Himachal Pradesh High Court

Uttam Chand Vij vs State Of H. P. & Ors on 2 May, 2024

Bench: Tarlok Singh Chauhan, Sushil Kukreja

      IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                             Ex. Pet. No. 1 of 2024




                                                               .
                             Date of decision: 02.05.2024





    Uttam Chand Vij                                      ...Petitioner





                             Versus
    State of H. P. & Ors.                                ...Respondents
    Coram





    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    The Hon'ble Mr. Justice Sushil Kukreja, Judge.
    Whether approved for reporting? No.

    For the Petitioner:        Mr. M. C. Verma, Advocate.

    For the Respondents: Mr. Anup Rattan, A.G. with Mr. Y. W.
                         Chauhan, Sr. Addl. A.G., Mr. Ramakant
                         Sharma, Ms. Sharmila Patial, Addl.
                         A.Gs. and Mr. Raj Negi, Dy. A.G.



    Tarlok Singh Chauhan, Judge (Oral)

Learned Additional Advocate General has placed on

record instructions dated 01.05.2024. Even on the previous date

an application for extension of time for filing compliance affidavit

had been filed by the respondents-State, upon which the Court

passed the following order:-

Be registered. The applicants/respondents have filed this application for extension of time. Having perused the contents of the application and given the fact that the applicant/petitioner is a senior citizen aged about 84 years, we deem it appropriate to

defer the consideration on this petition by two weeks. Ordered accordingly. Application stands disposed of.

.

Execution Petition No. 1 of 2024

List on 02.05.2024."

2. Even today, the respondents have placed on record

instructions, which go to indicate that the so-called SLP has still

not been filed by the respondents.

3. In the given facts and circumstances, we deem it

appropriate to dispose of this execution petition by directing the

respondents to comply with the judgment in question subject to

the outcome of the SLP that may be (if any) filed. Needful be

done within four weeks.

List for compliance on 30.05.2024.




                                            (Tarlok Singh Chauhan)
                                                      Judge






                                                 (Sushil Kukreja)
    2nd May, 2024                                     Judge





     (sanjeev)