Kewal Ram vs . Rita Devi on 1 July, 2022

[Cites 0, Cited by 1]

Himachal Pradesh High Court

Kewal Ram vs . Rita Devi on 1 July, 2022

Bench: Tarlok Singh Chauhan

           Kewal Ram                     Vs.           Rita Devi

                                                FAO (MVA) No. 575 of 2016

1.7.2022   Present:           Mr. R.G. Thakur, Advocate for the applicant.




                                                                   .

Mr. Jeevesh Sharma, Advocate, for the appellants.

CMP No. 7890 of 2022 The applicant has filed this application for release of amount in a decided case. There is nothing on record to show that the judgment passed by this Court on 19.3.2021 has been assailed by the aggrieved party before the Hon'ble Supreme Court. Therefore, let amount falling to the share of claimant be released in her favour, alongwith upto date interest, strictly in accordance with the judgment passed by this Court, by remitting the same into her saving bank account, as per details given in para5 of the application. The application stands disposed of.

(Tarlok Singh Chauhan) Judge July 1, 2022 (Kalpana) ::: Downloaded on - 02/07/2022 20:03:59 :::CIS

Unlock Advanced Research with PRISMAI

Himachal Pradesh High Court