Eih Ltd. & Ors vs . State Of H.P. & Ors
2023 Latest Caselaw 14353 HP

EIH Ltd. & Ors vs. State of H.P. & Ors Ex. Pet. No. 05 of 2023 a/w Ex. Pet. No. 19 of 2023

.

Ex. Pet. No. 05 of 2023

21.09.2023 Present: Mr. Surender K. Sharma, proxy counsel, for the Decree Holders.

Mr. Pushpender Jaswal, Additional Advocate General, with Mr. Gautam Sood, Mr. Rahul Thakur and Ms. Priyanka Chauhan, Deputy Advocate Generals, for respondent No.1.

respondents.

r to Mr. Abhinav Purohit, proxy counsel, for the

Mr. R. Shanker, President Corporate Legal Affairs,

present in person.

Ex. Pet. No. 19 of 2023

Mr. Pushpender Jaswal, Additional Advocate

General, with Mr. Gautam Sood, Mr. Rahul Thakur and Ms. Priyanka Chauhan, Deputy Advocate Generals, for the decree holders.

Mr. Abhinav Purohit, proxy counsel, for Judgment

Debtors No. 1 and 2.

OMP No. 446 of 2023 in Ex.Pet No. 05 of

The application is allowed for the reasons stated

therein. The amounts as detailed in the application are

permitted to be deposited in the Registry of this Court reserving

the rights and contentions of the decree-holder/applicant has

raised in the instant application or as may be raised in future.

The application stands disposed of.

Learned counsel for the Decree Holder seeks time

to file rejoinder. Be filed on or before the next date.

List on 28th September 2023.

Ex. Pet. No. 19 of 2023

Pleadings be positively completed before next

.

date.

(Satyen Vaidya) Judge.

    21st September, 2023
              tarun




               r           to