Himachal Pradesh High Court
Renuka Ji Project vs . Jai Pal Singh And Another on 28 September, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Renuka Ji Project vs. Jai Pal Singh and another .
CMP No.12674 of 2022 in RFA No.116 of 2019 28.09.2022 Present Mr. Vikas Mishra, Advocate, for the non-
applicants/appellants.
Mr. Sudhir Bhatnagar and Mr. Narender Guleria, Additional Advocate Generals with Mr. Sunny Dhatwalia, Assistant Advocate General, for the respondent-State.
Mr. Pawan K. Sharma, Advocate, for the applicants.
By way of instant application, prayer has been made on behalf of applicants/respondents No.1 to 5 and 7 for release of the award amount lying deposited in the Registry of this Court. No reply is intended to be filed on behalf of the non-applicants-
appellants.
Learned counsel representing the non-applicants-
appellants fairly states that appeal bearing RFA No.116 of 2019, having been filed by the non-applicants/appellants, stands finally decided vide judgment dated 4th October, 2021 passed by this Court in bunch of appeal including RFA No.116 of 2019. He states that since none of the parties have laid challenge to aforesaid judgment in the superior court of law, same has attained finality and as such, prayer made in the instant application can be allowed.
Having taken note of the aforesaid fair statement made by learned counsel for the non-applicants-appellants, coupled with the fact that judgment dated 4th October, 2021 passed by this Court has attained finality, there appears to be no impediment in accepting the prayer made in the application.
Consequently, in view of the above, the present application is allowed and Registry is directed to release the award ::: Downloaded on - 28/09/2022 20:08:04 :::CIS amount alongwith upto date interest in favour of applicants/ .
respondents No.1 to 5 and 7, strictly as per their shares, by remitting the same in their saving bank accounts, details whereof are given in para-5 of the application, subject to the verification by the Accounts Branch. Registry while complying with the instant order would call upon the applicants/respondents No.1 to 5 and 7 to furnish their Adhar Cards to establish their identity. The Application stands disposed of.
r (Sandeep Sharma)
Judge
th
28 September, 2022
(shankar)
::: Downloaded on - 28/09/2022 20:08:04 :::CIS