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[Cites 1, Cited by 5]

Himachal Pradesh High Court

Oic Ltd. vs . Ram Pyari Gupta Through Lrs on 2 June, 2023

Author: Virender Singh

Bench: Virender Singh

OIC Ltd. Vs. Ram Pyari Gupta through LRs & others .

FAO No. 234 of 2014 2.6.2023 Present: Ms. Meera Devi, Advocate vice Mr. Deepak Gupta, Advocate, for the appellant.

None for respondents No. 1(a) to 1(h) and 2.

Mr. Vikrant Chandel, Advocate, for respondent No. 3.

r No. 5.

Mr. Jai Dev Thakur, Advocate, for respondent CMP No. 5551 of 2023 By way of present application, applicant Sakshi Gupta @ Muskan Gupta, who has been impleaded in the present lis, through her natural guradian and mother Smt. Asha Devi, has sought discharge of natural guardian to seek leave of the Court to proceed further, through duly executed power of attorney, on the ground that at the time of institution of the present appeal, she was minor and now she has attained majority.

It is the specific case of the applicant that her date of birth is 22.2.1999. To substantiate the said fact, the matriculation certificate of Sakshi Gupta @ Muskan Gupta is annexed with the application, according to which date of birth of applicant is 22.2.1999. Considering the said fact, the application is allowed and guardian of applicant Sakshi Gupta @ Muskan Gupta is ordered to be discharged. Power of attorney stands filed on her behalf. The application is, thus, disposed of.

::: Downloaded on - 03/06/2023 20:31:51 :::CIS CMP No. 11062 of 2022

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By way of present application, applicant Asha Devi has sought release of amount of compensation, falling to her share. Applicant, Asha Devi was claimant No. 2 before the learned Senior Civil Judge, Mandi District Mandi, H.P. In view of no objection made by learned vice counsel for the appellant, the amount of compensation, falling to the share of r applicant Asha Devi alongwith proportionate interest is ordered to be released in her favour. The amount so released, shall be remitted to her saving bank account, particulars of which are annexed with the application. The application is, thus, disposed of.

FAO No. 234 of 2014

List in due course.

(Virender Singh) Judge June 2, 2023 (kalpana) ::: Downloaded on - 03/06/2023 20:31:51 :::CIS