Ntpc vs . Sant Ram & Others
2023 Latest Caselaw 16166 HP

NTPC vs. Sant Ram & others

.

RFA No. 108 of 2009

12.10.2023 Present: Mr. Ajit Jaswal, Advocate, vice counsel for the non-applicants.

Mr. Varun Rana, Advocate, for the applicants.

CMP No. 12321 of 2023

The applicants are seeking their

impleadment as legal representatives of deceased

respondent No.2 in RFA No. 108 of 2009.

RFA No. 108 of 2009 stands finally disposed

of by this Court on 6.1.2016 and as per the stand

taken by the parties the judgment of this Court has

attained finality.

For the reasons stated in the application,

the same is allowed. The legal representatives of

deceased respondent No.2 in RFA No. 108 of 2009, as

detailed in para-2 of the application are impleaded as

respondents No. 2 (a) to 2 (d). amended memo of

parties has been filed and taken on record. The

application stands disposed of.

CMP No. 12322 of 2023

The instant application has been moved by

respondents No. 2 (a) to 2 (d) in decided RFA No. 108 of

2009/applicants for release of award amount falling to

the share of deceased respondent No.2 as inherited by

the applicants out of amount lying in deposit in the

.

Registry of this Court. It has been submitted in the

application that respondents No. 2 (b) to 2 (d) have

relinquished their shares in the award amount in

favour of respondent No. 2 (a) being their brother.

Affidavits of respondents No. 2 (b) to 2 (d) to that effect

r There to have been placed on record along with the application.

is nothing to suggest that the

application is not bonafide. Accordingly, the same is

allowed. The amount falling to the share of deceased

respondent No.2 in decided RFA No. 108 of 2009 be

released in favour of applicant/respondent No. 2 (a)

Sh. Pawan Kumar, s/o Sh. Gurdwaru by remitting the

same to his bank account, details of which have been

provided vide Annexure R-A annexed to the

application. The application stands disposed of.

(Satyen Vaidya) Judge 12th October, 2023 (kck)