Himachal Pradesh High Court
Surinder Kumar Gupta vs Himanshu Shekhar Chaudhary on 1 September, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA .
COPC No. 671 of 2015 Date of decision: 1.9.2015 Surinder Kumar Gupta ....Petitioner Versus Himanshu Shekhar Chaudhary ...Respondent of Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
Justice.
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Chauhan, Judge.
Whether approved for reporting ?rt 1
____________________________________________________ For the petitioner : Mr. B.M. Chauhan, Advocate.
For the respondent: Nemo.
Mansoor Ahmad Mir, Chief Justice Justice (Oral) The contempt petition is disposed of by directing the respondent to comply with the directions dated 21.05.2014 passed by this Court in CWP No. 2298 of 2014, within a period of six weeks and report compliance before the Registrar (Judicial). In default, show cause.
2. The Registry to convey the order to the respondent. Copy dasti.
( Mansoor Ahmad Mir ) Chief Justice.
September 1,
1, 2015
2015 (Tarlok Singh Chauhan)
Chauhan)
( hemlata) Judge.
1
Whether the reporters of Local Papers may be allowed to see the judgment ?.
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