CMP/498/2021
2021 Latest Caselaw 558 HP

CMP No. 498 of 2021 in FAO No. 414 of 2018

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08.01.2021 Present: Dr. Lalit Kumar Sharma, Advocate for the non-

applicant/appellant.

Mr. Ajay Shandil, Advocate vice Mr. Raju Ram Rahi, Advocate for the applicants/respondents No. 1

and 2.

(Through Video Conference)

This is an application filing for release of award amount in favour of applicants/respondents No. 1 and2.

According to learned Counsel for the applicants, the

judgment has attained finality.

As such, this application is disposed of with the direction that the balance award amount, as is due and admissible

to the applicants, in terms of the judgment passed by this Court, alongwith up-to-date interest, as per their respective shares, be released in their favour by remitting the same directly into the

bank accounts of the applicants, as per particulars mentioned in

the application. The application stands disposed of accordingly.

At this stage, Dr. Lalit Kumar Sharma, learned

Counsel has made a request that the balance amount in terms of judgment of this Court be refunded back to the non-applicant/ appellant. In my considered view, in the eventuality of an appropriate application in this regard being filed by the appellant-Insurance Company, appropriate orders on the same shall be filed.

(Ajay Mohan Goel) Judge Jan. 08, 2021 (narender)