U A TRANSPORT DORP Vs. NALANI TANDON

JUDGEMENT

(1.) HEARD Sri Siddharthah Bisht, learned counsel for the applicant/claimants on the money withdrawal application and perused the record.

(2.) PERUSAL of the record shows that this Court vide order dated 24. 11. 2006 allowed the claimants to withdraw Rs. 3,25,000/ -. I do not find any sufficient ground to allow the claimants to withdraw entire amount deposited before the Tribunal concerned. Accordingly, the money withdrawal application is rejected.