2017 vs Mr. Y.W. Chauhan
2021 Latest Caselaw 3409 HP

CMP No. 4905 of 2021 in COPC No. 69 of

02.08.2021 Present: Mr. Sanjay Dutt Vasudeva, Advocate, for the

.

applicant/petitioner.

Mr. Y.W. Chauhan, Advocate, for non- applicants/respondents.

Through Video-Conferencing CMP No. 4905 of 2021

By way of instant application, prayer has been

made on behalf of applicant/petitioner for revival of the COPC

No. 69 of 2017, which was disposed of on 12.04.2017. Since

despite there being undertaking given to this Court that

judgment alleged to have been violated shall be implemented

within a period of eight weeks, no steps ever came to be taken

at the behest of non-applicant/respondent for implementing the

aforesaid judgment, petitioner has approached this Court in the

instant proceedings.

Mr. Y.W. Chauhan, Advocate, learned counsel

representing the respondent prays for and is granted two weeks

time to have instructions in the matter. This Court hopes and

trusts that on or before judgment shall be positively

implemented, if not already implemented, failing which

respondents shall remain present in the Court by the next date

of hearing.

List on 16th August, 2021.

                                                           (Sandeep Sharma)
             August 2, 2021                                    Judge
                (ravinder)