Himachal Pradesh High Court
New India Assurance Co. Ltd. vs . Smt. Nisha Kumari & on 23 May, 2023
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
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New India Assurance Co. Ltd. Vs. Smt. Nisha Kumari & others FAO No.159 of 2020 23.05.2023 Present: Mr. Raman Sethi, Advocate, for the appellant/ applicant.
Mr. Vikrant Chandel, Advocate, for respondent No.1.
Mr. Anirudh Sharma, Advocate, for respondent No.2.
Respondent No.3 is ex parte.
CMP No.5556 of 2023 This is a pending matter. By way of this application, a prayer has been made for release of amount.
Having heard learned counsel for the parties, this application is allowed and 50% of the amount falling to the share of the applicant, is directed to be released in her favour with uptodate interest, with the condition that in the event of the appeal being decided against the applicant, the amount so released, shall be refunded alongwith simple interest at such rate as may be prevailing at the time when the appeal is decided. The amount be remitted directly into the bank ::: Downloaded on - 23/05/2023 20:34:19 :::CIS .
account, details of which are given in Para7 of the application. Application stands disposed of.
CMP No.5903 of 2022infructuous.
r to This application is dismissed as having been (Ajay Mohan Goel) Judge May 23, 2023 (Rishi) ::: Downloaded on - 23/05/2023 20:34:19 :::CIS