Himachal Pradesh High Court
Sanjay Guleria & Ors. vs . Rajeev Sharma & Ors. on 31 May, 2023
Author: Satyen Vaidya
Bench: Satyen Vaidya
Sanjay Guleria & Ors. vs. Rajeev Sharma & Ors.
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COPC No. 41 of 2023.
31.05.2023 Present: Mr. Rajnish K. Maniktala, Senior Advocate, with Mr. Naresh Verma, Advocate, for the petitioners.
Mr. B.N. Sharma, Addl. A.G., for the respondents.
Respondents No. 2 to 6 are present in Court today.
Respondent No.1 is not present. Learned Additional Advocate General has submitted that the absence of respondent No.1 is not willful as there is bereavement in his family.
This Court is informed that though Letter Patent Appeal filed by the State against the judgment dated 2nd May, 2022 passed by this Court in CWPOA Nos. 6401 of 2019 and 2223 of 2020 is pending but there is no stay on the execution of the judgment. In this view of the matter, the respondents are liable to implement the judgment forthwith. However, keeping in view the fact that the necessary orders to implement the judgment are to be issued by respondent No.1 and he is not available for such purpose on account of bereavement in his family, the matter is adjourned to 12th June, 2023 with direction to ::: Downloaded on - 31/05/2023 20:33:08 :::CIS the respondents that the judgment be positively .
implemented on or before the next date, failing which the respondents shall remain present before this Court to answer the contempt.
(Satyen Vaidya) Judge 31st May, 2023.
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