EX.P./128/2021
2021 Latest Caselaw 2918 HP

Ex. Petition No. 128 of 2021

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18.6.2021 Present: Mr. Harish Kumar Sharma, Advocate, for the

petitioner.

Mr.Ajay Vaidya, Senior Additional Advocate General with Ms. Ritta Goswami and Mr. Adarsh

Sharma, Additional Advocates General, for the respondent-State.

THROUGH VIDEO-CONFERENCING Learned Additional Advocate General prays for and

is granted last opportunity to file reply within a week, failing

which right to file the same shall stand closed and on the next

date of hearing, respondent No.2 shall remain present in the

court. This court hopes and trusts that on or before next date of

hearing, needful shall be done by the respondents in terms of

the judgment sought to be executed in the instant petition.

Needless to say, pendency of the present petition shall not be a

bar for the respondents to implement the judgment in question.

List on 28.6.2021, before appropriate bench.

(Sureshwar Thakur) Judge

(Sandeep Sharma) Judge June 18, 2021 (vikrant)