Unknown vs Anil V. Maneesh Garg
2023 Latest Caselaw 5116 HP

Anil v. Maneesh Garg

.

CMP No. 4758 of 2023 in

COPC No. 267 of 2022

4.5.2023 Present: Mr. Munish Datwalia, Advocate, for the

applicant/petitioner.

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

Rahul Thakur, Deputy Advocate General, for the respondents/State.

By way of present application, prayer has been

made on behalf of the applicant/petitioner for revival of the

petition bearing COPC No.267 of 2022, which was disposed of vide judgment dated 8.12.2022, passed by this Court with direction to the respondents to release the consequential

benefits to the petitioner. Since no action has been taken by the respondents pursuant to aforesaid directions, applicant/petitioner has approached this Court in the instant

proceedings.

Notice. Mr. Rajan Kahol, learned Additional Advocate General waives service of notice on behalf of the

respondents-State. He prays for and is granted two weeks' time to have instructions or file reply. Needless to say, pendency of the present application shall not be a bar for the respondents to comply with the judgment alleged to have been violated.

           May 04, 2023                                (Sandeep Sharma),
           manjit                                            Judge