Renukaji Dam Project vs . Sher Singh(Deceased)
2022 Latest Caselaw 5387 HP

Renukaji Dam Project vs. Sher Singh(deceased) through LRs.

.

RFA No. 316 of 2018

07.07.2022 Present: Mr. Shashi Shirshoo, Advocate for the appellants/non-

applicants No.1 and 2.

Mr. Raju Ram Rahi, Deputy Advocate General for appellant/non-applicant No.3.

Mr. Vaibhav Kanwar, Advocate vice Mr. Madupal Kanwar, Advocate for the respondents/applicants.

CMP No. 5755 of 2022

This application has been filed on behalf of

applicants/respondents No. 2, 4, 5, 7(i) and 7(ii) for releasing the

amount for which they are entitled as per their shares.

Shares of respondents/applicants have been narrated in

para 4 of application. The application is duly supported by affidavits of

applicants.

Learned counsel appearing for appellants/non-applicants

have communicated no objection for allowing this application.

In view of above, amount for which

respondents/applicants No. 2, 4, 5, 7(i) and 7(ii) are entitled in terms of

final judgment passed by this Court, be released in their favour as per

their shares, along with up-to-date interest, by remitting the same in

their respective bank accounts. Photocopies of front pages of their pass

books have also been placed along with application.

Application stands disposed of.

             July 07, 2022                                    (Vivek Singh Thakur)
             (ms)                                                    Judge