Himachal Pradesh High Court
Kali Dass vs Himachal Road Transport Corporation on 13 December, 2016
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
Ex. Pet. No.20 of 2016
Date of decision: 13.12.2016
Kali Dass . ..Petitioner
.
Versus
Himachal Road Transport Corporation . Respondent
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 petitioner: Mr.Naresh K. Sharma, Advocate.
of
For the respondent: Mr.B.N. Sharma, Advocate.
________________________________________________________________________________
Mansoor Ahmad Mir, Chief Justice (oral)
rt Issue notice. Mr.B.N. Sharma, Advocate, waives notice on behalf of the respondent.
2. This execution petition is disposed of by directing the respondent to comply with the directions, dated 22nd December, 2010, passed in CWP(T) No.11452 of 2008, 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 respondent and also furnish the copy of the same to the learned counsel for the respondent. Copy Dasti.
( Mansoor Ahmad Mir )
Chief Justice
December 13, 2016 ( Tarlok Singh Chauhan )
(cm/vt) Judge
::: Downloaded on - 15/04/2017 21:43:48 :::HCHP