Himachal Pradesh High Court
Om Prakash vs . Shriram Transport Finance Co. Ltd. on 20 September, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Om Prakash vs. Shriram Transport Finance Co. Ltd.
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Arbitration Case No.148 of 2022 20.09.2022 Present Ms. Narvada Kashyap, Advocate, for the petitioner.
Notice be issued to the respondent, returnable within a period of four weeks, on taking steps within one week.
OMP No.665 of 2022 Notice in the aforesaid terms. Reply, if any, be filed on or before the next date of hearing. In the meanwhile, subject to the applicants' depositing the 75% of the awarded amount within a period of six weeks, operation/execution of the judgment dated 10.12.2013 passed by learned Arbitrator in claim petition No.M-151 of 2013 and further proceedings in Execution Petition No.64/2021 pending before the learned District Judge, Mandi, District Mandi, H.P., shall remain stayed.
OMP No.666 of 2022Allowed. Typed-translated copies of Annexures/ documents be filed within a period of four weeks. The application stands disposed of.
Copy dasti.
(Sandeep Sharma) Judge 20th September, 2022 (shankar) ::: Downloaded on - 21/09/2022 20:02:44 :::CIS