Khub Ram vs . Dr. Narinder Kumar Dhiman And ...
2023 Latest Caselaw 12056 HP

Khub Ram Vs. Dr. Narinder Kumar Dhiman and anr.

COPC No. 297 of 2022

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21.08.2023 Present: Mr. Vijay Chaudhary, Advocate, for the petitioner.

Mr. Pushpender Jaswal, Additional Advocate General

with Mr. Gautam Sood, Mr. Rahul Thakur and Ms. Priyanka Chauhan, Deputy Advocate Generals, for the respondents.

Learned Deputy Advocate General has placed on

record fresh instructions, which reveals that the SLP filed by the

State against judgment of this Court has not been cleared as yet

by the Registry of Hon'ble Supreme Court. It has further been

reported that the respondents-State has already invested a sum of

Rs. 27, 51,179/- in the shape of Fixed Deposit Receipt in order to

secure the amount payable to the petitioner under the judgment.

Respondents-State is afforded one last opportunity of

four weeks to apprise the Court about the status of the SLP filed

before Hon'ble Supreme Court. It is clarified that in case the State

still remains unsuccessful in further pursuing its SLP, this Court

will be constrained to order the release of amount invested by

the State in favour of the petitioner.

List on 18.09.2023.

( Satyen Vaidya ) Judge

21st August, 2023 (sushma)