The New India Assurance Company ... vs . Rajesh Kumar
2023 Latest Caselaw 15499 HP

The New India Assurance Company Ltd. vs. Rajesh Kumar

FAO No. 421 of 2019

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06.10.2023 Present: Mr. Praneet Gupta, Advocate, for the non-

applicant/appellant.

Mr. Bhupinder Pathania, Advocate for respondents No.

1(i) to (iii).

Mr. Ravi Kumar, Advocate vice Mr. Maan Singh, Advocate for respondents No. 2(i) to 2(iv).

CMP(M) Nos. 1177 and 1178 of 2023

Learned Counsel for the applicants prays for and is

permitted to withdraw these applications with liberty to file

appropriate applications in this regard.

CMP No. 11626 of 2023

This is an application for release of the award amount in

favour of applicants/respondents No. 1(i) and 1(ii) 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 applicants and

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/respondents, by remitting the

same in their bank account, as per details provided in the

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application. The application stands disposed of accordingly.

                                                (Ajay Mohan Goel)





                                                      Judge
    October 06, 2023
      (narender)




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