M/S K.C. Sharma Construction Company ... vs State Of H.P
2024 Latest Caselaw 494 HP

Himachal Pradesh High Court

M/S K.C. Sharma Construction Company ... vs State Of H.P on 8 January, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                          Execution Petit. No. 15 of 2021




                                                                       .
                                          Decided on: 08.01.2024





      M/s K.C. Sharma Construction Company Engineers
                                                                         ....Petitioner





                   Versus

      State of H.P.                                                     ...Respondent




                                             of
      Coram
      The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
      Whether approved for reporting?1
      For the petitionerrt  :    Mr. K.D. Sood, Senior Advocate with
                                 Mr. Sanjeev Sood, Advocate.

      For the respondent          :       Mr. Anup Rattan, Advocate General

                                          with Mr. Rupinder Singh, Addl. AG.
      Ajay Mohan Goel, Judge              (Oral)

Learned Advocate General, on instructions, has

informed the Court that a request has been made by the

Department seeking administrative approval and expenditure

sanction for the deposit of the balance arbitral amount that is

payable to the Decree Holder. He submits that needful will

positively be done within a period of four weeks.

In view of the statement made by learned Advocate

General, let needful be done within a period of four weeks.

After deposition of the said amount, the same be released in

favour of the claimant in its bank account, details whereof

shall be supplied to the Registry by learned instructing

1 Whether reporters of the local papers may be allowed to see the judgment?

Counsel for the applicant. The miscellaneous application as

well as execution proceedings accordingly stand disposed of.

.

                                      (Ajay Mohan Goel)
    January 08, 2024                        Judge
       (narender)





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