Ravinder & Ors. vs . State Of H.P. & Ors.
2022 Latest Caselaw 9135 HP

Ravinder & Ors. vs. State of H.P. & Ors.

Execution Pet. No. 450 of 2021

07.11.2022 Present: Mr. Devinder K. Sharma, Advocate, vice Mr. C. N.

.

Singh, Advocate, for the petitioner.

Mr. Kunal Thakur and Ms. Divya Sood, Deputy Advocate Generals, for the respondents-State.

The judgment in the instant case was passed on

13.08.2014, yet the same is not complied with, constraining

the petitioner to file the instant execution petition on

23.11.2021 with an advance copy to the respondents.

rIt is not only surprising but shocking to note that the

respondents have not complied with the said judgment till

date and if they have complied with the judgment, then there

is no information with regard to the same and the respondents

have been repeatedly seeking time to file compliance report.

In such circumstances, let the Principal Secretary,

HPPWD, appear before this Court on the next date of hearing.

List on 09.11.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge November 7, 2022 (Sanjeev)