Puran Chand & others Vs Bhupinder Kumar Attri

High Court Of Himachal Pradesh 25 Jun 2024 COPC No.517 of 2023
Bench: Single Bench

Judgement Snapshot

Case Number

COPC No.517 of 2023

Hon'ble Bench

Ajay Mohan Goel, J

Advocates

Parav Sharma, Mukul Sood

Judgement Text

Translate:

Ajay Mohan Goel, J

Having heard learned counsel for the parties for some time, as this Court is of the considered view that there is compliance of the judgment passed

by the Court, it cannot be said that there is any willful disobedience thereof. Yet, in case the petitioner is of the view that compliance is not strictly

as per the judgment and some part thereof still has to be complied with, then as prayed for, liberty is granted to the petitioner to file an Execution

Petition. These proceedings are accordingly closed. Notice stands discharged.

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