Hrtc & Another vs . Ramesh Kumar & Another
2024 Latest Caselaw 15353 HP

Himachal Pradesh High Court

Hrtc & Another vs . Ramesh Kumar & Another on 21 October, 2024

Author: Sushil Kukreja

Bench: Sushil Kukreja

HRTC & another Vs. Ramesh Kumar & another

CMP No.18753 of 2024 in FAO No.71 of 2013

21.10.2024 Present: Mr. Dheeraj K. Vashisht, Advocate, for the non-

applicants/appellants.

Mr. H.S. Rangra, Advocate, for the applicant/ respondent No.1.

CMP No.18753 of 2024

Heard. The present application has been filed under

Section 151 of Civil Procedure Code (CPC) on behalf of the

applicant-respondent No.1 Ramesh Kumar for release of the

awarded amount of compensation lying deposited in the Registry

of this Court.

As per the applicant, he is in dire need of the

awarded amount for construction of house at his native village

and in view of the final decision of the appeal (FAO No.71/2013),

vide judgment dated 30.11.2023, the amount of compensation,

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

ordered to be released in his favour.

Learned counsel for the non-applicants/appellants

has submitted that he has no objection if the present application

is allowed and the amount of completion lying deposited in the

Registry of this Court is released in favour of the applicant as no

appeal has been preferred against the judgment dated

30.11.2023 passed by this Court and the award has attained

finality.

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, lying deposited in

the Registry of this Court alongwith up-to-date interest in favour

of the applicant-respondent No.1, after proper verification and

identification by remitting the same to his bank account, details

whereof have been given in para-4 of the application.

The application stands disposed of.

( Sushil Kukreja ) October 21, 2024 Judge (VH)

DN: C=IN, O=HIGH COURT OF HIMACHAL PRADESH, OU=HIGH COURT OF HIMACHAL

VIRENDER PRADESH SHIMLA, Phone= 3c5f9e29e91dda973d928ffd06d59832d2dd97b9e289 8117bfa738990a0ea7ba, PostalCode=171001, S= Himachal Pradesh, SERIALNUMBER= fed3018c26866cd3d598cb3749b3fb29d4abef4b84983

BAHADUR 689d027cb645c9bb134, CN=VIRENDER BAHADUR Reason: I am approving this document Location:

Date: 2024.10.21 15:50:32+05'30' Foxit PDF Reader Version: 2023.2.0