Himachal Pradesh High Court
Limited vs . Smt. Anju Saini And Others on 23 May, 2024
Author: Sandeep Sharma
Bench: Sandeep Sharma
ICICI Lombard General Insurance Company .
Limited Vs. Smt. Anju Saini and Others FAO No.157/2021 23.05.2024 Present: Mr. Jagdish Thakur, Advocate, for the appellant.
Mr. Rajul Chauhan, Advocate, for respondents No.1 to 5.
CMP No.6331/2024.
By way of instant application, prayer has been made on behalf of applicant/respondents No.1 & 4 for release of amount lying deposited with the Registry of this Court.
Though, no reply has been filed on behalf of non-
applicant/appellant, but learned counsel for the non-
applicant/appellant fairly states that some reasonable amount can be ordered to be released during the pendency of the appeal, subject to the condition that in the event of appeal being allowed, amount ordered to be released shall be deposited by applicants/respondents No.1 & 4 with up-to-date interest.
Having taken note of the explanation rendered on record for release of amount, this Court deems it fit to release sum of Rs.1,00,000/- each in favour of applicants/respondents No.1 & 4, by remitting the same in their Saving Bank accounts, as detailed in Para 5 of the application, subject to verification by the Accounts Branch. Needless to say, that remaining amount shall be kept in FDRs, till further orders. The application stand disposed of.
May 23, 2024 (Sandeep Sharma),
Rajeev Raturi Judge
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