Himachal Pradesh High Court
Hem Lata vs . State Of H.P. on 17 November, 2023
Author: Virender Singh
Bench: Virender Singh
CMP No. 15488 of 2023 in RFA No. 102 of 2015 17.11.2023 Present: Mr. Atul Thakur, Advocate vice Mr. Digvijay Singh Thakur, Advocate for the applicants.
Mr. Mohinder Zharaick, Addl. A.G and Ms. of Leena Guleria, Dy. A.G for the respondents/non-applicants.
rt By way of present application applicants Arya Veer Singh and Saisha Thakur have sought the release of amount of compensation, which has been awarded, in the present case.
In view of no objection made by learned Additional Advocate General, the application is allowed.
The amount of compensation, falling in the share of applicants Arya Veer Singh and Saisha Thakur, is ordered to be released in their favour along-with proportionate interest. The amount, so released, shall be remitted to the bank account of applicants, particular of which have been mentioned in para 5 of the application. The application stands disposed of. Be tagged with the main case file.
November 17, 2023 ( Virender Singh )
(naveen) Judge
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