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Himachal Pradesh High Court

Eih Ltd. And Another vs . The State Of Hp And Others on 16 May, 2023

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

.

EIH Ltd. and another Vs. The State of HP and others Exe. Pet. No.05 of 2023 16.05.2023 Present: Mr. R.L. Sood, Sr. Advocate, with Mr. Arjun Lall, Advocate, for the Decree Holders. Mr. Anup Rattan, Advocate General, with M/s Jitender Sharma, Baldev Negi, Pushpender Jaswal, Additional Advocate Generals and Mr. Gautam Sood, Deputy Advocate General, for the Judgment Debtor­State.

Mr. Anil Chauhan, Advocate, for respondent No.2.

Mr. R. Shankar, President Corporate Legal Affairs, present in person.

As per report of the Registry, objections to the Execution Petition have not been filed. On the request of learned Advocate General, two weeks' more time is granted to do the needful.

At this stage, learned Senior Counsel appearing for the Decree Holders submits that in the interregnum, the Decree Holders be permitted to deposit the award amount with up­to­date interest with the Registry of this Court.

The request so made is granted. Let, the ::: Downloaded on - 16/05/2023 20:38:41 :::CIS .

amount with up­to­date interest be deposited with the Registry of this Court within a period of one week.

As prayed for, list on 02.06.2023.

       May 16, 2023
                         to             (Ajay Mohan Goel)
                                             Judge

          (Rishi)








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