RFA/334/2012
2021 Latest Caselaw 447 HP

CMP No. 9251 of 2020 in RFA No. 334 of 2012

07.01.2021 Present: M/s Jagdish Thakur and Amba Bisht, Advocates, for the appellant/non­applicant.

.

Mr. Varun Rana, Advocate, for the respective

respondents/applicants in CMP No. 9251 of 2020. Through Video Conferencing

CMP No. 9251 of 2020

By way of this application, the applicants have

prayed for release of amount in their favour. During the course

of hearing, learned counsel for the applicants has confined the

prayer regarding release of amount only to applicants No. 1, 2

and 4 to 10. According to him, the judgment has attained

finality. As such, the application is allowed and amount falling

to the share of applicants No. 1,2 and 4 to 10, namely, Prakash

Chand, Manohar Lal, Gurdei, Prabhi Devi, Lajja Devi, Kunta

Devi, Sunehru Devi, Sunil Kumar and Vandana Kumari

alongwith up­to­date interest, is directed to be released in their

favour. The amount be remitted directly into the bank accounts

as per particulars provided alongwith the application. In case

details of bank account of any of the applicants have not been

mentioned in the application, then particulars thereof be

supplied to the Registry within a period of one week.

Application stands disposed of accordingly.

(Ajay Mohan Goel) Judge January 07, 2021 (bhupender)