Himachal Pradesh High Court
State Of H.P. And Ors. vs . Eih Ltd. And Ors. on 19 August, 2023
Author: Satyen Vaidya
Bench: Satyen Vaidya
State of H.P. and ors. Vs. EIH Ltd. and ors.
Ex. Pet. No. 19 of 2023 .
19.08.2023 Present: Mr. Vivek Negi, Advocate and Mr. Pushpender Jaswal, Additional Advocate General, for the Decree Holders.
Mr. R.L. Sood, Sr. Advocate, with Mr. Arjun Lall, Advocate, for Judgment Debtors No. 1 and 2.
of Notice confined to Judgments Debtors No. 1 and 2 at this stage, on the asking rt of learned counsel for the Decree Holders. Mr. Arjun Lal, learned counsel, appears and waives service of notice on behalf of Judgments Debtors No. 1 and 2.
The Court is informed that another execution petition arising out of the same award being Execution Petition No. 05 of 2023 is already pending in this Court.
Let this execution petition be also listed alongwith Execution Petition No. 05 of 2023 before appropriate Bench after taking necessary orders from Hon'ble the Chief Justice.
In the meanwhile, pleadings be completed.
( Satyen Vaidya ) Judge 19th August, 2023 (sushma) ::: Downloaded on - 19/08/2023 20:36:05 :::CIS