Dayal Chand And Anr. vs . Lac And Ors.
2022 Latest Caselaw 9353 HP

Dayal Chand and anr. Vs. LAC and ors.

CMP No. 15722 of 2022 in RFA

.

No. 341 of 2015

15.11.2022 Present: Mr. Madan Gopal, Advocate, vice Mr. Naveen K.

Bhardwaj, Advocate, for the applicant.

Mr. Desh Raj Thakur, Additional Advocate General with Mr. Narender Thakur, Deputy Advocate General, for the non-applicants/ respondents.

CMP No. 15722 of 2022

By way of this application, a prayer has been made to

release the amount lying in share of respondent No. 1, Sh. Dayal

Chand in RFA No.341/2015, decided by this Court on 01.08.2018.

It is submitted that judgment passed by this Court in

RFA No. 341 of 2015 has attained finality. As per report of the

Registry, total sum of Rs. 4,77,498/- are lying in deposit in

aforesaid RFA .

As per instant application, a sum of Rs. 86,816/- out

of the deposited amount of Rs. 4,77,498/- falls to the share of

applicant/respondent No.1, Sh. Dayal Chand. It is submitted that

the applicant is in need of money. The prayer is not opposed.

Accordingly, the application is allowed. The amount lying in

share of respondent No.1/applicant, Sh. Dayal Chand in RFA No.

341 of 2015, decided on 01.08.2018 is ordered to be released in

his favour alongwith up to date interest accrued thereon by

remitting the same to the bank account, details of which have been

provided in para-7 of the application, after due verification.

Application stands disposed of.

.

                                               ( Satyen Vaidya )
                                                     Judge





    15th November, 2022
         (sushma)



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