Himachal Pradesh High Court
Beg Dass & Others vs Hpseb Ltd. & Another on 6 July, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
Ex. Petition No.252 of 2015
Date of decision: 06.07.2015
.
Beg Dass & others .....Petitioners
Versus
HPSEB Ltd. & another .....Respondents
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge
Whether approved for reporting?
For the petitioners: Mr. A.K. Gupta, Advocate.
For the respondents: Ms. Anjali Soni Verma, Advocate vice Ms.
Sharmila Patial, Advocate.
________________________________________________________________________________
Mansoor Ahmad Mir, Chief Justice (oral)
[ Issue notice. Ms.Anjali Soni Verma, Advocate, waives notice on behalf of the respondents.
2. This execution petition is disposed of by directing the respondents to comply with the directions, dated 10th September, 2014, passed in CWP No179 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
July 6, 2015 ( Tarlok Singh Chauhan )
(tilak/vt) Judge
::: Downloaded on - 15/04/2017 18:30:38 :::HCHP