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Himachal Pradesh High Court

Eih Ltd. & Ors vs . State Of H.P. & Ors on 21 September, 2023

Author: Satyen Vaidya

Bench: Satyen Vaidya

EIH Ltd. & Ors vs. State of H.P. & Ors Ex. Pet. No. 05 of 2023 a/w Ex. Pet. No. 19 of 2023 .

Ex. Pet. No. 05 of 2023 21.09.2023 Present: Mr. Surender K. Sharma, proxy counsel, for the Decree Holders.

Mr. Pushpender Jaswal, Additional Advocate General, with Mr. Gautam Sood, Mr. Rahul Thakur and Ms. Priyanka Chauhan, Deputy Advocate of Generals, for respondent No.1.

Mr. Abhinav Purohit, proxy counsel, for the respondents.

rt Mr. R. Shanker, President Corporate Legal Affairs, present in person.

Ex. Pet. No. 19 of 2023

Mr. Pushpender Jaswal, Additional Advocate General, with Mr. Gautam Sood, Mr. Rahul Thakur and Ms. Priyanka Chauhan, Deputy Advocate Generals, for the decree holders.

Mr. Abhinav Purohit, proxy counsel, for Judgment Debtors No. 1 and 2.

OMP No. 446 of 2023 in Ex.Pet No. 05 of 2023 The application is allowed for the reasons stated therein. The amounts as detailed in the application are permitted to be deposited in the Registry of this Court reserving the rights and contentions of the decree-holder/applicant has raised in the instant application or as may be raised in future.

The application stands disposed of.

Learned counsel for the Decree Holder seeks time to file rejoinder. Be filed on or before the next date.

List on 28th September 2023.

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Pleadings be positively completed before next .

date.

(Satyen Vaidya) Judge.

21st September, 2023 tarun of rt ::: Downloaded on - 21/09/2023 20:36:41 :::CIS