Surinder Kumar vs . State Of H.P. & Others.
2023 Latest Caselaw 17927 HP

Surinder Kumar Vs. State of H.P. & others.

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Ex. Petition No. 38 of 2022

10.11.2023 Present: Mr.Bonit Thakur, Advocate, vice Mr.A.K. Gupta,

Advocate, for the petitioner.

Mr.Ramakant Sharma, Additional Advocate General, for respondents No. 1, 2 and 4.

Mr.Somesh Sharma, Advocate, vice Mr.Karun Negi, Advocate, for respondent No. 3.

Learned counsel appearing for respondent No. 3

submits that case of the petitioner alongwith other similarly

situated persons has already been submitted by respondent

No.3 for approval for implementation of order passed by the

Court.

Reply, stated to have been filed, is not on record.

Copy thereof stands supplied to the petitioner. It has been

admitted by learned Additional Advocate General that in the

reply there is reference of stay order passed by this High Court

against order, execution whereof has been sought by filing

present petition, whereas order dated 3.1.2020, for execution

whereof this petition has been filed, was passed by Division

Bench and, therefore, there is no question of operation of stay

against the judgment passed by the Division Bench in a Writ

Petition preferred by the respondents-State.

Faced with aforesaid situation, learned Additional

Advocate General seeks further time to have instructions and to

file fresh reply and in case there is no stay operating against the

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judgment dated 3.1.2020, to file response/compliance affidavit.

Considering the submissions of learned Additional

Advocate General time, as prayed, is granted, in case there is

no legal impediment, to implement the judgment well before

next date of hearing.

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                     List on 11th December, 2023.


                                              (Vivek Singh Thakur),

                                                     Judge.


                                               (Sandeep Sharma),


                                                    Judge.
     10th November, 2023.
          (Keshav)