Ntpc vs . Jeet Ram & Others
2022 Latest Caselaw 9116 HP

NTPC vs. Jeet Ram & others CMP No.7831 of 2022 in RFA No.317 of 2013

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07.11.2022 Present: Mr. Jagdish Thakur, Advocate, for the non-applicant.

Mr. Surender Verma, Advocate, for applicant-

respondent No.1.

Mr. Sanjeev Kumar, Advocate, for respondent No.2.

Mr. Desh Raj Thakur, Additional Advocate General

with Mr. Narender Thakur, Deputy Advocate General, for respondent No.3.

CMP No. 7831 of 2022

By way of this application, a prayer has been made

on behalf of the applicant Sh. Jeet Ram for release of the amount

lying deposited in the Registry of this Court in RFA No.317 of

2013.

It is averred in the application that RFA No.317 of

2013 was decided on 6th July, 2018 and the said judgment

passed by this Court has attained finality.

It is also submitted on behalf of learned counsel for

the applicant that the amount now lying deposited in the Registry

of this Court falls exclusively to the share of applicant.

Respondent No.2-non-applicant Smt. Purbo Devi was

issued notice bt this Court and she is represented by Sh. Sanjeev

Kumar, Advocate. It has been submitted on her behalf that she

has no objection in allowing the prayer of the applicant Sh. Jeet

Ram. Similarly, learned counsel for the appellant has also stated

that the appellant also has no objection in grant of the prayer of

the applicant. Accordingly, the application is allowed. The entire

amount alongwith interest accrued thereon till date lying

deposited in the Registry of this Court be released in favour of the

applicant Sh. Jeet Ram by remitting the same to his bank

account, details of which have been provided in para 4 of the

.

application as also by way of a copy of pass book (Annexure A-1)

after due verification. The application stands disposed of.

(Satyen Vaidya)

Judge

November 07, 2022 (tarun) r