CMP/27/2021
2021 Latest Caselaw 253 HP

of 2012

.

05.01.2021 Present: Mr. Rahul Mahajan, Advocate, for the appellant/non-

applicant, through Video Conferencing.

Mr. Divya Raj Singh, Advocate, for the respondent

No.1/claimant/applicant, through Video Conferencing.

CMP No. 27 of 2021

This application has been filed on behalf of

applicant/claimant/respondent No. 1 for release of amount of

compensation. Application is duly supported by affidavit of applicant.

Main appeal stands decided on 26th July, 2018. Learned

counsel for appellant/non-applicant, under instructions, has

communicated no objection for allowing the application.

In view of above, the amount of compensation, as per

entitlement of applicant/respondent 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 4

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