Himachal Pradesh High Court
Ex. Havildar Sarwan Singh vs . Ajay Singh & Ors. on 7 March, 2024
Author: Sandeep Sharma
Bench: Sandeep Sharma
.
Ex. Havildar Sarwan Singh vs. Ajay Singh & Ors.
FAO No.51 of 2019 07.03.2024 Present: Mr. Devinder Kumar, Advocate, for the appellant.
Mr. Parav Sharma, Advocate, for respondent No.1.
r CMP No.17194 of 2023 By way of instant application filed under Section 151 CPC, prayer has been made on behalf of the applicant/respondent No.1 for release of awarded amount lying deposited in the Registry of this Court.
Pursuant to notice issued in the instant application, Mr. Devinder Kumar, learned counsel has put in appearance on behalf of non-applicant/appellant. He prays for and is granted one week's time to file reply, failing which, this Court shall have no option, but to decide the instant application on the basis of material already available on record.
List on 16.03.2024.
(Sandeep Sharma) Judge 7th March, 2024 (reena) ::: Downloaded on - 11/03/2024 20:31:48 :::CIS