M/S Ganesh Khand Udyog Sahkari ... vs .
2022 Latest Caselaw 2544 HP

M/s Ganesh Khand Udyog Sahkari Mandli Limited vs. Himachal Pradesh State Civil Supplies Corporation Ltd.

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Execution Petition No.17 of 2019 & CARBC NO.1 of

Execution Petition No.17 of 2019 02.05.2022 Present: Mr.J.S. Bhogal, Senior Advocate, alongwith

Mr.Tarunjeet Singh Bhogal, Advocate, for the Decree Holder.

Mr.Rakesh Thakur, Advocate, vice Mr.Tarun Sharma, Advocate, for the Judgment Debtor. CARBC No.1 of 2019

Mr.Anuj Nag, Advocate, vice Ms.Bhawana Dutta, Advocate, for the petitioner/objector. Mr.J.S. Bhogal, Senior Advocate, alongwith Mr.Tarunjeet Singh Bhogal, Advocate, for the r respondent.

Execution Petition No.17 of 2019

Mr.Anuj Nag, learned counsel, submits that

Ms.Bhawana Dutta, Advocate, is not available today also, on

account of her personal difficulty and, therefore, he seeks

adjournment on her behalf. Prayer is not opposed.

In view of above, matter is adjourned.

List on 25.05.2022.

At this stage, Mr.Tarunjeet Singh Bhogal, learned

counsel, has pointed out that in order dated 29.04.2022, passed in

Execution Petition No.17 of 2019, in para-3 of the said order, date

of deposit of `24,17,018/- has been mentioned as 06.04.2020,

whereas, correct date is 06.04.2022.

The said date be read as 06.04.2022 for future

reference, if any required, with respect to order dated 29.04.2022.

CARBC 1 of 2019

List alongwith Execution Petition No.17 of 2019 on the

date already fixed.

(Vivek Singh Thakur) Judge May 2, 2022 (Purohit)