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Everest Power Company Ltd. vs . Smt.
2023 Latest Caselaw 445 HP

Citation : 2023 Latest Caselaw 445 HP
Judgement Date : 7 January, 2023

Himachal Pradesh High Court
Everest Power Company Ltd. vs . Smt. on 7 January, 2023
Bench: Vivek Singh Thakur

Everest Power Company Ltd. Vs. Smt. Rampu & ors.

.

RFA 807 of 2012

07.01.2023 Present: None for the appellant/non applicant.

Mr. Madan Gopal, Advocate vice Mr. Naveen K. Bhardwaj, Advocate, for respondents No. 1 to 6.

Mr. Harinder Rawat, Additional Advocate General for the non- applicants/respondents No. 7 & 8.

r CMP No. 13652 of 2022

This application has been filed on

behalf of applicants-respondents No. 3 to 6 for release

of amount of compensation falling in their share.

Application is duly supported by

affidavits of the applicants.

Learned counsel for the applicants

submits that vide order dated 24.05.2022, amount

falling in share of respondents No. 1 and 2 already

stands released.

There is no representation on behalf

of the appellant/non-applicant. Main appeal stands

decided on 29.11.2017.

Share of claimants has been detailed

in para 3 of the application. Details of bank account of

the applicants have been mentioned in para-6 of the

.

application.

Till date, no information has been received

either by applicants or Registry of this Court with

respect to filing of further appeal/petition by non-

applicants/appellants against judgment passed by this

Court.

r to It is submitted by learned counsel for

applicants/respondents No. 1 to 6 that in connected

appeals bearing RFA Nos. 805 of 2012, 809 of 2012,

812 of 2012 and 815 of 2012, amount of

compensation stands released in favour of

respondents/claimants therein.

In view of above, amount of compensation

falling in shares of applicants No. 3 to 6, in terms of

final judgment passed by this Court, is ordered to be

released in favour of applicants/respondents No. 3 to

6 alongwith up to date interest by remitting the same

in their bank accounts, as per their respective

entitlement, as mentioned in para 3 of the application.

Photocopies of front pages of passbooks are annexed

with this application.

.

Application stands disposed of.

(Vivek Singh Thakur) Judge

7th January, 2023

(himani)

 
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