Himachal Pradesh High Court
G.M. Northern Railway. vs . Gurdial Singh And Ors. on 21 December, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
G.M. Northern Railway. Vs. Gurdial Singh and ors.
RFA No. 61 of 2019 .
21.12.2022 Present: Mr. Balram Sharma, Dy. Solicitor General of India, for the appellant.
Mr. Ajay Thakur, Advocate, vice counsel, for the respondents No. 1 to 6.
Mr. Narender Thakur, Deputy Advocate General, for the respondents.
On the application of appellant, execution impugned award was stayed, vide order dated 13.03.2019 of this r of Court, subject, however, to the condition that the appellant would deposit the entire awarded amount alongwith up to date interest within a period of eight weeks. Appellant did not deposit the amount in compliance to aforesaid order and accordingly, on 02.09.2019, respondents/claimants were granted liberty to execute the decree, in accordance with law. On 10.01.2020, again a request was made on behalf of learned counsel for the appellant to grant the appellant permission to deposit the awarded amount alongwith up to date interest. At his request, permission was granted to deposit the amount within four weeks. Again, the amount was not deposited and further time was sought on 09.11.2022. Six weeks further time was allowed to the appellant to deposit the amount. It was clarified that in case of failure of appellant to deposit the amount, interim order dated 13.03.2019 shall stand vacated. Again, the amount has not been deposited. ::: Downloaded on - 21/12/2022 20:35:49 :::CIS In view of this, interim order earlier passed in favour of the appellant stands vacated and respondents/claimants shall .
be at liberty to execute the award in accordance with law.
List on 22.03.2023.
( Satyen Vaidya )
Judge
21st December, 2022
(sushma)
r to
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