Himachal Pradesh High Court
State Of H.P. & Anr. vs . Prem Lal & Anr. on 29 September, 2023
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
State of H.P. & Anr. vs. Prem Lal & Anr. CMP No. 8183 of 2023 in RFA No. 182 of 2016 .
29.09.2023 Present: M/s Rupinder Singh and Pushpinder Jaswal, Additional Advocate Generals with Mr. Rajat Chauhan, Law Officer, for the appellant/non-
applicants.
Mr. Ramesh Sharma, Advocate, for the of respondent-applicant.
By way of this application, the applicant has prayed rt for release of the award amount, which stands deposited by the non-applicants/appellants with the Registry of this Court.
The appeal of the non-applicants/appellants stand dismissed, so also was the fate of the cross-appeal filed by the applicant.
In the reply that has been filed by the State to the application, it is stated that the matter is pending consideration of the Department as to whether any SLP should be preferred or not. In view of the stand taken in the reply, this Court sees no ground to deny the payment of the award amount to the applicant.
The judgment in the Regular First Appeal was passed by this Court on 19.05.2023. The limitation for filing an SLP is already over. Therefore, as this Court is of the considered view that there is no cogent reason not to allow the application, the same is disposed of with the direction that the entire balance compensation amount, which presently is ::: Downloaded on - 30/09/2023 20:34:45 :::CIS lying deposited with the Registry of this Court, be released in .
favour of the applicant with up-to-date interest, in his bank account, details whereof are appended with the application.
(Ajay Mohan Goel) of Judge September 29, 2023 (Vinod) rt ::: Downloaded on - 30/09/2023 20:34:45 :::CIS