Unknown vs Tirath Bahadur V. State
2023 Latest Caselaw 8898 HP

Tirath Bahadur v. State

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Execution Petition No. 337 of 2022

4.7.2023 Present Ms. Babita, Advocate, for the petitioner.

Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C. Verma, Additional Advocates General with Mr. Rahul Thakur and

Mr. Ravi Chauhan, Deputy Advocates General, for the respondents-State

Pursuant to order dated 16.6.2023, respondents have

come present. Mr. Bharat Khera, Principal Secretary (Pubic Works)

states that the judgment sought to be executed has been laid challenge

by way of an LPA in the Division Bench, which is scheduled to be listed

on 26.7.2023. He states that since the mandate contained in the

judgment sought to be executed, may have huge financial implication,

matter may be deferred till the date of listing of the LPA.

Though, there appears to be no justification to accept the

aforesaid request made by the officer present in the court, but by way of

indulgence, last opportunity of four weeks, as prayed for, is granted to

the respondents to comply with the mandate contained in the judgment

sought to be executed, failing which the respondents shall remain

present in the court, on the next date of hearing, to explain that why

properties of the Department and salaries of the erring officials be not

attached towards execution and implementation of the mandate

contained in the judgment sought to be executed.

List on 11.8.2023.

(Sandeep Sharma) Judge July 4, 2023 (vikrant)