Dev Raj vs . Yusus Khan And Connected Matter
2023 Latest Caselaw 5887 HP

.

Dev Raj Vs. Yusus Khan and connected matter

COPC No.264 of 2022 a/w COPC No.265 of 2022

15.05.2023 Present: Mr. Vinod Kumar Thakur, Advocate, for the

petitioner(s), in both the petitions.

M/s Jitender Sharma, Baldev Negi, Pushpender

Jaswal, Additional Advocate Generals, with Mr. Gautam Sood, Deputy Advocate General,

for the respondent­State.

The Court stands informed by learned

Additional Advocate General on the strength of

instructions imparted by Commissioner, Excise &

Taxation, to the Government of Himachal Pradesh that

the Department intends to to implement the judgment in

issue subject to its legal rights on account of the Review

Petition having been preferred against judgment, dated

27.02.2023, passed in LPA No.131 of 2022. Learned

Additional Advocate General submits that the matter be

taken up after four weeks, so that in the interregnum,

the order can be complied with. This is opposed by

learned counsel for the petitioner, who says that

implementing of the judgment is hang fire for almost one

and half years.

.

Having heard learned counsel for the parties,

list on 19.06.2023. The Court expects that the judgment

in issue shall be complied with in letter and spirit by the

next date of hearing.

               r          to            (Ajay Mohan Goel)

                                             Judge
       May 15, 2023
          (Rishi)