Himachal Pradesh High Court
East Bourne Hotels Pvt. Ltd. vs . Union Of India And on 1 May, 2023
Bench: Tarlok Singh Chauhan, Virender Singh
East Bourne Hotels Pvt. Ltd. vs. Union of India and others CWP No.1950 of 2021 .
01.05.2023 Present: Mr. Udit Shourya Kaushik, Advocate, vice Mr. Nitin Thakur, Advocate, for the petitioner.
Mr. Balram Sharma, Deputy Solicitor General of India, for respondent No.1/Union of India.
Mr. Vijay Arora, Advocate, for respondent No.2.
CMP No.4401/2023Heard.
r to Since the petitioner has failed to deposit the amount of Rs.25 lacs, as was directed vide order dated 24.03.2021, the interim order passed on the said date is ordered to be vacated and the respondents are permitted to take coercive action against the petitioner.
Application stands disposed of.
( Tarlok Singh Chauhan )
Acting Chief Justice
( Virender Singh )
May 01, 2023 (KS) Judge
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