CMP-T/141/2021
2021 Latest Caselaw 2196 HP

CMP-T No.141 of 2021 in Execution Petition No.7 of 2021

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17.3.2021 Present: Mr. Rakesh Kumar Sharma, Advocate for the applicant/petitioner.

Mr. Lakshay Thakur, Advocate, for the respondents.

By way of instant application, prayer has been

made on behalf of the applicant/petitioner for revival of

Execution Petition No. 7 of 2021, which was disposed of by this

Court vide judgment 5.1.2021. Careful perusal of aforesaid

judgment reveals that this court having taken note of the

undertaking given by Mr. Lakshay Thakur, learned counsel

representing the non-applicants/ respondents that judgment

dated 3.1.2019 passed by erstwhile Himachal Pradesh

Administrative Tribunal in OA No.3598 of 2018 , if not,

already implemented, shall be implemented within a period of

six weeks, disposed of the aforesaid execution petition with

the direction to the non-applicants/respondents to do the

needful within a period of six weeks. Since, no steps

whatsoever have been taken by the non-applicants/respondents

toward execution/implementation of the judgment alleged to

have not been implemented, applicant/petitioner has

approached this Court in the instant proceedings, praying

therein for revival of the execution proceedings.

Mr. Lakshay Thakur, learned counsel representing

the non-applicants/respondents prays for and is granted

further three weeks' time to do the needful in terms of

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judgment/order dated 3.1.2019, failing which, respondents

shall remain present in Court on the next date of hearing.

List on 24.4.2021

(Sandeep Sharma),

Judge March 17, 2021 (shankar)