By Way Of Instant Application vs Unknown
2023 Latest Caselaw 15206 HP

Union of India v. Chhappu

.

CR No. 149 of 2022

03.10.2023 Present: Mr. Balram Sharma, Deputy Solicitor General of India, for Union of India.

Mr. Maan Singh, Advocate, for the respondent respondents.

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

Chauhan, Deputy Advocates General, for the State.

CMP No. 13582 of 2023

By way of instant application, prayer has been

made by the applicant/petitioner for recalling of orders dated

7.9.2022 and 30.6.2023, whereby interim order came to be passed subject to the applicant's depositing the entire amount of compensation within eight weeks from 7.9.2022. Since

aforesaid order never came to be complied with, this Court vide order dated 30.6.2023, was compelled to vacate the interim

order. No Reply is intended to be filed by the non- applicants/respondents.

For the reasons stated in the application, same is allowed and orders dated 7.9.2022, whereby time of eight weeks

was granted for deposit of the amount and dated 30.6.2023, whereby interim order was vacated, are recalled. However, it is clarified that in case amount is not deposited within one week, orders dated 7.9.2022 and 30.6.2023, passed by this Court shall automatically revive and no further opportunity would be granted to the applicant/petitioner and thereafter, non- applicant/respondent would be at liberty to get the judgment of learned trial court executed in accordance with law. The application is disposed of.

             October 03, 2023                                (Sandeep Sharma),
             manjit                                                Judge