Kahan Chand vs . State Of H.P.
2024 Latest Caselaw 15529 HP

Himachal Pradesh High Court

Kahan Chand vs . State Of H.P. on 22 October, 2024

Author: Vivek Singh Thakur

Bench: Vivek Singh Thakur

Kahan Chand vs. State of H.P.

CWP No. 2140 of 2016

22.10.2024 Present: None for the petitioner.

Mr.Pawan K. Nadda, Additional Advocate General, for respondent-State.

Compliance affidavit in terms of judgment dated

31.07.2024 has not been filed nor any application or request

is pending for extension of time for compliance by assigning

genuine reasons for that. Therefore, non-implementation/

defiance of order appears to be deliberate, willful and

intentional. The concerned Officer, for defiance of order

passed by Court, is liable to face the proceedings

accordingly.

However, before initiating such proceedings, as

persuasively prayed by learned Additional Advocate General,

one more opportunity is granted to the respondents to

ensure compliance of judgment and to file affidavit

accordingly on or before 30.11.2024 failing which adverse

order shall follow.

List for compliance on 04.12.2024.

(Vivek Singh Thakur), Judge.

(Bipin C. Negi), Judge.

October 22, 2024.

(Purohit)

SUBHASH DN: C=IN, O=HIGH COURT OF HIMACHAL PRADESH, OU=HIGH COURT OF HIMACHAL PRADESH SHIMLA, Phone= 3418061207364d8c002725dfc58ff116f678c3d39289d b29b992cce875905119, PostalCode=171001, S=

CHAND Himachal Pradesh, SERIALNUMBER= 5ce240fac0e1267843f29509683d09a9912af10edc4e 6cd2ed5d4a8c30134c1b, CN=SUBHASH CHAND DHIMAN

DHIMAN Reason: I am the author of this document Location:

Date: 2024.10.23 12:10:30+05'30' Foxit PDF Reader Version: 2024.3.0