Unknown vs Piyar Chand V. State Of Himachal ...
2022 Latest Caselaw 8728 HP

Piyar Chand v. State of Himachal Pradesh

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Execution Petition (T) No. 278 of 2021

20.10.2022 Present Mr. A.K. Gupta, Advocate, for the petitioner.

Mr. Narender Guleria, Additional Advocate General with

Mr. Sunny Dhatwalia, Assistant Advocate General, for the respondent-State.

Mr. Rakesh Kanwar, Secretary, Jal Shakti Vibhag, Himachal Pradesh in person.

Pursuant to order dated 31.8.2022, Mr. Rakesh Kanwar,

Secretary, Jal Shakti Vibhag has come present alongwith Engineer-in-

Chief, Jal Shakti Vibhag and other officers. He states that since the

Principal Secretary, Jal Shakti Vibhag is on leave, he has not been able

to come present. He states that as per information given to him,

Department has filed an SLP in the Hon'ble Apex Court against the

judgment passed by Division Bench of this Court upholding the judgment

sought to be executed in the instant proceedings as such, matter may be

adjourned.

Though mere filing of SLP may not be sufficient to stall the

instant proceedings but since Mr. Rakesh Kanwar, Secretary Jal Shakti

Vibhag has not seen the entire record, this court deems it fit to adjourn

the matter for a while, enabling aforesaid officer to go through the

record.

List on 9.11.2022, on or before which date, judgment

sought to be executed shall be implemented, failing which all the

respondents shall remain present in court.

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