CMP/482/2021
2021 Latest Caselaw 526 HP

CMP No. 482/2021 in RFA No. 95 of 2013

08.01.2021 Present: Mr. K.B. Khajuria, Advocate, for the non-

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applicant/appellant.

Ms. Veena Sharma and Mr. Abhishek Sharma, Advocates, for applicant/respondent No.1.

Mr. Sudhir Bhatnagar, Additional Advocate General with Ms. Svaneel Jaswal, Deputy Advocate General, for respondent No.52-State.

Through video conferencing.

CMP No. 482 of 2021

By way of instant application, prayer has been

made on behalf of applicant/respondent No. 1, for release of

award amount lying deposited in the Registry of this Court.

Learned counsel representing the non-

applicant/appellant fairly states that since appeal bearing No. RFA

95/2013, having been filed by non-applicant/appellant, stands

finally decided vide a judgment dated 6.4.2018, passed by this

Court in RFA No. 84/2013, along with connected matters, prayer

made on behalf of applicant for release of award amount can be

accepted.

Having heard learned counsel representing the

parties and perused the record, this Court finds that appeal

having been filed by non-applicant/appellant stands finally

decided vide a judgment dated 6.4.2018 and since none of the

parties has laid challenge to aforesaid award in the superior Court

of law, same has attained finality and as such, there appears to

be no impediment in accepting the prayer made in the instant

application and accordingly same is allowed. Registry is directed

to release the award amount lying deposited in the Registry of

this Court in favour of respondent No.1, strictly as per his share,

by remitting the same in his saving bank account, detail whereof

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is given in para-8 of the application, subject to verification of the

Accounts Branch. Application stands disposed of.

(Sandeep Sharma) Judge 8th January, 2021

(reena)