Nic Ltd. vs . Pushpa Devi & Ors.
2023 Latest Caselaw 17918 HP

                    NIC Ltd.       vs.   Pushpa Devi & Ors.

                                                   CMP No.15873 of 2023 in




                                                                    .
                                                       FAO No.303 of 1997

10.11.2023 Present: Ms. Vandana Thakur, Advocate vice Mr.Surinder Saklani, Advocate, for applicant-respondent

No.2(1)(c).

Ms. Nisha, Advocate, for the non-applicant- appellant.

CMP No.15873 of 2023

r Heard.

In view of the averments made in the

application, the same is allowed and the guardian of

applicant-respondent No.2(1)(c) is discharged and

applicant-respondent No.2(1)(c), who has attained the

age of majority, is permitted to be sued in his own

capacity.

The application stands disposed of.

CMP No.15878 of 2023

Heard.

The present application has been filed on

behalf of the applicant-respondent No.2(1)(c) Arpit

Sharma for release of the amount of compensation lying

deposited in the Registry of this Court.

As per the applicant, in view of the final

decision of the appeal (FAO No.303/1997), vide judgment

dated 23.03.2004, the amount of compensation, falling in

the share of the applicant-respondent No.2(1) (c), lying

deposited with the Registry of this Hon'ble Court may be

.

ordered to be released in his favour.

Learned counsel for the non-applicant-

appellant has submitted that she has no objection in case

the share of the applicant-respondent No.2(1) (c), lying

deposited in the Registry of this Court is released in his

has been r preferredto favour, as the award has attained finality and no appeal

against the judgment dated

23.03.2004 passed by this Court in FAO No.303 of 1997.

Heard. Having perused the averments made in

the application, which are duly supported with the affidavit

of the applicant and also in view of the fact that the

judgment passed by this Court has attained finality, this

Court finds it in the interest of justice to release the

amount of compensation, falling in the share of the

applicant-respondent No.2(1)(c), lying deposited in the

Registry of this Court alongwith up-to-date interest in his

favour, after proper verification and identification, by

remitting the same to his bank account, details whereof

have been given in prayer clause of the application.

The application stands disposed of.

                                                 ( Sushil Kukreja )
     November 10, 2023                                 Judge
           (VH)