Durga Hydro Power Ltd. vs . State Of H.P.
2022 Latest Caselaw 8497 HP

Durga Hydro Power Ltd. Vs. State of H.P.

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Execution Petition No. 34 of 2020 with CARBC No. 4 of 2020

Execution Petition No. 34 of 2020 14.10.2022 Present: Mr. Jafar Alam, Advocate for the Decree Holder.

Mr. Hemant Vaid, Additional Advocate General, for

the Judgment Debtor.

r CARBC No. 4 of 2020

Mr. Vinay Kuthiala, Senior Advocate, alongwith Mr. Diwan Singh Negi, Advocate, for the petitioner.

Mr. Jafar Alam, Advocate, for the respondent.

CARBC No. 4 of 2020

It has been submitted on behalf of respondent that

learned arguing counsel is pre-occupied for conducting a case in

another Court. Therefore, he has requested for another date for

hearing the matter.

As prayed, list on 10.11.2022.

CARAP No. 6 of 2020 in CARBC No. 4 of 2020

Execution of impugned award dated

18.01.2020/04.02.2020 passed by the learned Arbitrator is

stayed, till the next date of hearing, subject to deposit of entire

awarded amount alongwith up to date interest in the Registry of

this Court, well before the next date of hearing.

Alteration/vacation/modification on motion.

Application stands disposed of.

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CARAP No. 7 of 2020 in CARBC No. 4 of 2020

Pleadings are complete. List for consideration

alongwith main petition.

Execution Petition No. 34 of 2020

In view of order passed in application i.e. CARAP

No. 6 of 2020 in CARBC No. 4 of 2020 this petition is deferred

for the time being as it would be infructuous on deposit of the

amount by the respondent-JD.

List for consideration on 10.11.2022.

(Vivek Singh Thakur), Judge.

14th October, 2022 (subhash)