Punjab State Grains Procurement ... vs M/S Gill Rice Mills And Anr
2022 Latest Caselaw 11660 P&H

  128 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                    CHANDIGARH

                                              CR-143-2021 (O&M)
                                              Date of decision: 19.09.2022


Punjab State Grains Procurement Corporation Limited and another

                                               ....Petitioners
             Versus

M/s Gill Rice Mills and another
                                              ..Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present: Mr. T.S.Sidhu, Advocate for the petitioners

Mr. Arjun Shukla, Advocate for the respondents

ANIL KSHETARPAL, J (Oral)

The petitioner herein, is a wholly owned State Government

organization. Its prayer before the Executing Court for releasing its

property from attachment has been dismissed. Admittedly, the Regular

Second Appeal against the judgment and decree is pending, in which

execution of the decree has been ordered to be stayed. Continuation of

attachment of the Bank account of the petitioner organization is

hampering its working. This organization is in the business of

procurement of foodgrains for the State as well as the Central

Government. Once the execution of the decree has been stayed, no

useful purpose shall be served in keeping the Bank account of the

petitioner organization under attachment. Hence, the order dated

30.09.2020 is set aside.

Needless to observe that after the decision of the Regular

Second Appeal, the decree-holder shall be at liberty to proceed with the

matter.

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With these observations, the revision petition is allowed.

All the pending miscellaneous applications, if any, are also

disposed of.

19.09.2022                                       (ANIL KSHETARPAL)
rekha                                                 JUDGE
Whether speaking/reasoned :         Yes/No
Whether reportable :                Yes/No




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