CMP-T/8/2021
2021 Latest Caselaw 118 HP

CMP-T No. 8 of 2021 in Ex.PT No. 401 of 2020

4.1.2021 Present: Mr. Jai Krishan Sharma, Advocate, for the applicant/petitioner.

Ms. Shubh Mahajan, Advocate, for the non-

.

applicants/respondents.

Through Video Conferencing

By way of present application, prayer has been made on behalf of the applicant/petitioner for revival of the execution petition bearing Ex.PT No. 401 of 2020, which was disposed of vide judgment dated 23.9.2020, passed by this Court, perusal whereof

reveals that on 23.9.2020, this Court having taken note of the undertaking given by the learned counsel for the respondents that judgment, if not already implemented, would be positively

implemented within a period of eight weeks, disposed of the petition

with direction to the respondents to implement the order/judgment alleged to have been not implemented, within a period of eight weeks. Since despite there being aforesaid undertaking given to this

court at the time of passing of order/judgment, respondents have not disbursed the arrears on account of pension as well as gratuity, the petitioner has approached this Court for revival of the proceedings.

Ms. Shubh Mahajan, learned counsel for the

respondents states that arrear on account of pension would be released within a period of ten days, whereas four weeks' time may be granted for release of gratuity.

Consequently, in view of the statement made by the learned counsel for the respondents, present application is disposed of with direction to the respondents to pay arrears on account of pension within a period of ten days and thereafter, gratuity, within a period of four weeks, failing which respondents would remain present on the next date of hearing. List on 25.2.2021, when necessary affidavit of compliance be positively filed.

           4th January, 2021                               (Sandeep Sharma),
              manjit                                             Judge