Hpseb vs . Tape Ram And Others
2022 Latest Caselaw 9327 HP

HPSEB vs. Tape Ram and others

.

RFA No. 266 of 2010

15.11.2022 Present: Mr. Manvender Singh, Advocate vice Mr. Tara Singh Chauhan, Advocate for the non-applicant/

appellant.

                           Mr.     G.R.     Palsra,    Advocate               for        the
                           applicant/respondent No. 2(a).





                             CMP No. 15731 of 2022

rBy way of this application, a prayer has been made

for deletion of name of respondent No. 2 Tape Ram from the array

of respondents, as said respondent is stated to have expired on

30.12.2012 during the pendency of the appeal, and in his place, his

legal representative, namely, Sh. Amar Dev, be brought on record.

Death certificate of respondent No. 2, Tape Ram, is appended with

the petition as Annexure A-2 and legal heirs certificate, showing

present applicant Sh. Amar Dev to be one of the legal

representatives of the deceased, is appended with the application as

Annexure A-3.

No reply is intended to be filed to the application.

Having heard learned Counsel for the parties and

having perused the averments made in the application, this

application is allowed and name of deceased-respondent No. 2,

Tape Ram, is ordered to be deleted from array of parties and in his

place, present applicant is ordered to be substituted as respondent

No. 2(a). The application stands disposed of accordingly.

CMP No. 15728 of 2022

.

By way of this application, a prayer has been made

for release of compensation amount in favour of the applicant/

respondent No. 2(a).

According to learned Counsel for the applicant, the

judgment passed by this Court has attained finality.

Having heard learned Counsel for the parties and

having perused the averments made in the application, the same is

allowed with the direction that the amount of compensation,

alongwith up-to-date interest thereon, falling to the share of the

applicant, be released in his favour, strictly as per the judgment

passed by this Court, in his bank account, details whereof have

been provided in para-2 of the application. The application stands

disposed of accordingly.

(Ajay Mohan Goel) Judge November 15, 2022 (narender)