Unknown vs Gurbachan V. Resident ...
2022 Latest Caselaw 8548 HP

Gurbachan v. Resident Commissioner

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Ex.PT No. 89 of 2022

15.10.2022 Present: Mr. Vikas Rajput, Advocate, for the petitioner.

Mr. Sudhir Bhatnagar and Mr. Narender Guleria, Additional Advocates General, with Mr. Sunny Dhatwalia, Assistant Advocate General, for the State.

Ms. Kamlesh Shandil, Advocate, for respondents No. 2 to 4.

Learned counsel appearing for respondents No. 2 to

4 states that judgment sought to be executed in the instant

proceedings has been laid challenge by way of LPA. She fairly

states that no stay has been granted against the judgment

sought to be executed. Since no stay has been granted,

respondents have no option but to implement the judgment,

may be subject to outcome of the LPA.

In view of the above, list on 7.11.2022, enabling the

respondents to comply with judgment, failing which respondent

No.2 shall remain present in the Court to explain that why

property of the department and salary of the erring officials be

not attached towards the implementation of the judgment

sought to be executed.

In the meantime, name of Ms. Kamelsh Shandil,

Advocate, be reflected in the cause-list henceforth.

             15th October, 2022                              (Sandeep Sharma),
             Manjit                                              Judge