Hpseb & Anr. vs . Jondha & Ors.
2023 Latest Caselaw 5184 HP

HPSEB & Anr. Vs. Jondha & Ors.

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RFA No.23/2012

04.05.2023 Present: Mr. Tara Singh Chauhan, Advocate, for the appellants/non-applicants.

Mr. Jagat Paul, Advocate vice Mr. H.S. Rangra, Advocate, for the applicants/respondents No.1, 2(a) to 2(f),5 to 11.

CMP No.4875/2023

By means of this application, which is duly supported

with the affidavits, applicants/respondents No.5 to 7 have

prayed for release of the awarded amount alongwith up-to-

date interest falling to their shares in terms of the judgment

passed in the matter on 18.05.2017. It has not been disputed

that the said judgment has attained finality. Learned counsel

for the non-applicants-appellants has no objection in allowing

the prayer made in the application. No reply is intended to be

filed to the application by the non-applicants/appellants.

Accordingly, the application is allowed. The balance

compensation amount, falling to the shares of

applicants/respondents No.5 to 7, is ordered to be released in

their favour alongwith up-to-date interest in terms of judgment

dated 18.05.2017, by remitting the same in their bank

accounts, particulars whereof are appended alongwith the

application. The application to stand disposed of.

Jyotsna Rewal Dua Judge 4th May, 2023 (Rohit)