3.2021. Present: Mr. Ashwani ... vs Vaidya
2021 Latest Caselaw 1493 HP

CMP Nos. 1891 and 1892 of 2021 in CWP No. 1967 of 2020, CWP Nos.4124, 1961 and 1969 of 2020.

.

01.03.2021. Present: Mr. Ashwani Chopra, Mr. K.D. Sood, Mr. Ankush Dass Sood, Mr. Ajay Sharma, Senior Advocates, with Mr. Satish Kumar Awasthi, Mr. Vivek Negi,

Mr. Brahmjot Singh Nahar, Mr. Sukrit Sood and Ms. Sanya Kaushal, Advocates, for the respective petitioner(s) in all the petitions.

Mr. Ashok Sharma, Advocate General, with Mr. Ajay

Vaidya, Senior Additional Advocate General, for the respondents/State.

CMP Nos. 1891 and 1892 of 2021 in CWP No. 1967

of 2020.

By medium of these applications, the State has

sought four weeks' time to comply with the directions issued

by this Court vide judgment dated 04.11.2020. The time period

has already elapsed. Consequently, both these applications

are rendered infructuous and are disposed of as such.

CWP Nos. 1967, 4124, 1961 and 1969 of 2020.

Compliance affidavit be filed before the next date of

hearing. State is permitted to file the compliance affidavit in

the open Court.

List on 04.03.2021.

                                                        (Tarlok Singh Chauhan)
                                                                    Judge


                                                             (Sandeep Sharma)
             st
           1 March, 2021                                            Judge
                     (GR)