Unknown vs Union Of India V. Lacchi Ram With ...
2023 Latest Caselaw 5546 HP

Union of India v. Lacchi Ram with connected matters

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CR No. 85 of 2021 with CR Nos. 119, 120,

121, 122, 123, 133, 1160, 196 and 198 of 2022

10.5.2023 Present: Mr. Balram Sharma, Deputy Solicitor General of

India, for the petitioner(s).

Mr. Maan Singh, Advocate, for the respondents.

CMP No. 4622 of 2023 in CR No. 85 of 2021

CMP No. 4598 of 2023 in CR No. 119 of 2022 CMP No. 4615 of 2023 in CR No. 120 of 2022 CMP No. 4601 of 2023 in CR No. 121 of 2022 CMP No. 4599 of 2023 in CR No. 122 of 2022 CMP No. 4600 of 2023 in CR No. 123 of 2022

CMP No. 5035 of 2023 in CR No. 133 of 2022

For the reasons stated in the applications, same are

allowed and one week's further time is granted to the applicant

to deposit the award amount in terms of previous orders passed

by this Court. On receipt of the award amount, Registry may

invest the same in FDRs, till further orders. The applications

are disposed of.

CR No. 160 of 2022

CR No. 196 of 2022 CR No. 198 of 2022

De-link.

Since despite there being last opportunity, no

amount has been deposited, interim protection granted in the

aforesaid petitions is vacated and respondent would be at

liberty to get the judgment of learned trial court executed in

accordance with law.

               May 10, 2023                              (Sandeep Sharma),
               manjit                                          Judge