Prem Chand Sharma vs . Hrtc A/W
2023 Latest Caselaw 5111 HP

Prem Chand Sharma vs. HRTC a/w

.

connected matters

CWP No.6656 of 2022 a/w CWPs No.7019, 7375, 7376, 7377, 7378 and 7380 of 2022.

03.05.2023 Present: Mr. J.L. Bhardwaj, Senior Advocate with Ms. Dhanwanti Devi, Advocate, for the petitioner(s).

Mr. Ajay Kumar Chauhan, Advocate, for the

respondent(s).

rLearned counsel for the respondent

Corporation has placed on record a copy of the office

order dated 17th March, 2023 in support of the

contention that the judgment passed by this Court has

been complied with.

A perusal of the order goes to show that the

so-called compliance is a matter of breach of judgment

passed by this Court on 29th of November, 2021, more

particularly, para 11, thereof.

Confronted with this, learned counsel for the

respondent-Corporation prays for and is granted two

weeks' further time to obtain instructions.

List on 15.05.2023.

(Tarlok Singh Chauhan) Acting Chief Justice

( Virender Singh ) Judge May 03, 2023 (Pathania)