Himachal Pradesh High Court
Om Parkash vs Hrtc & Another on 17 December, 2015
Bench: Mansoor Ahmad Mir, Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
Ex. Pet. No.609 of 2015
Date of decision: 17.12.2015
Om Parkash ..Petitioner
.
Versus
HRTC & another ..Respondents
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Sureshwar Thakur, Judge
For the petitioner: Mr. Manohar Lal Sharma, Advocate.
of
For the respondents: Mr. B.N. Sharma, Advocate.
________________________________________________________________________________
Mansoor Ahmad Mir, Chief Justice (oral)
[ Issue notice. Mr. B.N. Sharma, Advocate, waives notice rt on behalf of the respondents.
2. This execution petition is disposed of by directing the respondents to comply with the directions, dated 28th August, 2014, passed in CWP No.6222 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 counsel for the respondents. Copy Dasti.
( Mansoor Ahmad Mir )
Chief Justice
December 17, 2015 ( Sureshwar Thakur )
(cm/vt) Judge
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