Himachal Pradesh High Court
M/S Ajay Kumar Sood vs . State Of H.P. & Another on 4 May, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
M/s Ajay Kumar Sood vs. State of H.P. & another .
Execution Petition No.8 of 2021 04.05.2022 Present: Mr.Ashok Sharma, Advocate, vice Mr.Peeyush Verma, Advocate, for the Decree Holder/petitioner.
Mr.Hemant Vaid, Additional Advocate General, for the Judgment Debtors/respondents.
List of property/vehicles of Judgment Debtors/ Department has been filed.
r At this stage, learned Additional Advocate General, has placed on record communication dated 02.05.2022, sent by the Engineer-in-Chief to the Chief Engineer (South Zone) indicating allocation of funds to satisfy part of decree and he seeks further time for complete compliance.
Accepting his prayer, passing of further order with reference to list of property/vehicles of the Decree Holder/ petitioner, is deferred.
Matter is adjourned for filing of compliance report.
List on 27.06.2022.
(Vivek Singh Thakur) Judge May 4, 2022 (Purohit) ::: Downloaded on - 04/05/2022 20:10:31 :::CIS