Anil Kumar vs . The Engineer-In-Chief, Hppwd
2023 Latest Caselaw 10224 HP

Anil Kumar vs. The Engineer-in-Chief, HPPWD and another

.

Execution Petition No.129 of 2023

25.07.2023 Present: Mr. Ajeet Singh Saklani, Advocate, for the petitioner.

Mr. I.N. Mehta, Senior Additional Advocate General, Mr. Ramakant Sharma & Ms. Sharmila Patiyal, Additional Advocates General, Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the

the respondents/State.

Learned Additional Advocate General has placed on record

Office Order dated 24.7.2023, which goes to indicate that the

judgment in question has been fully complied with. Therefore, no

further orders are required to be passed and the matter is closed.

However, in case the petitioner is still aggrieved, he is at liberty to

avail such remedy, as available to him, in accordance with the law,

including reviving of the instant petition, if so permissible.

In view of the compliance, the earlier part of the order dated

24.7.2023, is recalled.

                                                     ( Tarlok Singh Chauhan )
                                                               Judge


                                                          ( Satyen Vaidya )
                 July 25, 2023 (KS)                            Judge