Himachal Pradesh High Court
The Director Of Agriculture ... vs Sai Automobiles Authorized Dealer And ... on 20 June, 2019
Author: Sandeep Sharma
Bench: Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Execution Petition No. 9of 2013
Date of Decision: 20.6.2019
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The Director of Agriculture ......Decree Holder
Versus
Sai Automobiles Authorized Dealer and Anr .....Judgment Debtor
Coram
Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting1?
For the DH: Mr. Adarsh K. Vashishta, Advocate.
For the JD: Mr. Subhash Sharma, Advocate.
Sandeep Sharma, J. (Oral)
Learned counsel for the DH while placing on record communication dated 20.6.2019, addressed to him by Director of Agriculture, Himachal Pradesh contends that since sum of Rs. 23,81,467/- has been deposited by the JD in compliance of decree passed by this Court in CS No. 58 of 2012, execution petition at hand can be disposed of accordingly. Aforesaid communication is taken on record.
2. Careful perusal of communication referred herein above clearly reveals that aforesaid amount stands deposited and now only sum of Rs. 171/- remains to be paid to the JD towards the principal amount.
3. Sh. Subhash Sharma, learned counsel for the JD handed over DD of Rs. 175/- made in favour of the DH, to Sh. Adarsh Vashishta, learned counsel for the DH and as such, entire principal amount stands duly paid. It has been categorically stated in the communication sent by the Director of Agriculture, H.P., that though case was sent to the government for rendering its opinion whether it would be Whether reporters of the Local papers are allowed to see the judgment? ::: Downloaded on - 28/09/2019 23:40:28 :::HCHP -2- appropriate to recover the future interest amount or not, but authority concerned has categorically opined that it would not be appropriate to recover the same and as such, nothing remains to be recovered from the JD.
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4. Consequently, in view of the aforesaid development, the execution petition is disposed of being duly satisfied. Pending applications, if any, stand disposed of accordingly.
20th June, 2019 ( Sandeep Sharma ),
manjit Judge.
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