Himachal Pradesh High Court
Lokesh Kumar And Others vs State Of H.P. And Others on 8 January, 2016
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Ex. Petition No. 8 of 2016
.
Date of decision:_8.1.2016
Lokesh Kumar and others .....Petitioners.
Versus
State of H.P. and others .....Respondents.
of
Coram
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
rt
Whether approved for reporting?1
For the Petitioner : Mr. Anand Sharma, Advocate.
For the Respondents : Mr. Shrawan Dogra, Advocate General
with Mr. V.S. Chauhan, Mr. Romesh
Verma, Addl. Advocate Generals and Mr.
J.K. Verma, Deputy Advocate General.
Mansoor Ahmad Mir, Chief Justice (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 10.01.2013, passed in CWP No. 5531 of 2010, 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 to furnish a copy of the same to the learned Advocate General.
( Mansoor Ahmad Mir )
Chief Justice
January 8, 2016 ( Tarlok Singh Chauhan )
(GR/Hemlata) Judge
Whether the reporters of the local papers may be allowed to see the Judgment? ::: Downloaded on - 15/04/2017 19:42:04 :::HCHP