Citation : 2021 Latest Caselaw 1293 j&K
Judgement Date : 12 October, 2021
44
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
Arb P No. 51/2021
CM No.7533/2021
CM No.7534/2021
Punjab State Power Corporation Ltd. and ....Petitioner/Appellant(s)
another
Through :- Mr. Vikram Sharma, Sr. Advocate with
Mr. Sachin Dev Singh, Advocate.
V/s
M/s Gulati Metals and Alloys SIDCO ....Respondent(s)
Industrial Complex Bari Brahmana
Jammu
Through :- Mr. Karman Singh Johal, Advocate.
Coram: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
ORDER
12.10.2021
1. Mr. Vikram Sharma, learned senior counsel passes on to this court a copy
of the order dated 07.10.2021 passed by the Additional District Judge
(Commercial Court), Jammu whereby the account of the judgment debtor No.2
(Managing Director), bearing No.0390009300050519, Punjab National Bank
Patiala, IFSC Code: PUNB 00 39000 is attached till further order or till the
decreetal amount is deposited by the judgment debtor in this court.
2. The order 07.10.2021 is taken on record.
3. Though the learned Additional District Judge has noticed at paragraph 1
of the order dated 07.10.2021 that Cheque regarding the decreetal amount has
already been deposited with the High Court. Despite knowing that the amount
has been deposited with the High Court, the learned Additional District Judge
should not have passed the conditional order by attaching the account of the
judgment debtor no.2.
4. Anyhow, since the execution court has fixed the date as 28.10.2021,
therefore, the matter is adjourned at request of Mr. Karman Singh Johal,
Advocate.
5. List on 21.10.2021 for finally considering the petition, with liberty to the
parties to make a mention.
6. Till then, Mr. Karman Singh Johal will not press for execution.
(Tashi Rabstan) Judge Jammu:
12.10.2021 Raj Kumar
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