Narain Singh vs Hpseb Ltd & Anr
2023 Latest Caselaw 4972 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                 Ex. Pet No.193 of 2020
                                          Decided on: 1st May, 2023
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    Narain Singh                                                      .....Petitioner




                                                                                     .

                                                 Versus

    HPSEB Ltd & Anr.                                              .....Respondents





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    Coram

    Hon'ble Ms. Justice Jyotsna Rewal Dua, J.

Whether approved for reporting? 1

For the Petitioner r : Mr. R.K. Sharma, Advocate.

For the respondents : Mr. Tara Singh Chauhan, Advocate, for respondent No.1

None for respondent No.2

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Jyotsna Rewal Dua, Judge

The matter has been repeatedly adjourned.

Complaint in the instant execution petition is with regard to

non-implementation of the judgment dated 7.11.2017,

rendered by Erstwhile H.P. Administrative Tribunal in

OA(M) No. 553 of 2017 (Narain Singh vs. HPSEB and

another).

2. In the aforesaid judgment, the respondents were

directed to consider the case of the petitioner in terms of a

Whether reporters of print and electronic media may be allowed to see the order?

common judgment dated 4.9.2017, rendered by this Court

in CWP No. 2398 of 2016 (HPSEB vs. Nanak Chand and

others alongwith connected matters).

3. Learned counsel for respondent No.1 states that

.

against the judgment dated 4.9.2017, a review petition,

preferred by HPSEB limited, was allowed. The matter was

again heard on merit and vide judgment dated 12.1.2023

passed in several connected matters with lead case being

LPA No. 165 of 2021 (State of HP and others vs. Suraj

Mani and another) was decided in favour of the

petitioners. Learned counsel further submitted that the

judgment was passed on 12.1.2023 and the respondents

are still examining the issue in respect of taking

appropriate remedy against the aforesaid judgment.

In view of the aforesaid developments, this

execution petition is disposed of at this stage with liberty to

the petitioner to file a fresh petition in accordance with law

at an appropriate state, in case, so arises. Pending

miscellaneous applications, if any, also stand disposed of.

                                                      Jyotsna Rewal Dua
    May 1st, 2023                                           Judge
          tarun