Uttarakhand High Court
Union Of India & Another vs M/S Ved Prakash Arora on 10 October, 2014
Author: Servesh Kumar Gupta
Bench: Servesh Kumar Gupta
AO No. 317 of 2008 With CLMA No. 4651 of 2008 (Stay application) Hon'ble Servesh Kumar Gupta, J.
Mrs. Anjali Bhargawa, Standing counsel assisted by Mr. Nikhilesh Bhargawa, Advocate for the appellants.
Mr. Navneet Kaushik, Advocate for the respondent.
Learned counsel for the union of India has submitted that the Cheque of Rs.8,92,723/- had been deposited in the Court of Civil Judge (Senior Division), Roorkee and that has been encashed while learned counsel for the claimant/contractor has made the statement that no such cash has been received in the Court, probably for the reason that Defence Authorities send an instruction to stop the payment of cheque.
It is hereby directed that the supplementary affidavit of Responsible Officer of the Defence be filed that the cheque had been encashed in the Court. If so, the details of encashment be furnished in the supplementary affidavit and then the matter will be heard.
List accordingly.
(Servesh Kumar Gupta, J.)
Nadim 10.10.2014