Jammu & Kashmir High Court - Srinagar Bench
Chief Engineer Power Dev. Dept vs Mst. Fazi & Ors on 17 February, 2023
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
Serial No. 78
Supplementary Cause List 1
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CM No. 621/2023
In CM(M) No. 105/2021
Chief Engineer Power Dev. Dept..
..... Petitioner(s)
Through: None.
V/s
Mst. Fazi & Ors.
.....Respondent(s)
Through: Mr. Sameer Yatoo, Advocate for R-1 to 4.
CORAM:
Hon'ble Mr. Justice Javed Iqbal Wani, Judge.
ORDER
17.02.2023 Through the medium of the instant application, the applicants seek release of 50% of the award amount deposited before this Court in terms of order dated 06.07.2021.
According to the appearing counsel for the applicants having been impleaded as Respondents 1 to 4 in CM(M) No. 105/2021, the petitioners therein questioned the award passed by Respondent 5 in favour of present applicants.
According to the counsel for the applicants, the petition supra came to be dismissed by this Court in terms of order/judgment dated 02.02.2023 and owing to the said dismissal, 50% of the award amount deposited by the petitioners of the said petition is required to be released in favour of the applicant being Respondents 1 to 4 in the petition.
Heard learned counsel and perused the record. Having regard to the averments made in the application as also the submissions made by the counsel appearing for Applicants 1 to 4, Registry is directed to release the award amount along with interest, if any, accrued thereon, deposited before this Court in terms of order dated 06.07.2021, in favour of the applicants herein in accordance with law after their proper verification and identification by their counsel.
CM disposed of as above.
(Javed Iqbal Wani) Judge SRINAGAR:
17.02.2023 "Hamid"