Himachal Pradesh High Court
State Of H.P. vs . Laiq Ram on 5 April, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
CMP No. 3532 of 2022 in RFA No. 244 of 2019 05.04.2022 Present: Mr. Rajesh, Advocate vice Mr. Ramesh Chand Sharma, Advocate for the applicant.
This application is for release of amount of compensation in favour of the applicant/respondent.
r to Having heard learned Counsel for the applicant, this application is allowed to the extent that 50% of the amount, falling to the share of the applicant, deposited before this Court, is directed to be released in his favour. The amount be remitted directly into the bank account of the applicant, as per particulars mentioned in the application. Release of amount shall abide by final adjudication of the appeal. In the event of appeal being allowed, the applicant/claimant will have to refund the amount so released at such rate of interest which may be prevalent at the time of decision of the appeal.
The Court has been informed that the amount is lying deposited before the learned Reference Court. Registry is directed to remit the amount from the learned Reference Court and thereafter the same be released in favour of the applicant.
Application stands disposed of.
(Ajay Mohan Goel) Judge April 05, 2022 (narender) ::: Downloaded on - 05/04/2022 20:13:21 :::CIS