Amar Lal vs . State Of H.P. & Ors.
2022 Latest Caselaw 3313 HP

Amar Lal vs. State of H.P. & ors.

Ex. Pet. No. 411 of 2021

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in CWP No. 2140 of 2019.

11.05.2022 Present: Ms. Suman Thakur and Ms. Richa Sharma, Advocates, for the petitioners.

Mr. Ashok Sharma, Advocate General with Mr. Arwind Sharma, Additional Advocate General and Narender Singh Thakur, Deputy Advocate General for the respondents- State.

Respondent No. 2 present in person.

The judgment sought to be executed r was rendered on

6.8.2021. Despite pre-emptory orders passed on 3.3.2022,

21.3.2022 and 19.4.2022, the respondents have still not

implemented the judgment. Learned Advocate General has

submitted that the Letters Patent Appeal filed against the

judgment in question has been listed before the Additional

Registrar (Judl.) for service of the respondents. The fact remains

that there is no interim order as on date against the judgment.

Respondents, therefore, are duty bound in law to comply the

same. Though there is no reason to further adjourn the matter in

view of the previous orders passed in the petition, however, at

the persuasive request made by the learned Advocate General,

by way of sheer indulgence, the matter is adjourned by two

weeks to give one more opportunity to the respondents to

implement the judgment in question, failing which, appropriate

orders shall be passed in the matter on the next date of hearing.

Respondent No. 2 shall remain present in the Court on the next

date of hearing.

List on 26th May, 2022.

               May 11, 2022                               (Jyotsna Rewal Dua),
               (PK)                                              Judge.