CMP/9150/2020
2021 Latest Caselaw 1730 HP

CMP No. 9150 of 2020 in RFA No. 301 of 2012

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5.3.2021 Present: Mr.Rahul Mahajan, Advocate, for the

appellant/non-applicant.

Mr.Amit Jamwal, Advocate, vice Ms.Aanandita

Sharma, Advocate, for the applicants.

Mr.Sunny Dhatwalia, Assistant Advocate General, for respondent-State.

CMP No. 9150 of 2020

r This application has been filed on behalf of

applicant/respondent, for release of compensation amount.

Under instructions of Senior Section Engineer,

Nothern Railways (Construction), Chandigarh, Mr.Rahul

Mahajan, Advocate, representing non-applicant/appellant,

submits that judgment passed by this Court in this appeal has

not been assailed further and, therefore, no objection has been

communicated for allowing this application.

Being so, application is allowed, with direction to

the Registry to release the amount of compensation in favour

of applicant/claimant along with up to date interest, for which

he is entitled in terms of final judgment passed by this Court,

by remitting hi share in his bank account mentioned in para 2

of the application.

The application stands disposed of.

(Vivek Singh Thakur), Judge.

5th March, 2021 (Keshav)