CMP/1584/2021
2021 Latest Caselaw 2013 HP

CMP No. 1584 of 2021 in RFA No. 48 of 2016

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10.03.2021 Present: Mr. Gaurav Sharma, Deputy Advocate General, for

the non-applicants/appellants.

Mr. Varun Rana, Advocate, for the applicants/respondents No.1(a) to 1(d).

CMP No.1584 of 2021

Despite granting opportunity no instructions have

been received in the Office of learned Advocate General.

r Main appeal was decided on 26.07.2018 alongwith

other appeals, including RFA Nos. 51 and 201 of 2016.

Learned counsel for the applicants/respondents/

claimants submits that in RFA Nos. 51 and 201 of 2016

compensation amount, in terms of final judgment passed by this

Court, stands released in favour of the applicants/claimants.

Otherwise also, there is no information as to whether final

judgment passed by this Court in main appeal has been assailed

further or not.

Considering aforesaid facts and circumstances,

present application is allowed and amount falling in share of the

applicants-respondents No.1(a) to 1(d), alongwith up-to-date

interest, in terms of final judgment is ordered to be released in

their favour, as per their entitlement and according to their

shares, by remitting the same in their bank accounts, referred in

para-6 of the application, photocopies of front pages of Pass

Books whereof have been annexed with this application.

Application stands disposed of.

(Vivek Singh Thakur) Judge March 10, 2021 (Purohit)