Himachal Pradesh High Court
M/S. Apj Laboratories vs . The H.P. State Cooperative Bank Ltd. on 15 March, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
M/s. APJ laboratories Vs. The H.P. State Cooperative Bank Ltd.
CWP No.7719 of 2021 .
15.3.2022 Present: Mr. Atul Jhingan, Advocate, for the petitioner.
Mr. Sunil Mohan Goel, Advocate. for the respondent.
The petitioner has failed to abide by the order dated 4.1.2022 whereby undertaking was given before this Court to deposit the amount, and in terms of Para 4 of the order passed on 4.1.2022, he is liable to be prosecuted under the Contempt of Courts Act. Para 4 of the order reads as under: "4. The petitioner is yet to deposit an amount as undertaken by him. The needful be done by 28.2.2022, as already undertaken by the petitioner, failing which in addition to any other action, which may be taken against the petitioner, the Director of Companies shall be liable to be prosecuted under the Contempt of Courts Act. It is made clear that in the event of the petitioner depositing an outstanding amount, as undertaken by him, the respondentBank in turn shall immediately issue necessary NOCs and if permissible release the security simultaneously."
Therefore, Mr. B.K. Sharma, authorized representative of the petitionercompany, on whose affidavit this petition has been filed before this Court, is directed to personally appear before this Court on the next date of hearing to answer the charges that may be framed against him.
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(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2022 (mamta) r to ::: Downloaded on - 16/03/2022 20:12:46 :::CIS