Greenko Anubhav Hydel Power Limited vs M/S Ajeet Singh Tegta And Others on 18 December, 2025

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Himachal Pradesh High Court

Greenko Anubhav Hydel Power Limited vs M/S Ajeet Singh Tegta And Others on 18 December, 2025

Bench: Ajay Mohan Goel

           IN THE HIGH COURT OF HIMACHAL PRADESH AT
                                SHIMLA
                            CMPMO No.306 of 2025
                            Decided on 18th December 2025




                                                         .
    Greenko Anubhav Hydel Power Limited





                                                          ...Petitioner
                              Versus





    M/s Ajeet Singh Tegta and others
                                                        ...Respondents
    Coram




                                  of
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge

1 Whether approved for reporting? Yes rt For the petitioner: Mr. Vishal Singh Thakur, Advocate. For the respondents: Mr. B.N. Sharma, Advocate, for respondent No.1.

Mr. Sanket Sankhyan, Advocate, vice Mr. Arvind Sharma, Advocate, for respondent No.2.

Ajay Mohan Goel, Judge (Oral) When this case was taken up for consideration, learned counsel for the parties have apprised the Court that the Hon'ble Coordinate Bench of this Court, in terms of order passed in CMPMO No.312 of 2025, titled Greenki Sumez Hydro Energies Pvt. Ltd. versus M/s Ajeet Singh and others, decided on 26.11.2025 alongwith other connected matters, has been pleased to pass the following direction in the matter:-

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"In view of the fact that a Commercial Division has been constituted by the High Court vide notification dated 24.10.2024 and in terms of Section 15 of the Commercial Courts Act, 2015, the .

execution proceedings wherefrom the present proceedings arise need to be transferred to the Commercial Division of the High Court. Therefore, the execution proceedings in the case at hand be transferred on or before 15.12.2025. On such of transfer, the petitioners herein would be at liberty to file objections qua the impugned attachment order dated 02.05.2025 passed by the Executing Court rt i.e. the Principal Civil Court having original jurisdiction in the District (Court of District and Sessions Judge, Shimla)."

2. They pray that similar direction be passed in the present petition also.

3. In the light of order that has been passed by the Hon'ble Coordinate Bench, the execution proceedings in the cases at hand are ordered to be transferred to the Commercial Division of the High Court on or before 15.01.2026. Upon such transfer, the petitioner herein shall be at liberty to file objections qua the impugned attachment order and, till then, interim protection granted to the petitioner by this Court in the present proceedings shall continue.

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4. With these observations, these proceedings are closed, so also pending miscellaneous applications, if any.

(Ajay Mohan Goel) Judge December 18, 2025 (Vinod) of rt ::: Downloaded on - 22/12/2025 20:32:21 :::CIS

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