Himachal Pradesh High Court
State Of H.P vs Kesar Singh on 26 July, 2021
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
RFA No. 78 of 2020 .
26.7.2021 Present: Mr.Yudhvir Singh, Deputy Advocate General, for the appellants, through Video Conferencing.
Mr.Ranvir Chauhan, Advocate, for the respondents/applicants, through Video Conferencing.
CMP No. 7228 of 2021 This application has been filed on behalf of in their favour.
r to respondents/applicants for release of amount of compensation At this stage, learned counsel for the applicants/respondents submits that he has instructions to press prayer for release of 50% of amount of compensation only.
In sequel to order passed on previous date, learned Deputy Advocate General has placed on record instructions received from Executive Engineer, Shimla Division No. 1, HPPWD Shimla-3, wherein no objection has been communicated by the Department for release of 50% of compensation amount, but releasing the said amount, subject to final outcome of the appeal like RFA No. 75 of 2020, titled as State of H.P. Vs. Kesar Singh.
In the aforesaid facts, Registry is directed to release 50% of compensation amount for which applicants/respondents are entitled in terms of award, alongwith up to date interest, by remitting the same in their respective bank accounts mentioned in para 2 of the ::: Downloaded on - 27/07/2021 20:11:41 :::HCHP application, as per their respective shares. Photocopies of front pages of pass books are also annexed with this .
application.
It is made clear that in case it is found that applicants/respondents have received excess amount, they shall be liable to refund the same to non-applicants/appellants along with interest at the rate of 7.5% per annum.
r The application stands disposed of.
(Vivek Singh Thakur), Judge.
26th July, 2021 (Keshav ::: Downloaded on - 27/07/2021 20:11:41 :::HCHP