M/S Ajay Kumar Sood vs . State Of H.P. & Another
2022 Latest Caselaw 2598 HP

M/s Ajay Kumar Sood vs. State of H.P. & another

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Execution Petition No.8 of 2021

04.05.2022 Present: Mr.Ashok Sharma, Advocate, vice Mr.Peeyush Verma, Advocate, for the Decree Holder/petitioner.

Mr.Hemant Vaid, Additional Advocate General, for the Judgment Debtors/respondents.

List of property/vehicles of Judgment Debtors/

Department has been filed.

r At this stage, learned Additional Advocate General, has

placed on record communication dated 02.05.2022, sent by the

Engineer-in-Chief to the Chief Engineer (South Zone) indicating

allocation of funds to satisfy part of decree and he seeks further

time for complete compliance.

Accepting his prayer, passing of further order with

reference to list of property/vehicles of the Decree Holder/

petitioner, is deferred.

Matter is adjourned for filing of compliance report.

List on 27.06.2022.

(Vivek Singh Thakur) Judge May 4, 2022 (Purohit)