Shyam Lal vs . State
2022 Latest Caselaw 8940 HP

Shyam Lal vs. State

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Ex. Petition(T) No.186 of 2021

01.11.2022 Present Mr. Bonit Thakur, Advocate, for the petitioner.

Mr. Narender Guleria, Additional Advocate General with Mr. Sunny Dhatwalia, Assistant Advocate General, for the respondent-State.

While placing on record communication dated

31.10.2022, issued under the signature of Executive Engineer, Outer

Seraj Division, HPPWD Nirmand, learned Additional Advocate

General prays for and is granted further two weeks' time to file reply,

failing which, respondents shall remain present in Court on the next

date of hearing to explain that why property of the department and

salary of erring official be not ordered to be attached for non-

compliance of the order/judgment sought to be executed. List

thereafter.

(Sandeep Sharma)

Judge 1st November, 2022 (shankar)