Raj Kumar vs . Lac & Others
2022 Latest Caselaw 3342 HP

            Raj Kumar                Vs.          LAC & others

                                           CMP No. 5683 of 2022 in RFA




                                                              .
                                           No. 361 of 2018





12.5.2022   Present:     Mr. Ashok K. Tyagi, Advocate, for the
                         appellant/applicant.

Mr. Rajinder Dogra, Senior Addl. A.G. with Mr. Rajat Chauhan, Law Officer, for the respondents­State.

The applicant/claimant has moved the

instant application for release of amount in a decided

case. There is nothing on record to indicate that the

judgment passed by this Court has been assailed by the

aggrieved party before Hon'ble Supreme Court.

Consequently, the application is allowed. Let amount

falling to the share of the claimant be released in his

favour by remitting the same to his saving bank

account, as per details given in para­5 of the

application. The application stands disposed of.

(Tarlok Singh Chauhan) Judge May 12, 2022 (Kalpana)