Execution Petition No. 335 Of vs Mr. Arvind Sharma
2021 Latest Caselaw 291 HP

CMPT No. 2137 of 2020 in

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Execution Petition No. 335 of

06.01.2021 Present: Mr. Vikas Rajput, Advocate, for the applicant/petitioner.

Mr. Arvind Sharma, Additional Advocate General, for the respondents.

Through video conferencing.

CMPT No. 2137 of 2020

By way of instant application, prayer has been

made on behalf of the applicant/petitioner for revival of Execution

Petition bearing No. 335 of 2020, which came to be disposed of

vide judgment dated 29.09. 2020, passed by this Court.

Perusal of the aforesaid judgment, passed by this

Court, reveals that this Court having taken note of the

undertaking given by learned Additional Advocate General that

judgment alleged to have been violated, if not already complied

with, shall be positively complied with within a period of two

weeks, disposed of the execution petition with the direction to the

respondents to do the needful within a period of two weeks.

Since, needful has not been done within the time stipulated by

this Court, applicant/petitioner has approached this Court in the

instant proceedings.

Learned Additional Advocate General, prays for and

is granted further two weeks' time to do the needful in terms of

the judgment dated 29.09.2020, passed in Execution Petition No.

335 of 2020.

Consequently in view of the above, list this matter

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on 10.03.2021, enabling the respondents to implement the

judgment alleged to have been violated, failing which,

respondents shall remain present in the Court.

(Sandeep Sharma) Judge

6th January, 2021 (reena)