Himachal Pradesh High Court
Lac Hppcl & Anr. vs . Mohan Lal & Others on 27 May, 2022
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
LAC HPPCL & anr. Vs. Mohan Lal & others RFA No. 176 of 2016 27.5.2022 Present: Mr. Vivek Negi, Advocate, for the .
appellants/nonapplicants.
Mr. Rupinder Singh, Advocate, for the respondent/applicant.
Mr. Vinod Thakur, Additional Advocate General, for respondents No. 2 and 3.
CMP No. 6427 of 2022 r It would be noticed that a huge amount of Rs. 41,04,591/ is lying deposited in the Registry of this Court. The claimant has sought release of the aforesaid amount without specifying any reason whatsoever.
Even though, the case is decided yet the Court would like to know why the claimant/applicant require this amount, especially when he is 71 years of age and belongs to one of the remotest area of Himachal Pradesh.
Let supplementary affidavit be filed by learned counsel for the applicant. List on 17.6.2022.
(Tarlok Singh Chauhan) Judge May 27, 2022 (Kalpana) ::: Downloaded on - 27/05/2022 20:19:44 :::CIS