Himachal Pradesh High Court
Lac vs . Fate Ram & Ors. on 19 May, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
LAC vs. Fate Ram & ors.
.
RFA No. 250 of 2013.
19.05.2022 Present: Mr. Vivek Negi, Advocate, for the non-applicants/ appellants.
Mr. Naveen K. Bhardwaj, Advocate, for respondents No. 1 to 3/applicants.
Mr. Kuldeep Chand, Deputy Advocate General for respondent No. 4.
CMP Nos. 10391 of 2021, 13413 of 2021 & 5276 of 2022 As per report of the Registry no amount is lying deposited in the Registry as in terms of order dated 18.9.2019 whole amount stands released in favour of respondents No. 1 and 2.
Learned Counsel for the applicants submits that applications have been filed on behalf of legal heirs of Fate Ram as applicants did not receive any amount in the account of Fate Ram as the account of Fate Ram against which the amount was ordered to be released was closed after the death of Fate Ram.
He further submits that he has instructions to withdraw these applications in order to verify the facts and receipt of amount, if any, against the closed account of Fate Ram and in case any amount is lying there to take appropriate steps for release of the said amount or otherwise to take appropriate steps for releasing the amount in favour of the applicants.
Considering the submissions, the applications, as prayed for, are dismissed as withdrawn with liberty to take appropriate steps for receipt of compensation if not already received, in accordance with law.
May 19, 2022 (Vivek Singh Thakur),
(PK) Judge.
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