Himachal Pradesh High Court
M/S B.L. Seth Agro Mills vs . State Of H.P. & Others on 6 July, 2023
Bench: Tarlok Singh Chauhan, Satyen Vaidya
M/s B.L. Seth Agro Mills vs. State of H.P. & others CWP No. 6863 of 2022 .
06.07.2023. Present: Mr. Divya Raj Singh, and Mr. Karan Veer Singh, Advocates, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Ramakant Sharma & Ms. Sharmila Patial Additional Advocates General, Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents/State.
On 2nd June, 2023, this Court has passed the following order:-
"Let the clothes lying in the double door almirah of bed room No.2 be released to the petitioner. Further, let the Sakoda Car bearing No.PB-09H-5306, Mitsubishi Lancer Car No. PB- 09H 6504-Tata Tempo 609 HP-20C-0478, JCB and a Tractor, alongwith its Trolly, and crockery, be released in favour of Mr. Anand Prakash Handa, Director of M/s B.L. Seth Agro Mills Ltd., subject to his furnishing an indemnity bond to this effect, to the satisfaction of Additional Chief Judicial Magistrate, Amb, District Una, H.P. Let the indemnity bond be executed by Mr. Anand Prakash Hands, Director M/s B.L. Seth Agro Mills Ltd., on or before 5th June, 2023, whereafter, only the aforesaid/goods be released in his favour".
It appears that the copy of the order could not be made available to the parties as the same is alleged to have been provided only on 5th June, 2023.
In the given facts and circumstances, we deem it appropriate to extend the term of the order up to 15th July, 2023.
In addition thereto, one Mercedez Benz vehicle bearing registration No. HP-20G-4546, one Activa Scooty, open body truck bearing No. HP-20C-0478, Electric Furnace Unit, Dinning table with chairs 08 in numbers, Samsung double door refrigerator, fridge, two in number and washing machine are also ::: Downloaded on - 06/07/2023 20:42:53 :::CIS ordered to be released in favour of the applicant on his furnishing an indemnity bond by 10th of July, 2023, whereafter, .
upon compliance on or before stipulated date, respondent No.3 shall provide ingress to the petitioner so as to facilitate the removal of the articles, so ordered by this Court on 12th or 13th July, 2023.
r to (Tarlok Singh Chauhan)
Judge
(Satyen Vaidya)
th
06 July, 2023 Judge
(tarun)
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