Himachal Pradesh High Court
Madan Lal vs Smt. Anuradha Thakur & Others on 22 September, 2016
Bench: Mansoor Ahmad Mir, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
COPC No.406 of 2016
Date of decision: 22.09.2016
Madan Lal ..Petitioner
.
Versus
Smt. Anuradha Thakur & others . Respondents
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Sandeep Sharma, Judge
Whether approved for reporting?
of
For the petitioner: Mr.Rajesh Verma, Proxy Counsel.
For the respondents: Mr.Shrawan Dogra, Advocate General with
Mr.Anup Rattan, Mr.Romesh Verma, Additional
Advocate Generals and Mr.J.K. Verma, Deputy
rt Advocate General.
________________________________________________________________________________
Mansoor Ahmad Mir, Chief Justice (oral)
Issue notice. Mr.Romesh Verma, learned Additional Advocate General, waives notice on behalf of the respondents.
2. This contempt petition is disposed of by directing the respondents to comply with the directions, dated 14th July, 2014, passed in LPA No.75 of 2014, within a period of six weeks, if not already complied with and report compliance before the Registrar (Judicial), in default, show cause.
3. The Registry to convey the order to the respondents and also furnish the copy of the same to the learned Advocate General. Copy Dasti.
( Mansoor Ahmad Mir )
Chief Justice
September 22, 2016 ( Sandeep Sharma )
(tilak/vt) Judge
::: Downloaded on - 15/04/2017 21:17:03 :::HCHP