Himachal Pradesh High Court
Eih Ltd. & Ors vs . State Of H.P. & Ors. on 31 August, 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. 5 of 2023.
31.08.2023 Present: Mr. R.L. Sood, Sr. Advocate, with Mr. Arjun of Lal, Advocate, for the Decree Holder.
Mr. Rajaraman Shankar, President Corporate Affairs for EIH, is present in person.
rt Mr. Prabhat Kumar, Advocate, with Mr. Vivek Negi, Advocate, for the judgment debtor(s).
Ex. Pet. No. 19 of 2023.
Mr. Prabhat Kumar, Advocate, with Mr. Vivek Negi, Advocate, for the decree holder(s).
Mr. R.L. Sood, Sr. Advocate, with Mr. Arjun Lal, Advocate, for the judgment debtor(s).
OMP No. 389 of 2023 in Ex. Pet. No. 5of 2023.
The instant application has been moved with a prayer to deposit a sum of Rs. 30,50,00,000/-
towards the lease money, however, subject to rights and contentions of the decree holder/applicant.
The application is allowed. Decree holder/applicant is allowed to deposit the amount in the Registry of this Court as stated in the application reserving the rights and contentions of the decree holder/applicant as raised in the instant petition or as ::: Downloaded on - 31/08/2023 20:35:42 :::CIS may be raised in future. Application stands disposed .
of.
Learned Senior Counsel for the applicant/decree holder submits that the demand draft in terms of the application will be deposited in the of Registry of this Court today itself.
OMP No. 388/ 2023 in Ex. Pet. No. 5/2023. rt Time sought to file reply on behalf of the decree holder/non-applicant. Be filed on or before the next date.
List on 21st September, 2023. In the meantime, rejoinder be also filed, if possible.
Ex. Pet. No. 19 of 2023.
Learned counsel for the judgment debtor seeks time to file objections. Be filed on or before the next date.
List along with Ex.Pet. No. 5 of 2023.
(Satyen Vaidya) Judge 31st August, 2023.
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