Unknown vs However
2021 Latest Caselaw 577 HP

Ex. Pet. No.127 of 2020 08.01.2021 Present: Mr. Vijay Kumar Verma, Advocate, for the

.

petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore & Mr. Shiv

Pal Manhans, Additional Advocates General and Ms. Seema Sharma, Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Deputy Advocates General, for respondents No.1 to 3-State. (Through Video Conferencing)

Even though there is no justification for extension

of time for compliance of judgment dated April 5, 2011

passed in CWP No.1935 of 2011, titled Hariman Versus State

of H.P. & ors., as the case was decided nearly a decade back

on 05.04.2011.

However, taking into consideration the persuasive

submissions made by learned Additional Advocate General,

we grant a final opportunity of four weeks to the respondents

to comply with the aforesaid judgment, failing which the

respondents shall personally appear before this Court on the

next date of hearing.

List before the learned Vacation Judge on

12th February, 2021.

                                                 (Tarlok Singh Chauhan)
                                                         Judge


                                                   (Jyotsna Rewal Dua)
               January 08, 2021                          Judge
                    (Mukesh)