Unknown vs Copcs No.207
2021 Latest Caselaw 3246 HP

COPC No.206 of 2020 a/w COPCs No.207, 208, 209, 210 and 211 of 2020

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26.07.2021 Present: Mr. Bhuvnesh Sharma, Advocate, for the petitioners.

Mr. Adarsh Sharma, Mr. Sumesh Raj, Mr. Sanjeev Sood, Additional Advocates General, with Mr. Kamal Kant Chandel, Deputy Advocate General, for the

respondents-State.

(through video conferencing).

On the request of learned Additional

Advocate General, the matter is adjourned to enable

him to have instructions in terms of order dated

22.04.2021. It is clarified that in the event of non-

implementation of the judgment in issue by the said

date, the officer concerned shall remain present in the

Court with the entire record demonstrating therein as

to what steps have been taken by respondent No.1 to

implement of said judgment.

As prayed for, list on 10.08.2021.

(Ajay Mohan Goel) Judge July 26, 2021 (Rishi)