Himachal Pradesh High Court
State Of Hp And Anr vs M/S Ech Ess Builders on 30 March, 2026
Author: Sandeep Sharma
Bench: Sandeep Sharma
STATE OF HP AND ANR Versus .
M/S ECH ESS BUILDERS CARAP(M)-7 of 2025 30.03.2026 Present: Ms. Ayushi Negi, Deputy Advocate General, for the petitioners.
of Mr. J.S. Bhogal, Sr. Advocate, with Ms. Shrishti Verma, Advocate, for the respondent.
Learned Deputy Advocate General states that rt in terms of order dated 28.07.2025, 75% of the award amount already stands deposited with the Registry of this Court and as such, order dated 28.07.2025 is made absolute. Alteration, modification or vacation on motion.
Since petition stands admitted and parties are duly represented, let the same be listed for hearing on 23.07.2026. Record, if not already received, be called for.
March 30, 2026 (Sandeep Sharma),
(Rajeev Raturi) Judge
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