CMP-T/168/2021
2021 Latest Caselaw 2648 HP

CMPT No.168 of 2021 in Ex. Petition No. 448/2020

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09.04.2021 Present: Mr. Varun Chandel, Advocate, for the applicant.

Mr. Ajay Chauhan, Advocate, for the respondents.

CMPT No.168 of 2021

By way of instant application, prayer has been

made on behalf of the applicant/appellant to revive

Execution Petition bearing No. 402 of 2020, which was

disposed of vide judgment dated 05.10.2020. Vide

judgment dated 05.10.2020, this Court having taken not of

the statement made by learned counsel representing the

respondents that the judgment if not already implemented,

shall be implemented within a period of two weeks,

disposed of the petition with the direction to the respondents

to do the needful in terms of the judgment alleged to have

been violated within a time stipulated by this Court.

Since, respondents have not honoured the

commitment given to this Court at the time of passing of

judgment dated 05.10.2020, petitioner has approached this

Court in the instant application, praying therein for revival of

the Execution Petition.

Mr. Ajay Chauhan, learned counsel

representing the respondents, prays for and is granted two

weeks' time to have fresh instructions.

Having taken note of the fact that judgment

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alleged to have been violated, was passed in the year 2018,

this Court hopes and trust that needful in terms of the

judgment alleged to have been violated, shall be done by

the authorities within a period of two weeks, if not already

done, failing which respondent-2/The Finance Advisor-cum-

Chief Accountant Office, shall remain present in the Court.

List on 03.05.2021.

(Sandeep Sharma) Judge 9th April, 2021

(reena)