M/S Jai Hind Buildcon Pvt. Ltd. vs . Sh. Ram Lal (Deceased) Through ...
2022 Latest Caselaw 5398 HP

M/s Jai Hind Buildcon Pvt. Ltd. Vs. Sh. Ram Lal (deceased) through his LRs. Amar Nath and others

CMPMO No. 276 of 2022

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07.07.2022 Present: Mr. B.N. Misra, Senior Advocate, with M/s Vandna Misra & Dhananjay Sharma, Advocate,

for the petitioner/applicant.

CMPMO No. 276 of 2022

Issue notice to the respondents, returnable for

1st September, 2022. Steps for service be taken within one

week. List on 1st September, 2022.

CMP No. 8910 of 2022

Notice in above terms. Till further orders,

execution of the impugned order dated 24.03.2021, passed

by the Court of learned Senior Civil Judge, Kasauli, District

Solan, H.P. in Execution Case No. 66/1 of 18, titled as Ram

Lal Vs. M/s Jai Hind Buildcon Pvt. Ltd. (Annexure P­10) is

ordered to be stayed, as learned Senior Counsel for the

applicant/petitioner submits that the Judgment Debtor

was wrongly proceeded against ex parte in the proceedings

pending before the learned Executing Court, ignoring the

fact that it was on account of COVID­19 pandemic that due

representation could not be made by the Judgment Debtor

before it.

Downloaded copy of this order is valid for

compliance.

(Ajay Mohan Goel) Judge July 07, 2022 (bhupender)