Unknown vs Dhanwanti V. Hrtc
2022 Latest Caselaw 11860 HP

Dhanwanti v. HRTC

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CMP No. 18091 of 2022 in FAO No. 514 of 2017

30.12.2022 Present Mr. Manohar Lal Sharma, Advocate, for the applicants/appellants.

Mr. Raman Jamalta, Advocate, for respondent No.1.

Mr. Lokender Pal Thakur, Advocate, for respondent No. 2.

By way of instant application, prayer has been made on

behalf of appellants Nos. 3 and 4 Kanta Devi and Jyoti, for release of

amount lying deposited in the Registry of this court. No reply is intended

to be filed on behalf of the non-applicant/respondents.

Since FAO No. 514 of 2017, having been filed by the

applicants stands finally decided vide judgment dated 4.5.2022, and

none of the parties to the lis has laid challenge to the judgment in

superior court of law, as such, same has attained finality, therefore, there

appears to be no impediment in accepting the prayer made in the instant

application and same is allowed.

Registry is directed to release the award amount, falling to

the shares of the appellant Nos. 3 and 4, alongwith upto date interest

and remit the same into their savings bank accounts, detailed in para-4

and 5 of the application, subject to verification by the Accounts Branch.

Needless to say, remaining amount shall be invested in the FDR(s), till

further orders. Application stands disposed of.

(Sandeep Sharma) Judge December 30, 2022 (vikrant)