Unknown vs Narender Kumar V. Hp Tourism ...
2023 Latest Caselaw 12988 HP

Narender Kumar v. HP Tourism Development

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Ex.P. No. 55 of 2023

05.9.2023 Present: Mr. Nishant Khidtta, Advocate, for the petitioner.

Mr. Shivank Singh Panta, Advocate, for the respondents.

Last opportunity of two weeks, as prayed for, is

granted to the respondents to comply with mandate contained

in the judgment sought to be executed, failing which

respondent shall remain present in the court to explain as to

why property of the department as well as salary of the erring

officials be not attached towards the execution and

implementation of the judgment sought to be executed. After

passing of the judgment, department has two options; 1) to

implement the mandate contained in the judgment alleged to

have been violated and; 2.) to lay challenge to the same in the

superior court of law, but till the time, same is not stayed or

set-aside by the superior court of law, department is under

obligation to implement the mandate contained in the judgment

alleged to have been violated.

List on 20.9.2023.

            September 5, 2023                                     (Sandeep Sharma),
            manjit                                                      Judge