Unknown vs Ex. Petition.109/2020 In
2021 Latest Caselaw 576 HP

Ex. petition.109/2020 in

.

CWP No.111/2020 08.01.2021 Present: Mr. H.R. Bhardwaj, Advocate, for the petitioner.

Ms. Shubh Mahajan, Advocate, for the respondent.

(Through video conferencing) Learned Standing Counsel for the respondent has

filed compliance affidavit, which prima facie shows that the

judgment in question has been complied with. Therefore, no

further order is required to be passed.

We further make it clear that in case the petitioner

has any substantive grievance, he is at liberty to move an

application in this execution petition and shall not be

compelled to file a fresh petition.

(Tarlok Singh Chauhan)

Judge

(Jyotsna Rewal Dua) Judge

8th January, 2021(Rohit)