Himachal Pradesh High Court
Pal Singh vs . State Of H.P. & Ors. on 29 July, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
Pal Singh Vs. State of H.P. & Ors.
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Ex.P. No. 60 of 2022 29.07.2022 Present: Mr. Prashant Sharma, Advocate, for the petitioner.
Mr. P.K. Bhatti, Additional Advocate General with Mr. Kunal Thakur, Deputy Advocate General, for the respondent-State.
Learned Additional Advocate General has placed on rec-
ord a copy of written communication from Executive Engineer, Tissa Division, HPPWD, Tissa, Distt. Chamba, H.P. to the office of learned Additional Advocate General intimating the fact that the matter has been referred for legal opinion and further decision can be taken only after receipt of such opinion. On the basis of such communication, learned Additional Advocate General, has sought time.
The order under execution was passed on 20.11.2018 by Erstwhile Himachal Pradesh Administrative Tribunal. This Court has been informed that the said order was assailed before this Court in CWP No. 7319 of 2021, which also stands dismissed, vide judgement dated 05.01.2022. In view of these facts, there is no justification in allowing the prayer of learned Additional Advocate General.
Learned counsel for the petitioner seeks time to file appropriate application to get the order executed in accordance with law.
List on 05.08.2022.
( Satyen Vaidya ) Judge 29th July, 2022 (sushma) ::: Downloaded on - 29/07/2022 20:06:18 :::CIS