Himachal Pradesh High Court
Lac, Hppwd And Anr. vs . Rupinder Singh And Ors. on 16 September, 2023
Author: Satyen Vaidya
Bench: Satyen Vaidya
LAC, HPPWD and anr. Vs. Rupinder Singh and ors.
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RFA No. 154 of 2019 16.09.2023 Present: Mr. Pushpender Jaswal and Mr. Pratush Sharma, Additional Advocate Generals with Mr. Rahul Thakur and Ms. Priyanka Chauhan, Deputy Advocate Generals, for the appellants/non-applicants. Ms. Kamlesh Kumari, Advocate, vice counsel for the of respondents.
CMP No. 12372 of 2023 rt Applicants have sought release of award amount by way of instant application, however, the appellants have not deposited any amount in this Court. In such circumstances, the application is rendered infructuous and is accordingly disposed of.
Since the award amount has not been deposited by the appellants, the applicants shall be at liberty to execute the award in accordance with law.
( Satyen Vaidya ) Judge 16th September, 2023 (sushma) ::: Downloaded on - 16/09/2023 20:38:13 :::CIS