Himachal Pradesh High Court
State Of H.P. vs Shukla Malhotra And Others on 28 July, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
State of H.P. Versus Shukla Malhotra and others FAO No.269 of 2015 .
28.07.2023 Present: Mr. Varun Chandel, Additional Advocate General with Ms. Seema Sharma, Deputy Advocate General, for the appellant.
Mr. S.D. Gill, Advocate, for respondents No.1 to 3. None for respondents No.4, 6 and 7.
Mr. Sarthak Mehta, Advocate, for respondent No.5.
CMP No.9038 of 2023 The application is for release of the amount of compensation in favour of the applicant/respondent No.1- Smt. Shukla Malhotra.
Having heard learned counsel for the applicant, this application is allowed to the extent that 50% of the amount falling to the share of the applicant, deposited before this Court, is ordered to be released in her favour. The amount be credited in her bank account, details whereof have been given in para 4 of the application. It is made clear that the release of amount shall abide by the final outcome of the appeal. In the event of appeal being allowed, the applicant/respondent No.1 will have to refund the amount so released alongwith interest @ 6% per annum.
The application stands disposed of.
FAO No.269 of 2015List for hearing on 25.08.2023.
Jyotsna Rewal Dua
July 28, 2023 Judge
Mukesh
::: Downloaded on - 28/07/2023 21:14:12 :::CIS