CMP-T/138/2021
2021 Latest Caselaw 2205 HP

CMP-T No.138 of 2021 in Execution Petition No.5 of 2021

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17.3.2021 Present: Mr. Rakesh Kumar 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 No. 5 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 learned Senior Additional Advocate

General representing the non-applicants/ respondents that

judgment dated 7.1.2019 passed by erstwhile Himachal

Pradesh Administrative Tribunal in OA No.1416 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. Sudhir Bhatnagar, learned Additional

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Advocate General representing the non-applicants/respondents

prays for and is granted further three weeks' time to do the

needful in terms of judgment/order dated 7.1.2019, failing

which, respondents shall remain present in Court on the next

date of hearing.

                r          to
                 List on 24.4.2021

                                          (Sandeep Sharma),
                                                       Judge
       March 17, 2021
          (shankar)