Unknown vs Abida Parveen V. State
2022 Latest Caselaw 3650 HP

Abida Parveen v. State Execution Petition No.4 of 2022

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20.5.2022 Present Mr. Surinder Prakash Sharma, Advocate, for the petitioner.

Mr. Sudhir Bhatnagar, Additional Advocate General, for the

respondent-State.

While placing on record a communication dated 19.5.2022,

issued under the signatures of Director Elementary Education, Himachal

Pradesh, learned Additional Advocate General contends that the matter

has been forwarded to the Government for necessary action and as

such, further three weeks' time may be granted for doing the needful in

terms of the judgment sought to be executed.

Though having taken note of the fact that judgment sought

to be executed was passed nine months back i.e. 20.10.2021, this court

finds no occasion to accede to the request made by learned Additional

Advocate General but by way indulgence three weeks' time, by way of

last opportunity is granted to comply with the judgment in question,

failing which respondent No.2 shall remain present in court to explain,

why order of attachment of properties of the respondents be not passed

for realization of the judgment sought to be executed in the instant

proceedings.

List on 29.6.2022.

(Sandeep Sharma) Judge May 20, 2022 (vikrant)