Unknown vs The Renuka Jee Dam Project V. Prem ...
2022 Latest Caselaw 9336 HP

The Renuka Jee Dam Project v. Prem Pal Singh

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CMP No. 15723 of 2022 15.11.2022 Present Mr. Ishan Kashyap, Advocate, for the appellants.

Mr. Rupinder Singh Thakur, Advocate, for respondents Nos. 1 to 5.

Mr. Sudhir Bhatnagar, Additional Advocate General with Mr. Sunny Dhatwalia, Assistant Advocate General, for the respondent-State.

CMP No. 15723 of 2022 By way of instant application, permission has been sought

on behalf of the applicants/appellants to deposit enhanced amount of

compensation. Averments made in the application reveal that though in

terms of judgment dated 9.12.2019 passed by this court, in RFA No. 310

of 2018, alongwith other connected matters, enhanced amount was

required to be deposited by the appellants, but since needful could not

be done within the time stipulated, prayer has been made on behalf of

the appellants, for extension of time to deposit the enhanced amount.

For the reasons stated in the application, the same is

allowed and further two weeks' time, as prayed is granted to the

appellants to deposit enhanced amount of compensation. In the event of

receipt of amount within the time stipulated by this court, Registry shall

invest the same in FDR's, till further orders.

At this stage, Mr. Rupinder Singh Thakur, Advocate,

stated that full amount of compensation is not being deposited by the

appellants, as such, they may be directed to furnish calculations, if any,

made with regard to enhanced amount of compensation, so that shortfall

if any, is also ordered to be deposited.

In view of above, appellants are directed to provide the

calculations, as prayed for above to Mr. Rupinder Singh Thakur,

Advocate. Application stands disposed of.

(Sandeep Sharma) Judge November 15, 2022 (vikrant)