EX.PT/143/2020
2021 Latest Caselaw 578 HP

Ex. Pet.(T) No. 143 of 2020

.

08.01.2021 Present: Mr. Dilip Sharma, Senior Advocate, with Mr. Manish

Sharma, Advocate, for the petitioners.

Mr. Ajay Vaidya, Sr. Addl. A.G., for the respondents.

(Through Video Conferencing)

Now that the writ petition filed by the respondents/judgment

debtors i.e. CWP No. 5764 of 2020 stands dismissed, therefore,

judgment-debtors have no reasonable ground for not executing the

judgment in question.

Let judgment dated 11.01.2018 passed in TA No. 4478 of

2015, titled Parvati Sharma and others vs. State of H.P. and another

be executed within six weeks and compliance affidavit be filed on the

next date of hearing.

For compliance, list on 5.3.2021.

                                                     (Tarlok Singh Chauhan),





                                                                 Judge


             8th January, 2021                         (Jyotsna Rewal Dua),
                      (GR)                                        Judge