Union Of India vs Smt Lada Devi W/O Late Shri ...
2021 Latest Caselaw 6391 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                S.B. Civil Miscellaneous Application No. 76/2020

                                    Union Of India
                                                                                                              ----Petitioner
                                                                            Versus
                                    Smt Lada Devi W/o Late Shri Surajmal
                                                                                                          ----Respondent

For Petitioner(s) : Mr. Ajay Shukla For Respondent(s) :

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Order

11/11/2021

An application has been moved seeking clarification of the

Court's order dated 08.08.2016 whereby the appeal was

dismissed.

Learned counsel for the applicant submits that the

petitioners-applicants are claimants and interest as directed in the

award ought to have been paid.

In the opinion of this Court, once the award passed by the

Tribunal is upheld, all the aspects as directed by the Tribunal in

the award shall come into force and continue to remain in force.

Accordingly, if the interest has been directed to be paid in

the judgment passed by the Tribunal, the Authorities will have to

comply with the same.

Accordingly, the civil misc. application stands disposed of.

(SANJEEV PRAKASH SHARMA),J

NITIN /30

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