M/S Naziveedu Seeds Limited vs . Thakur Sain (Deceased) Through His Lrs ...
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Himachal Pradesh High Court

M/S Naziveedu Seeds Limited vs . Thakur Sain (Deceased) Through His Lrs ... on 24 October, 2024

Author: Sushil Kukreja

Bench: Sushil Kukreja

M/s Naziveedu Seeds Limited Vs. Thakur Sain (deceased) through his LRs & other

CMP No.19485 of 2024 in RFA No.365 of 2017

24.10.2024 Present: Mr. Parveen Chauhan, Advocate vice Mr. Anuj Gupta, Advocate, for the non-applicant/appellant. Mr. Ashwani Negi, for the applicants-respondents No.1(i) to 1(iii) & 2.

Mr. Navlesh Verma, Additional Advocate General with Mr. Raj Negi & Ms. Niyati Thakur, Deputy Advocates General, for non-applicants/respondents No.3 & 4.

CMP No.19485 of 2024

Heard. The present application has been filed under

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

applicants/respondents No.1(i) to 1(iii) and 2 for release of the

amount of compensation lying deposited in the Registry of this

Court, as per their respective shares.

As per the applicants, the appeal (RFA No.365/2017)

being preferred by the non-applicant/appellant stands disposed

of by this Court, vide judgment dated 11.10.2023, by modifying

the award passed by the learned Tribunal below . They are in

dire need of money to meet out their day-to-day expenses,

hence, it is prayed that in view of the final decision of the

appeal, the enhanced amount of compensation, lying deposited

with the Registry of this Hon'ble Court, may be ordered to be

released in their favour.

Learned vice counsel for the non-applicant/appellant

has submitted that he has no objection if the present application

is allowed and the enhanced amount of compensation, lying

deposited in the Registry of this Court, is released in favour of

the applicants as no appeal has been preferred against the

judgment dated 11.10.2023 passed by this Court.

Heard. Having perused the averments made in the

application, which are duly supported with the affidavits of the

applicants and also in view of the fact that no appeal has been

preferred against the judgment dated 11.10.2023, this Court

finds it in the interest of justice to release the amount of

compensation, falling in the respective shares of the applicants

and lying deposited in the Registry of this Court alongwith up-to-

date interest in their favour, after proper verification and

identification by remitting the same to their respective bank

accounts, details whereof have been given in the prayer clause

of the application.

The application stands disposed of.

                                                               (Sushil Kukreja)
October 24, 2024                                                   Judge
     (VH)



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Date: 2024.10.24 15:43:54+05'30' Foxit PDF Reader Version: 2023.2.0