Himachal Pradesh High Court
Som Kumar vs Sh. P.C. Dhiman on 21 May, 2015
Bench: Mansoor Ahmad Mir, Dharam Chand Chaudhary
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
COPC No.315 of 2015
Date of decision: 21.05.2015
Som Kumar .....Petitioner
.
Versus
Sh. P.C. Dhiman ..... Respondent
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge
Whether approved for reporting?
For the petitioner: Mr. Surinder Thakur, Proxy Counsel.
For the respondent: Mr. Shrawan Dogra, Advocate General, with, Mr.
Romesh Verma, Mr. V.S. Chauhan, Additional
Advocate Generals and Mr. J.K. Verma, Deputy
r Advocate General.
________________________________________________________________________________
Mansoor Ahmad Mir, Chief Justice (oral)
Issue notice. Mr. J.K. Verma, learned Deputy Advocate General, waives notice on behalf of the respondent.
2. This contempt petition is disposed of by directing the respondent to comply with the directions, dated 19th June, 2010, passed in CWP No.3090 of 2010, within a period of six weeks, if not already complied with and report compliance before the Registrar (Judicial).
3. The Registry to convey the order to the respondent and also furnish the copy of the same to the learned Advocate General.
Copy Dasti.
( Mansoor Ahmad Mir )
Chief Justice
May 21, 2015 ( Dharam Chand Chaudhary )
(vt/tilak) Judge
::: Downloaded on - 15/04/2017 18:13:45 :::HCHP