CMP/1095/2021
2021 Latest Caselaw 2151 HP

CMP No. 1095 of 2021 in RFA No. 89 of 2007

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16.03.2021 Present: Mr. Gaurav Sharma, Deputy Advocate General, for

non-applicants/appellants.

Ms. Shashi Kiran, Advocate, for the applicant/ respondent/claimant.

CMP No. 1095 of 2021

This application has been filed on behalf of the

applicant-respondent for release of compensation amount

deposited in the Registry of this Court.

r Under instructions, Mr. Gaurav Sharma, learned

Deputy Advocate General has communicated no objection for

the fact that no appeal has been preferred against the judgment

passed by this Court.

In view of above, present application is allowed and

amount falling in share of the applicant-respondent, alongwith

up-to-date interest, in terms of final judgment is ordered to be

released in his favour, by remitting the same in his bank

account, detailed in para-5 of the application, photocopy of front

page of Pass Book whereof has been annexed with this

application.

Application stands disposed of.

(Vivek Singh Thakur) Judge March 16, 2021 (Purohit)