Himachal Pradesh High Court
Oriental Insurance Company Limited vs . Smt. Hamida Begum And Others on 31 May, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Oriental Insurance Company Limited Vs. Smt. Hamida Begum and others FAO No. 340 of 2018 .
31.05.2022 Present: Mr. Anubhav Chopra, Advocate, vice Mr. Jagdish Thakur, Advocate, for the appellant.
M/s Mukul Sood & Vivek Chandel, Advocate, for respondents No. 1 to 4/applicants.
None for respondent/nonapplicant No. 5.
Respondents/nonapplicants No. 6 & 7 are ex parte.
Mr. Devender K. Sharma, Advocate, for respondents/nonapplicants No. 8 & 9.
CMP NO. 5014 of 2022 By way of this application, a prayer has been made for release of amount in favour of the applicants/respondents No. 1 and 3.
Despite opportunity having been granted, reply to the application has not been filed.
Accordingly, the application is disposed of with the direction that out of the deposited amount, let an amount of rupees two lacs each be released in favour of the applicants, which, however, will be subject to the condition that in case the appeal of the appellant/non applicant is allowed, then the applicants/respondents No. 1 and 3 shall have refund the amount at such rate of interest which may be prevailing at the time of decision of the appeal. The amount be remitted directly into the bank accounts of the applicants, as per particulars mentioned in the application. The application stands disposed of accordingly.
(Ajay Mohan Goel) Judge May 31, 2022 (bhupender) ::: Downloaded on - 01/06/2022 20:05:14 :::CIS