TEK CHAND THAKUR Vs. STATE OF H.P

JUDGEMENT

(1.) These Appeals have been proposed to be filed against Order, dtd. 19/6/2019 passed by learned Single Judge in C.M.P. No. 6710 of 2018 in C.W.P. No.3 of 2006 with Applications seeking leave to file these Appeals.

(2.) For involvement of consideration of common question of law and facts arising out of the same order, these Appeals alongwith Applications are being decided by this Common Judgment. C.M.P. No.11126 of 2021 in L.P.A. No.36 of 2021 & 1949 of 2024 in L.P.A. No.41 of 2024:

(3.) The Applications bearing C.M.P. No.11126 of 2020 in L.P.A. No.36 of 2021 and C.M.P. No.1949 of 2024 in L.P.A. No.41 of 2024 have been filed seeking leave to Appeal (LPA) to assail Order, dtd. 19/6/2019 passed by learned Single Judge in C.M.P. No.6710 of 2018 in C.W.P. No.3 of 2006 whereby learned Single Judge has decided that Respondent/State/Excise Department has preferential right to recover its dues from the amount deposited in the Registry of this Court as the sale proceeds realized out of the sale of property/assets of the District Cooperative Marketing and Consumer Federation Limited (The Hamirpur Jila Sehkari Vipnan and Upbhokta Sangh) (hereinafter referred to as Federation) represented through Liquidator in these proceedings, as applicants in these Applications were not party in C.W.P. No.3 of 2006.