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Himachal Pradesh High Court

M/S G.D. Engineering Construction vs . M/S H.P. Board Pvt Ltd. And on 29 April, 2022

Author: Sabina

Bench: Sabina

M/s G.D. Engineering Construction Vs. M/s H.P. Board Pvt Ltd. and another .

Execution Petition No.18 of 2009 29.04.2022 Present: Mr. Dushyant Dadwal, Advocate, for the decree holder/ petitioner.

Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Amita Chandel, Advocate, for judgment debtor No.2/respondent No.2.

r to Learned counsel for judgment debtor No.2 has submitted that a draft of Rs.9,00,000/- was sought to be deposited with the Registry of this Court, but the same was not accepted by the Registry as there was no order from the Court.

Learned counsel has further submitted that the remaining amount of Rs.2,50,000/- would be paid by judgment debtor No.2 to the decree holder on or before 6th June, 2022.

Accordingly, office is directed to accept the draft of Rs.9,00,000/-, presented by judgment debtor No.2.

Learned counsel for the decree holder is directed to supply the account number of decree holder to the office within two days from today.

As agreed between the parties, office is directed to release the amount of Rs.9,00,000/-, as deposited by judgment debtor No.2, in the bank account of the decree holder forthwith.

With regard to the remaining amount of .

Rs.2,50,000/-, the same be deposited by judgment debtor No.2 with the office by way of a bank draft or the said amount may be directly deposited by judgment debtor No.2 in the account of the decree holder on or before 6th June, 2022.

List again on 24th June, 2022.

    April 29, 2022
                             to                       ( Sabina )
                                                       Judge

        (VH/PS)








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