The Renukaji Dam Project & Anr. vs . Shri Bhim Singh & Anr.
2022 Latest Caselaw 11515 HP

The Renukaji Dam Project & anr. Vs. Shri Bhim Singh & anr.

.

CMP No.17999 of 2022 in RFA No.460 of 2019

26.12.2022 Present: Mr. Shashi Shirshoo, Advocate, for the non-

applicants/ appellants.

Mr. Anirudh Sharma, Advocate, for the applicant/respondent No.1.

Mr. P.K. Bhatti, Additional Advocate General, for

the non-applicant/respondent No.2.

The present application has been filed on behalf

of applicant/respondent No.1 for the release of awarded

amount lying deposited in the Registry of this Court.

As per the applicant, he requires the

compensation amount for his day-to-day expenses and to

maintain himself and his family and also to meet the

expenses for the settlement of his family members.

Learned counsel for the non-applicants/

appellants has stated at bar that no appeal has been

preferred against the judgment dated 12.11.2021 passed by

this Court in RFA No.460 of 2019 and he has no objection,

in case the present application is allowed.

In view of the averments made in the

application, which is duly supported by the affidavit of the

applicant, the present application is allowed and the

awarded amount lying deposited in the Registry of this Court

be released alongwith up-to-date interest in favour of the

applicant/respondent No.1, after proper verification and

identification, by remitting the same to his bank account,

.

details of which have been mentioned in para-4 of the

application.

Application stands disposed of accordingly.

                                               ( Sushil Kukreja )
    December 26, 2022                               Judge
        (VH)      r