CMP-T/50/2021
2021 Latest Caselaw 1383 HP

CMP-T No.50 of 2021 in Ex.Pet. No.315 of 2020

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26.02.2021 Present: Mr. T.C. Sharma, Advocate, for the applicant/ petitioner.

Mr. Sudhir Bhatnagar and Mr. Arvind Sharma, Additional Advocate Generals, with Mr. Kunal Thakur, Deputy Advocate General, for the respondents/State.

By way of instant application, prayer has been

made on behalf of the applicant/petitioner for revival of

Execution Petition (T) No. 315 of 2020, which was disposed of

by this Court vide judgment 7th August, 2020. Perusal of

aforesaid judgment reveals that this court having taken note of

the statement of learned Additional Advocate General, that

judgment/order alleged to have been violated, if not complied

with, shall be complied with positively within two weeks,

disposed of the execution petition with the direction to

respondents to do the needful within two weeks. Since, no steps

whatsoever have been taken by the respondents towards

execution/implementation of judgment alleged to have not been

implemented, petitioner has approached this Court in the

instant proceedings, praying therein for revival of the

execution proceedings.

Learned Additional Advocate General while

seeking time to file reply to the application, prays for and is

granted ten days' time to implement/execute the judgment

sought to be executed in the present proceedings, failing which

this Court would be constrained to take appropriate steps for

.

attachment of properties of the Department and salaries of

Officer(s) responsible for delay in execution of judgment sought

to be executed in the instant proceedings.

List on 22.3.3021.

(Sandeep Sharma), Judge February 26, 2021 (shankar)