Nek Chand Sharma vs HP Horticultural Produce Marketing And Processing Cort. Ltd And Anr

Sandeep Sharma, J

Through Video Conferencing

By way of present execution petition filed under Clause 16 of the HP High Court (Original Side) Rules, prayer has been made on behalf of the petitioner for implementation and execution of order/judgment dated 4.12.2018, passed by the Erstwhile HP State Administrative Tribunal in OA (M) No. 917 of 2018, whereby the Tribunal below while disposing of the Original Application directed the respondents to decide the representation having been filed by the applicant, after affording opportunity of hearing to him as well as respondent No.2. Since no action, whatsoever, came to be taken at the behest of the respondents pursuant to aforesaid direction issued by the Tribunal, petitioner has approached this Court in the instant proceedings.

Mr. Amit Sharma, learned counsel for the respondents states that though he has every reason to presume that by now, order/judgment - alleged to have been violated, must have been complied with in its totality, but if not, same would be definitely complied with within a period of two weeks.

Consequently, in view of the fair stand adopted by the learned counsel for the respondents, this Court sees no reason to keep present petition alive and accordingly, same is disposed of with direction to the respondents to decide the representation having been filed by the applicant/petitioner within a period of two weeks, failing which petitioner would be at liberty to get the present petition revived so that appropriate action towards execution and implementation of judgment is taken.