Jammu & Kashmir High Court - Srinagar Bench
Chief Engineer Power Dev. Department vs Commissioner Under Workmens ... on 11 November, 2022
Author: Sanjay Dhar
Bench: Sanjay Dhar
S. No. 63
After Notice Matters
HIGH COURT OF JAMMU &KASHMIR AND LADAKH
AT SRINAGAR
CM No. 5980/2022
In OWP No. 2196/2015
Chief Engineer Power Dev. Department
.....Petitioner(s)
Through: Mr. Onkar Singh, Adv.
V/s
Commissioner under Workmens Compensation ..... Respondent(s)
Through:
CORAM:
Hon'ble Mr. Justice Sanjay Dhar, Judge.
ORDER
11.11.2022 This is an application filed by respondent No. 2 seeking release of an amount of Rs. 4.72 lacs which is stated to be lying deposited with the Registry of this Court.
It appears that award dated 24.07.2013 came to be passed by Commissioner under Workmens Compensation Act/respondent No. 1 herein whereby compensation in the amount of Rs. 6.72 lacs was awarded in favour of the applicant/respondent No. 2. The said award came to be challenged by the petitioner by way of writ petition bearing OWP No. 2196/2015. Vide order dated 08.12.2015 while issuing notice in the writ petition, the writ petitioner was directed to deposit the awarded sum with the Registrar Judicial of this Court. Learned counsel for the petitioner submits that in terms of order passed by this Court awarded sum has been deposited with the Registrar Judicial of this Court and out of the said amount, a sum of Rs. 2.00 lacs stands already released in favour of the petitioner in terms of order dated 04.04.2016.
In view of the fact that the writ petition stands already dismissed for non prosecution, the balance amount lying with the Registry of this Court is directed to be released in favour of the applicant/claimant after proper identification.
CM disposed of.
(Sanjay Dhar) Judge SRINAGAR 11.11.2022 "Aasif"