CMP/357/2021
2021 Latest Caselaw 450 HP

CMP No. 357 of 2021 in RFA No. 329 of 2012

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07.01.2021 Present: Mr. Manish Kumar, Advocate vice Mr.Jagdish Thakur, Advocate for the appellant/non-applicant through Video Conferencing.

Mr. Varun Rana, Advocate, for the respondents No.1(a) to 1(c)/applicants, through Video Conferencing.

CMP No. 357 of 2021

This application has been filed on behalf of applicants-

respondents No.1(a) to 1(c) for release of amount of compensation.

Main matter stands decided on 26th September, 2018. Application is

duly supported by affidavits of each and every applicant.

No objection has been communicated on behalf of non-

applicant/appellant for allowing the application filed by the applicants.

In view of above, amount falling in the shares of

respondents No. 1(a) to 1(c)/claimants/applicants, as per their

entitlement in terms of award/final judgment, is ordered to be released in

their favour along with up-to-date interest by remitting the same in their

respective bank accounts, mentioned in para 4 of application.

Photocopies of front pages of their pass books have also been placed on

record along with application.

Application stands disposed of.

             January 07, 2021                                (Vivek Singh Thakur)
             (ms)                                                   Judge