CMP-T/99/2021
2021 Latest Caselaw 2204 HP

CMP-T No.99 of 2021 in Execution Petition (T) No.210 of 2020

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

Mr. Sudhir Bhatnagar and Mr. Arvind Sharma, Additional Advocate Generals, with Mr. Kunal Thakur, Deputy Advocate General, for the respondents.

By way of instant application, prayer has been

made on behalf of the applicant/petitioner for revival of

Execution Petition (T) No. 210 of 2020, which was disposed of

by this Court vide judgment 25th August, 2020. Careful perusal

of aforesaid judgment reveals that this court having taken note

of the undertaking given by learned Additional Advocate

General representing the non-applicants/ respondents that

judgment dated 2.11.2017 passed by erstwhile Himachal

Pradesh Administrative Tribunal in TA No.278 of 2015 , if not,

already implemented, shall be implemented within a period of

four weeks, disposed of the aforesaid execution petition with

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

needful within a period of four 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. Kunal Thakur, learned Deputy Advocate

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General prays for and is granted two weeks' time to have

instructions. Needless to say, pendency of the present

application shall not be a bar for the non-applicants/

respondents to comply with the judgment alleged to have been

violated, failing which, respondents shall remain present in

r to Court on the next date of hearing.

List on 20.4.2021

(Sandeep Sharma), Judge March 17, 2021

(shankar)