Jammu & Kashmir High Court
General Manager vs Union Of India & Anr on 29 July, 2025
Author: Rahul Bharti
Bench: Rahul Bharti
2023:JKLHC-JMU:3476
Serial No. 01
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
Case:- CM No. 4223/2025 In
MA No. 9900009/2011
General Manager, HRTC
.....Non-applicant/Appellant
Through: None.
Vs
Union of India & Anr.
.....Applicants/Respondents
Through: Mr. Prem N. Sadotra, CGSC.
Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE
ORDER
(29.07.2025) CM No. 4223/2025
01. Civil Miscellaneous Appeal being, MA No. 9900009/2011, was preferred by the General Manager, Himachal Road Transport Corporation (HRTC), Shimla against an award dated 25.03.2010 passed by the Motor Accidents Claims Tribunal (MACT), Kathua in a claim petition on file No. 48/CP titled - "Union of India vs General Manager HRTC & Anr." wherein compensation of an amount of Rs. 2,18,874/- alongwith interest from the date of filing of the claim petition came to be granted in favour of the claimant - Union of India.
02. Against said award dated 25.03.2010, an appeal under section 173 of Motor Vehicles Act, 1988 filed by the General 2 CM No. 4223/2025 In 2023:JKLHC-JMU:3476 MA No. 9900009/2011 Manager, HRTC came to suffer dismissal by virtue of an order dated 09.08.2023 passed by this Court.
03. The Union of India/claimant has now come forward with an application CM No. 4223/2025 seeking a direction unto the learned Registrar Judicial, Jammu for release of the awarded amount which is said to have been deposited with updated interest with this Court.
04. Nazir (Accounts), High Court of Jammu & Kashmir and Ladakh, Jammu Wing is directed to confirm the fact about any such deposit being made in relation to the above titled case, whereupon application to be listed again on coming Friday i.e., on 01.08.2025.
(RAHUL BHARTI) JUDGE JAMMU 29.07.2025 Bunty