CMP/3322/2021
2021 Latest Caselaw 2525 HP

CMP No.3322 of 2021 in FAO No.485 of 2018

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31.3.2021 Present: Mr. Parmod Singh Thakur, Advocate for the applicants/respondents.

Mr. Jagdish Thakur, Advocate, for the non- applicant/appellant.

By way of instant application filed under Section

151 of the Code of Civil Procedure, prayer has been made on

behalf of applicants/respondents No.1 and 2 for release of

the award amount lying deposited in the Registry of this

Court.

Learned counsel representing the non-applicant/

appellant, fairly states that since appeal having been filed

by the non-applicant/appellant, stands finally decided vide

judgment dated 13.8.2019 by this Court in bunch of FAO

No. 294 of 2019 alongwith other connected matters

including FAO No.485 of 2018, non-applicant/appellant shall

have no objection in case the prayer made in the application

is allowed.

Consequently, in view of the fair stand adopted by

learned counsel representing the non-applicant/appellant,

the present application is allowed and Registry is directed

to release the award amount alongwith upto date interest,

in favour of applicants/respondents No.1 and 2, strictly as

per their shares, by remitting the same in their saving bank

accounts, details whereof are given in para-4 of the

application, subject to the verification by the Accounts

.

Branch. The Application stands disposed of.

                                        (Sandeep Sharma),
                                                     Judge
      March 31, 2021
        (shankar)




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