Himachal Pradesh High Court
Sh. Netar Singh vs State Of H.P. & Another on 5 January, 2017
Bench: Sanjay Karol, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
Execution Petition No. 3 of 2017
Decided on: 5.1.2017
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Sh. Netar Singh ....Petitioner.
Versus
State of H.P. & another ....Respondents.
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Coram
of
The Hon'ble Mr. Justice Sanjay Karol, Judge.
The Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting or not?1 No
rt
For the petitioner: Mr. A.K. Gupta, Advocate.
For the respondents : Mr. Shrawan Dogra, Advocate General with
Mr. J.K. Verma, Deputy Advocate General.
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Sanjay Karol, Judge (Oral)
Issue notice. Mr. J.K. Verma, learned Deputy Advocate General, waives notice on behalf of the respondents.
2. This execution petition is disposed of by directing the respondents to comply with the directions, dated 2.8.2010 passed in CWP No. 4413 of 2010, within a period of six weeks, if not already complied with and report compliance before the Registrar (Judicial), in default, show cause.
1Whether local reporters` of the newspapers are allowed to see the judgment?
::: Downloaded on - 15/04/2017 21:51:49 :::HCHP 23. The Registry to convey the order to the respondents and also furnish the copy of the same to the learned Advocate General.
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(Sanjay Karol) Judge 5th January, 2017. (Sandeep Sharma) of (kck) Judge rt ::: Downloaded on - 15/04/2017 21:51:49 :::HCHP