Jammu & Kashmir High Court
Kec Internatinal Ltd. And Anr vs Lokesh Gupta on 17 February, 2022
Author: Rajnesh Oswal
Bench: Rajnesh Oswal
Sr. No. 16
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CPC No. 1/2019 in
MA No. 66/2018
c/w
MA No. 66/2018
KEC Internatinal Ltd. and anr. .....Appellant(s)/Petitioner(s)
Through: Mr. Rahul Sharma, Advocate
Vs
Lokesh Gupta, Treasury Officer, ..... Respondent(s)
Udhampur and anr.
Through: Mr. Amit Gupta, AAG
Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
ORDER
Mr. Amit Gupta, AAG submits that the substantial amount is to be deposited. He further submits that principle amount was already paid as such, sufficient time be granted to the respondents to deposit the balance amount. Time is granted.
In the event of non-depositing of the balance amount, this Court shall be constraint to resort to coercive measures.
List on 13.04.2022.
(RAJNESH OSWAL) JUDGE Jammu 17.02.2022 Neha