1. Present: Shri P.K. Shukla, Advocate holding brief of Shri Virat Anand Singh, learned counsel for the petitioner and Shri Asheesh Agnihotri, learned counsel for the respondents.
Ex.A. No. 202 of 2017
2. This is an application filed by the petitioner for execution of order dated 11.08.2017 passed in T.A. No. 15 of 2014.
3. Shri P.K. Shukla, learned counsel holding brief prays for adjournment of the case.
4. It is submitted on behalf of the respondents that in this case requisite sanction has been passed. SLP preferred against the order under execution has been dismissed by the Hon'ble Apex Court. It is further submitted that PCDA has requested certain documents from the respondents and it will take some more time to execute the order. He prays for and is granted eight weeks time to file compliance report.
5. List this case on 09.04.2019 for filing compliance report.