Ex. Petition No.18/2016 A/W vs Advocate Generals
2021 Latest Caselaw 1337 HP

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Ex. Petition No.18/2016 a/w

Ex. Petitions No.26 & 27/2016 25.02.2021 Present: Mr. Surender Sharma, Advocate, for the petitioner(s).

Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Bhupinder Thakur & Mr. Yudhvir Thakur, Deputy

Advocate Generals, for the respondents/State. Mr. Lokinder Paul Thakur, CGC, for the respondent­Union of India.

Mr. Narender Sharma, Advocate,for respondents No.4 & 5 in all the petitions.

Heard for sometime.

We are not at all satisfied with the stand taken by

the respondents/State and were inclined to proceed against

the respondents by initiating contempt proceedings against

them, but on account of persuasive submission made by

learned Additional Advocate General, we resist from doing

so for the time being by affording one opportunity to the

respondents to set their house in order to implement the

judgment in letter and spirit.

List on 2nd March, 2021.

(Tarlok Singh Chauhan) Judge

(Jyotsna Rewal Dua) Judge

25th February, 2021(Rohit)