioned in para

5 of application. Photocopies of front pages of their Pass Books have

also been placed on record.

Application stands disposed of.

             January 05, 2021                                   (Vivek Singh Thakur)
             (ms)                                                      Judge