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Microtek Universal Power Products Pvt. ... vs State Of H.P & Ors
2024 Latest Caselaw 12816 HP

Citation : 2024 Latest Caselaw 12816 HP
Judgement Date : 2 September, 2024

Himachal Pradesh High Court

Microtek Universal Power Products Pvt. ... vs State Of H.P & Ors on 2 September, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA Ex. Pet. Nos.764 to 768 of 2024 Decided on: 2nd September, 2024 _________________________________________________________________

.

1. Ex. Pet. No. 764 of 2024

Microtek Universal Power Products Pvt. Ltd.

....Petitioner

Versus State of H.P & Ors.

...Respondents _________________________________________________________________

2. Ex. Pet. No. 765 of 2024

M/s Microtek Tangent Power Pvt. Ltd.

....Petitioner

Versus State of H.P & Ors.

...Respondents _________________________________________________________________

Microtek Himachal Power Products Pvt. Ltd.

....Petitioner

Versus State of H.P & Ors.

...Respondents

_________________________________________________________________

Microtek Shivalik Industries Pvt. Ltd.

....Petitioner

Versus State of H.P & Ors.

...Respondents _________________________________________________________________

Microtek Balaji Powertronics Pvt. Ltd.

....Petitioner

.

Versus

State of H.P & Ors.

...Respondents _________________________________________________________________

Coram

Ms. Justice Jyotsna Rewal Dua 1 Whether approved for reporting?

____________________________________________________________ For the petitioner(s):

For the respondents:

to Mr. Shivank Singh Panta, Advocate, in all the matters.

Mr. Y.P.S.Dhaulta, Additional Advocate General with Ms. Leena

Guleria, Deputy Advocate General for respondents No. 1,2 and 4 in all the matters.

Mr. Kush Sharma, Advocate, for respondent No.3 in all the matters.

Jyotsna Rewal Dua, Judge

Following order was passed in these matters on

13.08.2024:-

"Learned Additional Advocate General had supplied instructions dated 12.08.2024 imparted to him by District Collector, Solan, along with copy of office instructions dated 12.08.2024 addressed by Sub-

Whether reporters of Local Papers may be allowed to see the judgment? yes

Registrar-cum-Naib Tehsildar, Parwanoo to the Collector Solan. The contents of the office instructions dated 12.08.2024 as well as the office letter dated 12.08.2024 were not in consonance and actually were de hors the

.

factual position, writ large in the case file. Learned

Advocate General was directed to have fresh instructions in the matter.

Fresh instructions from the office of Joint

Secretary (Revenue) to the Government of Himachal Pradesh have been placed on record. In terms of these instructions: matter is under process; Name of petitioner

company will be changed in the revenue records within a weeks' time after completing the codal formalities.

Learned Additional Advocate General on instructions further submitted that the amount due and

admissible to the petitioner shall also be released within

the aforesaid period. At his request, list the matter on

02.09.2024.

Compliance affidavit be also filed before the next

date."

2. In compliance to the above order, learned

Additional Advocate General produced an affidavit dated

02.09.2024 of the Joint Secretary (Revenue) to the

Government of Himachal Pradesh, which is taken on record.

In terms of this affidavit: -

"1. That in compliance to the judgment of Hon'ble High Court passed in CWP No. 2823 of 2023 alongwith CWP Nos. 3265/2023, 3277/20233312/2023, 3314/2023 and CWP No. 3916/2023 dated 31.08.2023, the lease hold rights have been recorded in the name of Petitioner

Companies in terms of the direction of Hon'ble Court by changing the name of erstwhile partnership firms to newly formed companies through mutation attested on dated 31.08.2024."

.

The respondents have now complied with the

directions of the Court by changing the name of the erstwhile

partnership firms to the newly formed companies through

mutation attested on 31.08.2024.

3. In respect of release of amount due and

admissible to the petitioner(s), learned Additional Advocate

General has placed on record instructions dated 02.09.2024

from the Joint Secretary (Revenue) to the Government of

Himachal Pradesh, which read as under: -

"Subject:- Ex. Petition Nos. 764 to 768 of 2024, titled as M/s Microtek Universal Power Products Vs. State of H.P. and other.

Sir, I am directed to refer to the subject cited

above and to submit that in compliance to the judgment of Hon'ble H.P. High Court passed in above

mentioned case on dated 13.08.2024, that the 20 numbers of Stamp Certificates amounting to Rs.23,60,700/- only have been cancelled and the further action of release of these funds through the Sub-Treasury Kasauli, Distt. Solan is under process. The same shall be released within a week time."

4. In view of assurance given in the afore extracted

instructions that due and admissible amount shall be

released in favour of the petitioner(s) within a week, all these

execution petitions are disposed, however reserving liberty to

.

the petitioner(s) to seek appropriate remedy, in accordance

with law, for redressal of their surviving grievances, if any.

Pending miscellaneous application(s), if any, also

stand disposed of.





    September 2, 2024
                            to                   Jyotsna Rewal Dua
                                                       Judge

       R.Atal









 

 
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