Himachal Pradesh High Court
Anjali vs . H.P. State Cooperative Agriculture & ... on 30 May, 2023
Bench: Tarlok Singh Chauhan, Virender Singh
Anjali vs. H.P. State Cooperative Agriculture & Rural Development Bank Ltd.
CWP No. 4840/2022.
30.5.2023 Present: Mr. R. K. Bawa, Sr. Advocate with Mr. Ajay K. Sharma, Advocate, for the petitioners. Mr. Narender Singh, Advocate, for the respondents.
CMP No. 5428/2023Learned counsel for the respondents-Bank on the basis of instructions imparted to him, states that he has no objection to the property in question being sold pursuant to agreement, dated 3.5.2023 (Annexure A-1); provided the total sale consideration is deposited in the registry of this Court. His statement is taken on record.
Accordingly, the instant application is allowed and the petitioners/applicants are permitted to sell the land, which is subject matter of the aforesaid agreement and thereafter deposit the sale consideration with the registry of this Court. The entire exercise be completed within one month. Application stands disposed of.
CWP No. 4840/2023For compliance, list on 4.7.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 30.5.2023 (pankaj) ::: Downloaded on - 31/05/2023 20:31:42 :::CIS