CMP/14503/2020
2021 Latest Caselaw 246 HP

CMP No. 14503 of 2020 in RFA No. 305 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 respondent/claimant/applicant, through Video Conferencing.

CMP No. 14503 of 2020

This application has been filed on behalf of

applicant/claimant/respondent for release of amount of compensation.

Application is duly supported by affidavit of 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, applicant/claimant/respondent has 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

applicant/respondent is entitled in terms of final judgment passed by this

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

interest by remitting the same in his bank account, mentioned in para 5

of application. Photocopy of front page of Pass Book has also been

placed on record.

Application stands disposed of.

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