Himachal Pradesh High Court
H.P. State Cooperative Bank vs . State Of Hp on 12 March, 2025
Bench: Vivek Singh Thakur, Jyotsna Rewal Dua
H.P. State Cooperative Bank vs. State of HP CWP No. 3924 of 2019 12.03.2025 Present: Mr. Sunil Mohan Goel, Sr. Advocate with Mr. Abhinav M.Goel and Mr.Abhishek M. Goel, Advocates, for the petitioner.
Mr S.D. Vasudeva, Deputy Advocate General, for the respondents No.1 to 4.
Mr. Rohit, Advocate vice Mr. Sumit Sood, Advocate for respondents No.5 to 8.
Learned counsel for the petitioner/Bank submits that during consideration of application preferred by respondents No. 5 to 8, petitioner/Bank has asked these respondents to deposit settlement amount amounting to Rs.6,04,98,345/- vide letter dated 19th February, 2025 with further submissions that in response to this offer, these respondents have not given any undertaking for payment of aforesaid amount.
Learned counsel for respondents No.5 to 8 is directed to have instructions with respect to proposal of Bank and give undertaking, if they intend to pay the amount within time proposed by the Bank i.e. 90 days after 19th February, 2025.
List for further order on 17th March, 2025.
(Vivek Singh Thakur)
Judge
March 12, 2025 (Jyotsna Rewal Dua)
(ms) Judge