Uttam Chand vs . Lac
2022 Latest Caselaw 6417 HP

Uttam Chand vs. LAC

.

CMP No. 9819 of 2022 in RFA No. 340 of 2015

26.07.2022 Present: Mr. Naveen K. Bhardwaj, Advocate for the non-

applicants/appellants.

M/s Sumesh Raj, Dinesh Thakur and Sanjeev Sood, Additional Advocate General with Mr. Amit Kumar Dhumal, Deputy Advocate General and Mr. Manoj Bagga, Assistant Advocate General respondents-

State.

This is an application for release of the award amount in

favour of applicants/appellants No. 1, 3, 4 and 5 in a decided appeal.

Learned Counsel for the applicants submits that the

judgment passed by this Court in the main appeal has attained finality.

Having heard learned Counsel for the applicants and

having perused the averments made in the application, this application

is allowed with the direction that the balance award amount, with up-

to-date interest thereon, as per share of the applicants, strictly in terms

of the judgment passed by this Court, be released in favour of the

applicants, by remitting the same in their bank account, as per details

provided in the application. The application stands disposed of

accordingly.

(Ajay Mohan Goel) Judge July 26, 2022 (narender)