Himachal Pradesh High Court
M/S Shri Krishna Minerals vs . State Of H.P. & Ors. on 28 September, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
M/s Shri Krishna Minerals vs. State of H.P. & ors.
CWP No. 7558/2021.
28.9.2022 Present: Ms. Reet Thakur, Advocate, vice Mr. Neel Kamal Sood, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. J. S. Guleria, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Mr. Balram Sharma, Advocate, for respondent No.3.
order:-
r to On 31.8.2022, this Court passed the following The judgment passed by this Court stands complied with as is evident from the order dated 08.07.2022. Since, the writ petition already stands disposed of, therefore, no further orders/directions are required to be passed, save and except, to observe that the order passed on 08.07.2022 be complied within four weeks. List for compliance on 28.09.2022.
It is rather surprising that having passed the order, the respondents themselves have failed to comply with the terms thereof. The respondents are directed to comply with the order by paying the amount in question to the petitioner before the next date of hearing, failing which responsible officer not less than the rank of Deputy Secretary from the office of respondent No.3 shall remain present before the Court along with relevant record.
List on 16.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.9.2022 (pankaj) ::: Downloaded on - 29/09/2022 20:04:59 :::CIS