CourtKutchehry.com
High CourtsSingle Bench

Ravindra Singh & Another vs State Of H.P. And Others

High Court Of Himachal Pradesh · Decided on 9 July 2020 · Citation: (2020) 07 SHI CK 0302

HON’BLE JUDGES
Ajay Mohan Goel, J
RESULT
Disposed Of
CASE NUMBER
Execution Petition No. 260 Of 2020
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

4 paragraphs · 229 words

Ajay Mohan Goel, J

1.

Notice. Mr. Dinesh Thakur, learned Additional Advocate General accepts notice on behalf of the Judgment Debtors.

2.

Learned Counsel for the petitioners while referring to para 5 of the Order passed by the learned Tribunal, execution of which is being sought by way of this petition, submits that interest of justice will be served in case respondents are directed to pass appropriate orders in terms of the directions which stood passed by the learned Tribunal, within a time bound period.

3.

Learned Additional Advocate General assures the Court that needful shall positively be done on or before 15.08.2020. Statement of learned Additional Advocate General is taken on record and this execution petition is as of now closed, with the observation that appropriate orders in terms of the directions passed by the learned Tribunal on the representation which already stands filed by the petitioner, be passed by the competent authority on or before 15.08.2020. It is clarified that non­compliance of the order being passed by this Court, shall be perceived to be contempt of the orders of the Court. It is further clarified that in case no order is passed by the concerned authority by 15.08.2020, then petitioner shall be at liberty to revive this petition also by moving appropriate application in this execution petition itself. Pending miscellaneous applications, if any, also stand disposed of.