Hpseb vs . Partap Singh & Others.
2022 Latest Caselaw 3592 HP

HPSEB Vs. Partap Singh & others.

.

RFA No. 259 of 2010

19.5.2022 Present: Mr.Tara Singh Chauhan, Advocate, for the non-

applicant/appellant.

Mr.G.R. Palsra, Advocate, for the applicants/respondents.

CMP No. 5661 of 2022

This application has been filed for release of

compensation amount on behalf of applicants/respondents No.

1 to 4. The application is duly supported by affidavits of each

applicants.

Main matter was decided on 30.8.2017. No

objection has been communicated for allowing the application.

In the aforesaid circumstances, compensation

amount, alongwith up to date interest, for which

applicants/respondents No. 1 to 4 are entitled, as per their

shares, in terms of final judgment and award, is directed to be

released in their favour, by remitting the same in their

respective bank accounts, mentioned in para 2 of the

application, photocopies of front pages of pass books are also

annexed with the application.

The application stands disposed of.

(Vivek Singh Thakur), Judge.

19th May, 2022 (Keshav)