Himachal Pradesh High Court
M/S Uma Stone Crusher vs . C&C Construction Ltd. & on 30 May, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
M/s Uma Stone Crusher Vs. C&C Construction Ltd. & anther.
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Ex. Petition No. 18 of 2017 30.5.2022 Present: Mr.B.C. Negi, Senior Advocate, alongwith Mr.Parvesh Negi, Advocate, for the Decree Holder.
Mr.Hemant Sharma, Advocate, vice Mr.Aman Sood, Advocate, for the Judgment Debtor.
r to Learned counsel appearing for Judgment Debtor submits that there is no change in circumstances as were existing on 27.10.2021, therefore, matter is adjourned in terms of order passed on previous date.
Learned counsel for the parties are also directed to come with way out for breaking the deadlock, in case circumstances remain same by next date of hearing.
List on 2nd August, 2022, as prayed.
(Vivek Singh Thakur), Judge.
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