By Way Of Instant Application vs Unknown
2023 Latest Caselaw 15341 HP

Union of India v. Man Dassi

.

CR No. 160 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. 13581 of 2023

By way of instant application, prayer has been

made by the applicant/petitioner for recalling of orders dated

10.10.2022 and 10.5.2023, whereby this Court while granting last opportunity to the applicant/petitioner to deposit the amount specifically ordered that in case amount is not

deposited within the stipulated period, interim protection granted vide order dated 10.10.2023, shall come to an end. No

Reply is intended to be filed by the non- applicants/respondents.

For the reasons stated in the application, same is allowed and order dated 10.5.2023, is recalled in as much as it

was ordered that on account of non-deposition of the amount, order dated 10.10.2022, shall come to an end. However, it is clarified that in case amount is not deposited within one week, order dated 10.10.2022, 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