Himachal Pradesh High Court
Ntpc Ltd. Kol Dam Barmana vs . Baboo Ram And Others on 10 May, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
NTPC Ltd. Kol Dam Barmana Vs. Baboo Ram and others CMP No. 5275 of 2022 in RFA No. 96 of 2013 .
10.05.2022 Present: Ms. Rekha Bansal, Advocate, vice Mr. K.B. Khajuria, Advocate, for the appellant/non applicant.
Mr. Anirudh Sharma, Advocate, for the respective respondents/applicant in the miscellaneous application.
M/s Sumesh Raj, Dinesh Thakur & Sanjeev Sood, Additional Advocate Generals, with Mr. Amit Dhumal, Deputy Advocate General & Mr. Manoj Bagga, Assistant Advocate General, for the respective respondents/nonapplicants.
CMP No. 5275 of 2022 By way of this application, the applicant/respondent No. 18 has prayed for release of amount in his favour.
Having heard learned counsel for the parties and after perusing the averments made in the application, the same is allowed and the amount falling to the share of the applicant alongwith uptodate interest is directed to be released in his favour. The amount be remitted directly into the bank account as per particulars mentioned in the application. Application stands disposed of.
(Ajay Mohan Goel) Judge May 10, 2022 (bhupender) ::: Downloaded on - 10/05/2022 20:13:32 :::CIS