Unknown vs Lac V. Tanuj
2023 Latest Caselaw 10222 HP

LAC v. Tanuj

.

CMP Nos. 9078 and 9079 of 2023 in RFA No. 9 of 2011

25.7.2023 Present: Mr. Balram Sharma, Deputy Solicitor General of India, for the non-applicant/appellant.

Mr. Y. P. Sood, Advocate, for the applicants/ respondents.

CMP Nos. 9078 and 9079 of 2023

By way of instant applications, prayer has been

made by applicants/respondent No. 8 (a) Smt. Soma Devi and

8(b) Ms. Priya, for release of the award amount lying deposited

in the Registry of this court. No reply is intended to be filed to

the instant applications by the non-applicant/appellant.

Having heard learned counsel for the parties and

perused averments contained in the applications, which are

duly supported by the affidavits, this Court finds that RFA No.9

of 2011 alongwith the connected matters, having been filed by

the non-applicant/appellant stands finally decided vide

judgment dated 13.9.2017, passed by this Court. Since no

appeal, whatsoever, has been filed against the aforesaid

judgment in the superior court of law by either of the parties,

same has attained finality.

Consequently, in view of the above, this court sees

no impediment in accepting the prayer having been made by

the applicants for release of award amount lying deposited in

the Registry of this Court and accordingly, the application is

allowed and Registry is directed to release the award amount in

favour of applicants/respondent No. 8 (a) Smt. Soma Devi and

8(b) Ms. Priya, by remitting the same in their saving bank