Himachal Pradesh High Court
Unknown vs Ntpc V. Lalman on 26 July, 2023
Author: Sandeep Sharma
Bench: Sandeep Sharma
CMP No. 8997 of 2023 in RFA No. 510 of 2012 26.7.2023 Present: Mr. Jagdish Thakur, Advocate, for the petitioner.
Mr. Rakesh Kumar Bansal, Advocate, for respondent No.1/applicant.
Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C. Verma, Additional Advocates General with Mr. Rahul Thakur and Ravi Chauhan, Deputy Advocates General, for the State.
By way of instant application, prayer has been made by applicant/respondent No.1, for release of the award amount lying deposited in the Registry of this court. No reply is intended to be filed to the instant application by the non-
applicants/appellants.
Careful perusal of averments contained in the application, which is duly supported by an affidavit as well as documents annexed therewith reveals that RFA No. 510 of 2011, having been filed by the non-applicant/appellant stands finally decided vide judgment dated 23.6.2017 passed by this Court. Since no appeal, whatsoever, has been filed against the aforesaid judgment in the superior court of law by either of the parties, same has attained finality.
Consequently, in view of the above, this court sees no impediment in accepting the prayer having been made by the applicant for release of award amount lying deposited in the Registry of this Court and accordingly, the application is allowed and Registry is directed to release the award amount in favour of the applicant, by remitting the same in his saving bank account strictly as per his share, detail whereof is mentioned in para-6 of the application, subject to verification by the Accounts Branch. Application stands disposed of.
July 26, 2023 (Sandeep Sharma),
manjit Judge
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