Himachal Pradesh High Court
M/S Uma Stone Crusher vs . C&C Construction Ltd. & on 14 March, 2023
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
M/s Uma Stone Crusher Vs. C&C Construction Ltd. & another .
Execution Petition No. 18 of 2017 14.3.2023 Present: Mr.Ganesh Barowalia, Advocate, vice Mr.Nitin Thakur, advocate, for the Decree Holder.
Mr.Aman Sood, Advocate, for the Judgment Debtor.
Learned counsel for Judgment Debtor submits that in his office file was misplaced by Clerk and, therefore, communication could not be sent to Judgment Debtor.
Therefore, he seeks further three weeks time in terms of order passed on previous date. Prayer is not opposed. Therefore, matter is adjourned in terms of order passed on previous date, directing the Judgment Debtor to file affidavit on or before 11th April, 2023.
List on 18th April, 2023.
(Vivek Singh Thakur), Judge.
14th March, 2023 (Keshav) ::: Downloaded on - 14/03/2023 21:12:08 :::CIS