CMP-T/2145/2020
2021 Latest Caselaw 1208 HP

CMP-T No.2145 of 2020 in Execution Petition (T) No.96 of 2019

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23.02.2021 Present: Mr. Rakesh Kumar and Mr. Ashok Kumar, Advocate, for the petitioner.

Mr. Prashant Sharma, Advocate vice Mr. Ajay

Chauhan, Advocate, for the respondents.

By way of instant application, prayer has been made on behalf of the applicant/petitioner for revival of Execution Petition (T)

No. 96 of 2019. Having taken note of the undertaking given by Mr. Ajay Chauhan, learned counsel representing the non- applicants/respondents that judgment dated 25.3.2019 passed by

erstwhile Himachal Pradesh Administrative Tribunal in OA No.1150 of 2019, if not, already implemented, shall be implemented within a period of two weeks, this Court disposed of aforesaid

execution petition reserving liberty to the applicant/petitioner to approach this Court again in case needful is not done within the time stipulated by this Court. Since needful in terms of aforesaid

judgment dated 5.12.2019 has been not done by the non-

applicants/respondents, applicant/petitioner has approached this Court in the instant proceedings.

Mr. Prashant Sharma, learned vice counsel

representing the non-applicants/respondents prays for and is granted further 10 days' time to do the needful in terms of judgment/order dated 25.3.2019, failing which, respondents shall remain present in Court on the next date of hearing.

List on 10.3.2021.

(Sandeep Sharma), Judge February 23, 2021 (shankar)