STATE OF HIMACHAL PRADESH Vs. RAJKUMAR BRIJENDER SINGH

JUDGEMENT

(1.) This is an application filed on behalf of the respondents for release of certain amounts deposited by the Forest department of the State of Himachal pradesh in Fixed Deposit, one renewed upto 14.11.2000 with a maturity value of Rs. 473053/- and another renewed upto 22.1.2000 with a maturity value of rs. 511124/ -. The number of the first one is STDR No. 696317 and the number of the second one is STDR- sda/40/454231.

(2.) Obviously, the second FDR for Rs. 463053/- might have been renewed once again after 22.1.2000. So far as the first fdr is concerned, the same is to mature on 14.11.2000. On the dates of the maturity, the amounts therein shall be released in favour of the respondents, subject to the respondents furnishing bank guarantees before such release, to the satisfaction of the Registrar of the High Court of himachal Pradesh. The bank guarantees shall be issued in favour of State of himachal Pradesh. The bank guarantees shall be furnished by the respondents through any of the nationalised banks located in Shimla proper. Before such release, the respondents will also file an undertaking in writing in this Court that periodically they shall keep the bank guarantees alive, till the disposal of this appeal. After the bank guarantees are furnished, the respondents will intimate the court the period for which the same have been furnished and the Registry will list the matters, if applied for by the parties, so that in case of necessity, this Court can give further directions for renewals of the bank guarantees, if need be. The undertaking will be filed by the respondents within a period of four weeks from today.

(3.) With the above directions, the I. A. is disposed of.