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Judgment
6 paragraphs · 156 wordsDr. T. Amarnath Goud, J
This present application has been filed for allowing the claimant respondent-applicants to withdraw the awarded amount of compensation which has been deposited by the appellant-Insurance Company before the Registry of this Court in compliance with the order dated 30.07.2021 passed by this Court in I.A. No.01 of 2020 arising out of MAC. APP. No.34 of 2020.
Heard the learned counsel appearing for the parties.
On consideration of the submissions made by the learned counsel appearing for the parties, as well as for the reasons stated in the affidavit appended to the present application, this instant interlocutory application stands allowed to the extent of the amount of compensation awarded by this High Court.
Accordingly, the applicants are permitted to withdraw the amount as prayed for. The Registry shall release the amount in accordance with the procedure established by law.
With the above observations and directions, the present interlocutory application stands disposed of.