Md Hp Power Corporation Ltd vs . Ambi Ram And Others
2023 Latest Caselaw 17326 HP

MD HP Power Corporation Ltd vs. Ambi Ram and others

RFA No. 303 of 2016

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01.11.2023 Present: Mr. Vivek Negi, Advocate, for the non-

applicant/appellant.

Mr. Ranvir Chauhan, Advocate for applicants/

respondents No. 1(a) to 1(d).

M/s Rupinder Singh, Additional Advocate General with Mr. Sumit Sharma, Deputy Advocate General and Mr.

Rajat Chauhan, Law Officer, for Non-applicant/ respondent No. 4-State.

CMP No. 15483 of 2023

This is an application for release of the award amount in

favour of applicants/respondents No. 1(a) to 1(d) in a decided

appeal. Learned Counsel for the applicants submits that the

judgment passed by this Court in the main appeal has attained

finality. Having heard learned Counsel for the applicant sand

having perused the averments made in the application, this

application is allowed with the direction that the balance award

amount, with up-to-date interest thereon, as per share of the

applicants, strictly in terms of the judgment passed by this Court,

be released in favour of the applicants/respondent No. 1(a) to 1(d),

by remitting the same in his bank account, as per details provided

in the application. The application stands disposed of accordingly.

(Ajay Mohan Goel) Judge November 01, 2023 (narender)