Himachal Pradesh High Court
State Of H.P. & Others vs . Lekh Ram (Since Deceased) on 17 April, 2023
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
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State of H.P. & others Vs. Lekh Ram (since deceased) through LRs. Savitri Devi & others CMP No.3779 of 2023 in RFA No.308 of 2016 17.04.2023 Present: None for the nonapplicants/ appellants.
Mr. Sanjay Bhardwaj, Advocate, for applicants/ respondents 1 to 3.
rBy way of this application, a prayer has been made by the applicants/respondents for release the award amount in their favour in a disposed of matter.
Having heard learned counsel for the applicants, the application is disposed of with the direction that the balance Award amount be released to the legal representatives proportionately out of the share of deceasedrespondent No.1 and to applicants/ respondents No.2 and 3 according to their respective shares, in terms of the award, alongwith uptodate interest. The amount be remitted directly into the bank accounts as per particulars annexed with the application.
(Ajay Mohan Goel) Judge April 17, 2023 (Rishi) ::: Downloaded on - 17/04/2023 20:43:53 :::CIS