Himachal Pradesh High Court
The State Of H.P. And Others vs . Sh. Basant Ram on 5 July, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
The State of H.P. and others Vs. Sh. Basant Ram RFA No. 156 of 2019 .
05.07.2022 Present: M/s Sumesh Raj, Dinesh Thakur & Sanjeev Sood, Additional Advocate Generals, with Mr. Amit Kumar Dhumal, Deputy Advocate General & Mr. Manoj Bagga, Assistant Advocate General, for the appellants/nonapplicants.
Mr. S.D. Gill, Advocate, for the
respondent/applicant.
CMP No. 8476 of 2022
By way of this application, a prayer has been made by the applicant for release of amount, which has been deposited before this Court by the appellants/nonapplicants.
Having heard learned counsel for the parties and after going through the averments made in the application, the same is disposed of with the direction that only 50% of the amount, in terms of the award shall be released in favour of the applicant with uptodate interest in his bank account, details whereof are provided in the application, but with the condition that in the event of appeal being decided in favour of the appellants/nonapplicants, the amount so released shall be refunded by the applicant at such rate of simple interest as may be prevailing at the time when the appeal will be decided.
(Ajay Mohan Goel) Judge July 05, 2022 (bhupender) ::: Downloaded on - 05/07/2022 20:04:49 :::CIS