Decided On: 6Th August vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 3728 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

Execution Petition No.09 of 2021

.

Decided on: 6th August, 2021 ______________________________________________________ Naeem Ahmad .....Petitioner

Versus

State of Himachal Pradesh and another .....Respondents

Coram r Hon'ble Mr. Justice Ravi Malimath, Acting Chief Justice

Whether approved for reporting? ______________________________________________________ For the petitioner: Mr. Sumeet Raj Sharma, Advocate.

For the respondents: Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Mr. Vikas Rathore, Additional Advocates General.

(Through Video Conferencing) Ravi Malimath, Acting Chief Justice(Oral)

This petition is filed seeking execution of an award by

attachment and effecting recovery of the award amount. It is

presently submitted that the said amount is the subject matter of

challenge in Arbitration Case No.64 of 2020 pending before this

Court.

______________________________________________________ Whether reporters of Local Papers may be allowed to see the judgment?

2. In view of the above, no further orders are called for.

The petition is accordingly closed.

.

( Ravi Malimath ) Acting Chief Justice August 06, 2021

(Bhardwaj/Himalvi)