CMP/14259/2020
2021 Latest Caselaw 425 HP

CMP No.14259 of 2020 in FAO No.592 of 2018

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7.01.2021 Present: Mr. Praneet Gupta, Advocate, for the non-applicant/ appellant.

Mr. Dheeraj K. Vashisht, Advocate, for respondent

No.1/applicant.

Through Video Conferencing

By way of instant application filed under Section 151

of the Code of Civil Procedure, prayer has been made on behalf of

applicant/respondent No.1 for release of the award amount lying

deposited in the Registry of this Court.

Learned counsel representing the non-applicant/

appellant states that he does not intend to file any reply to the

application and shall have no objection in case the prayer made

in the application is allowed.

Having heard learned counsel representing the parties

and perused the averments contained in the application, which is

duly supported by an affidavit, this Court finds that appeal

bearing FAO No.592 of 2018, having been filed by the non-

applicant/appellant stands finally decided by this Court vide

judgment dated 24.09.2020 and since aforesaid judgment has not

been laid challenge by either of the parties in the superior Court

of law, same has attained finality and as such, this Court sees no

impediment in accepting the prayer made in the application.

Consequently, in view of the above, the present

application is allowed and Registry is directed to release the

award amount alongwith up-to-date interest, in favour of

applicant/respondent No.1, by remitting the same in his saving

bank account, details whereof are given in Annexure A-1

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annexed with the application, subject to the verification by the

Accounts Branch. The Application stands disposed of.

                                           (Sandeep Sharma),
                                                  Judge
     January 07, 2021
        (shankar)




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