Himachal Pradesh High Court
M/S B.L. Seth Agro Mills vs . State Of H.P. & on 18 May, 2023
Bench: Tarlok Singh Chauhan, Satyen Vaidya
M/s B.L. Seth Agro Mills vs. State of H.P. & Ors CWP No. 6863 of 2022 .
18.05.2023 Present: Mr. N.K. Thakur, Senior Advocate with Mr. Karan Veer Singh and Mr. Divya Raj Singh, Advocates, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. I.N. Mehta, Senior Additional Advocate General, Mr. Ramakant Sharma, Additional Advocate General, Mr. Arsh Rattan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer for the respondents-State.
CMP No. 13790 of 2022 Since, the respondent-State has failed to obtain any interim order from the Appellate Tribunal after the decision of the National Company Law, Administrative Tribunal dated 04.01.2023, this Court is of the opinion that petitioner will have the right to inspect the premises in question and take those personal belongings to which the respondents cannot have any objection. Accordingly, the respondents are directed to break open the seal and provide access to the authorized representatives of the petitioner to inspect the premises in question and take all those belongings, for which the respondents themselves have no objection. A proper list of inventory duly signed by representative of both the parties be prepared on 20th May, 2023 at 11:00 AM. Videography of the inspection be also carried out by the respondents and report of the same be submitted to this Court on or before the next date of hearing.
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(Tarlok Singh Chauhan) Acting Chief Justice (Satyen Vaidya) Judge 18th May, 2023 (himani) ::: Downloaded on - 18/05/2023 20:33:43 :::CIS