Unknown vs Rattan Dassi V. Bharat Khera
2023 Latest Caselaw 5117 HP

Rattan Dassi v. Bharat Khera

.

CMP No. 4756 of 2023 in

COPC No. 149 of 2022

4.5.2023 Present: Mr. Daleep Singh Kaith, 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

State.

By way of present application, prayer has been made on behalf of the applicant/petitioner for revival of the

petition bearing COPC No.149 of 2022, which was disposed of

vide judgment dated 29.6.2022, passed by this Court.

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