COPC/170/2020
2021 Latest Caselaw 3758 HP

COPC No. 170 of 2020

6.8.2021 Present Mr. B.C. Negi, Senior Advocate with Mr. Nitin

.

Thakur, Advocate, for the petitioner.

Mr. Sudhir Bhatnagar and Mr. Desh Raj Thakur, Additional Advocates General with Mr. R.P. Singh

and Mr. Narinder Thakur, Deputy Advocates General, for the respondents.

Mr. Naresh Kaul, Advocate, for respondent No. 3.

THROUGH VIDEO CONFERENCING

Pursuant to order dated 27.10.2020, calculations

have been filed by the respondents.

Since there is dispute inter se parties with regard to

calculation of amount, it would be apt in case respondents file a

supplementary affidavit giving therein complete details with

regard to the entitlement of petitioner and amount actually paid

to him, after passing of judgment alleged to have been violated.

In the affidavit to be filed by respondents, details with regard to

deductions if any, made may also be specifically mentioned.

Ordered accordingly.

Needful be done within two weeks.

List on 25.8.2021.

(Sandeep Sharma) Judge August 6, 2021 (vikrant)