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[Cites 1, Cited by 3]

Himachal Pradesh High Court

General Manager Northern Railway vs Parvesh Kumar Alias Ayren And Others on 9 November, 2022

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

.

General Manager Northern Railway Versus Parvesh Kumar alias Ayren and others CMP Nos.15446 and 15449 of 2022 in RFA No.398 of 2016 09.11.2022 Present: Mr. Balram Shama, Deputy Solicitor General of India, for the non­applicant/ appellant.

Mr. Dheeraj K. Vashisht, Advocate, for applicant/ respondents No.3, in CMP No.15446 of 2022 and CMP No.15449 of 2022.

Mr. Sanjeev Sood, Additional Advocate, General, for non­applicant/State.

CMP No.15446 of 2022 By way of this application filed under Order 32, Rule 12 read with Section 151 of the Code of Civil Procedure, applicant/respondent No.3 has prayed that as he has attained the age of majority, in these circumstances, next friend of the applicant, who was pursuing the case on his behalf, in her capacity as mother and natural guardian, be discharged and applicant be permitted to pursue the case in his own capacity. In support of the prayer made in the application, copy of matriculation ::: Downloaded on - 09/11/2022 20:34:15 :::CIS .

certificate of the applicant, namely, Arsh Sharma, has been annexed, a perusal of which shows that he has attained the age of majority.

No reply to the application is intended to be filed to the application.

After hearing learned counsel for applicant, the application is allowed and mother of applicant is discharged as guardian of applicant and he is permitted to pursue his case in his own capacity. The application stands disposed of.

CMP No.15449 of 2022

This is a disposed of matter. By way of this application filed under Section 151 of the Civil Procedure Code, a prayer has been made by applicant/respondent No.3, for release of amount.

Having heard learned counsel for the parties, this application is allowed and balance amount falling to the share of applicant, alongwith up­to­date interest, is directed to be released in his favour. The amount be remitted directly into the bank account as ::: Downloaded on - 09/11/2022 20:34:15 :::CIS .

per particulars annexed with the application.

Application stands disposed of.

(Ajay Mohan Goel) Judge November 09, 2022 (Rishi) ::: Downloaded on - 09/11/2022 20:34:15 :::CIS