WPMS/70/2012
2023 Latest Caselaw 839 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                        COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 WPMS No. 70 of 2012
                                 Hon'ble Manoj Kumar Tiwari, J.

None present for the petitioner. Mr. Yogesh Pandey, learned Additional C.S.C. for the State of Uttarakhand.

Mr. Prakeep Kumar Chauhan, learned counsel for respondent no. 2. - applicant.

This writ petition was decided vide judgment dated 24.08.2021. While deciding writ petition, this Court provided that the amount deposited by petitioner, in terms of order dated 17.01.2012, shall be released in his favour.

Today, the matter is listed on miscellaneous application filed by respondent no. 2 - workmen, whereby he has prayed that the amount deposited in the Registry of this Court, pursuant to order dated 17.01.2012, be directed to be forwarded to the Executing Court.

Since in the judgment itself, it is provided that the amount shall be released in favour of petitioner, therefore, there is no question of issuing any further direction, as sought by respondent workmen.

Accordingly, miscellaneous application (MCC No. 1942 of 2022) is rejected.

(Manoj Kumar Tiwari, J.) 27.03.2023 Aswal