CMP-T/2153/2020
2021 Latest Caselaw 2378 HP

CMP-T No. 2153 of 2020 in Ex.Pet. No. 396 of 2020

22.3.2021 Present: Mr. S.P. Chatterji, for the applicant/petitioner.

                             Mr. Vikas Rajput, Advocate, for the                      non-
                             applicants/respondents.




                                                                     .

By way of present application, prayer has been made on behalf of the applicant/petitioner for revival of the petition

bearing Ex.PT No.396 of 2020, which was disposed of vide judgment dated 24.9.2020, passed by this Court.

Aforesaid execution petition came to be disposed of on the basis of undertaking given by the learned counsel for the

petitioner that judgment sought to be implemented, if not already implemented, shall be positively implemented within a period of eight weeks, but since needful has not been done in terms of undertaking

given to this Court, applicant/petitioner has approached this Court for

revival of the proceedings.

Mr. Vikas Rajput, learned counsel for the non-

applicants/respondents while placing on record communication

dated 20.3.2021, issued under the signature of Financial Advisor and Chief Accounts Officer, HRTC, Shimla, contends that sum of Rs. 6,85,000/- on account of leave encashment stands released in favour

of the applicant/petitioner, whereas necessary steps are being taken to release pay arrears, DCRG, and interest on retiral benefits.

Having perused aforesaid communication, this Court finds that substantial amount stands paid in terms of judgment sought

to be implemented in the instant proceedings and as such, prayer made on behalf of the non-applicants/respondents for further time of two weeks, deserves to be accepted. List after two weeks as prayed for. This court hopes and trusts that by the next date of hearing, entire amount in terms of judgment sought to be implemented shall be released in favour of the applicant/petitioner.

            22nd March, 2021                              (Sandeep Sharma),
                manjit                                          Judge