Ex. Pet No.195/202 vs Nisha Singh & Another
2021 Latest Caselaw 524 HP

Ex. Pet No.195/2021

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08.01.2021 Present: Mr. Surinder Prakash Sharma, Advocate, for the petitioner.

Mr. Shashi Shirshoo, CGC, for respondent No.1.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Shiv Pal Manhans, Additional Advocates General, Mr. Bhupinder Thakur, Ms. Seema Sharma, & Mr.

Yudhvir Thakur, Deputy Advocate Generals, for respondents No.2 to 4/State.

(Through video conferencing)

Learned Additional Advocate General has placed on

record instructions dated 07.01.2021, received from

Additional Chief Secretary (SJ&E). Relevant portion

whereof reads as under:­

"I am directed to refer to your letter No. Execution petition 195/2020­583 dated 05.01.2021. On the subject cited above, vide

which the respondent state has been directed to impart written instruction in the above instant matter as the same is fixed for hearing on 8.01.2021. Pursuant to the above directions of the Hon'ble High Court and in accordance with the Judgment of the

Hon'ble Court delivered in COPC No.155/2018­titled as Bishan Singh V/s Nisha Singh & another, a hearing is fixed before the Addl. Chief Secretary (SJ&E) to the Govt. of HP in his chamber on 13.01.2021 at 11.00 AM, (the copy of which is being annexed at Annexure­A). It is pertinent here to mention that one of the petitioner Bishan Singh, in the CWP No.2985/2012 has made a representation to the Addl. Chief Secretary (SJ&E) to the Govt. of HP with a request to comply with the directions of the Hon'ble Court passed in the above writ petition and the petitioner would be heard on the above mentioned date and time by the Worthy A.C.S (SJ&E) and the matter would thereafter be processed and decided on the merit of the case.

It is further intimated that as per the directions of the Hon'ble High Court in para No.4 of CWP No.2985/2012 vide which the respondent No.3 & 4 were directed to put up the required proposal before the respondent No.2. In this regard in compliance to above directions, such proposals have been received from both the respondents i.e. No.3 & 4, however, the proposals will be decided after hearing on 13.01.2021 taking into consideration the prayer of the petitioners and it would be decided on the merit of the case.'

Taking into consideration the aforesaid

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instructions, we deem it proper to extend the time for filing

compliance affidavit by four weeks.

List before learned Vacation Judge on 12th

February, 2021.

               r           to      (Tarlok Singh Chauhan)
                                            Judge

                                      (Jyotsna Rewal Dua)
                                             Judge



     8th January, 2021(Rohit)