Himachal Pradesh High Court
M/S Uma Stone Crusher vs . C&C Construction Ltd. & on 1 June, 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 01.06.2023 Present: Mr.Udit Shaurya Kaushik, Advocate, vice Mr.Nitin Thakur, Advocate, for the Decree Holder.
Mr.Aman Sood, Advocate, for the Judgment Debtor.
Learned counsel appearing for Judgment Debtor submits that the Resolution Professional, representing the Judgment Debtor in liquidation proceedings, has been informed about order dated 27.12.2022 passed by this Court with direction, to file an affidavit in terms of the said order.
According to him, though, after sending registered information to the Resolution Professional, an Advocate from Delhi had contacted him on behalf of Resolution Professional in the month of April 2023, but thereafter, no response has been received either from the Resolution Professional or the Advocate who had contacted him, except a telephonic call made yesterday and, at that time also, it has been reminded that an affidavit is required to be filed, in present case, on behalf of Resolution Professional.
In aforesaid facts and circumstances, he seeks further time to file affidavit, in terms of order passed by this Court on previous dates.
Considering his persuasive request, matter is adjourned enabling Resolution Professional to ensure necessary compliance well before next date of hearing, with further observation that in case of non-compliance, Court may be constrained to take coercive steps, including issuing ::: Downloaded on - 01/06/2023 20:34:57 :::CIS warrants for presence of Resolution Professional, being .
necessary for proceeding further in present matter.
Needful be done within four weeks.
List for consideration on 10.07.2023.
(Vivek Singh Thakur) Judge June 1, 2023 (Purohit) ::: Downloaded on - 01/06/2023 20:34:57 :::CIS