CMP-T/292/2021
2021 Latest Caselaw 3048 HP

CMP(T) No. 292 of 2021 in Ex. Petition (T) No. 363 of 2020

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6.7.2021 Present: Mr. H.R. Bhardwaj, Advocate, for the

applicant/petitioner.

Ms. Shubh Mahajan, Advocate, for the respondents.

THROUGH VIDEO-CONFERENCING By way of instant application, prayer has been

made on behalf of the applicant for revival of execution

petition (T) No. 363 of 2020, which was disposed of by this

Court vide judgment dated 11.9.2020. Careful perusal of

aforesaid judgment passed by this Court reveals that this

Court, having taken note of the undertaking given by learned

counsel for the respondents, that the judgment/order in

question shall be implemented within three weeks from the

date of passing of the judgment, disposed of the execution

petition with liberty to the petitioner to get the same revived,

in case, respondents fail to implement the judgment/order in

question.

Since the respondents have failed to implement

the judgment/order sought to be executed, petitioner has

filed instant application for revival of the execution petition.

Learned counsel for the respondents prays for

and is granted two weeks' time to implement the

judgment/order, failing which the respondent No.1 shall

remain present in the court on the next date of hearing.

List on 20.7.2021.

(Sandeep Sharma) Judge July 6, 2021 (vikrant)