Himachal Pradesh High Court
Pania Ram vs State Of Himachal Pradesh And Others on 28 December, 2015
Bench: Sanjay Karol, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
Execution Petition No.613/2015
Date of Decision: 28.12.2015
.
Pania Ram .........Petitioner.
Versus
State of Himachal Pradesh and others .....Respondents.
Coram:
The Hon'ble Mr. Justice Sanjay Karol, Judge.
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting?1No.
of
For the Petitioner : Mr. Prem P. Chauhan, Advocate.
For the Respondents : Mr. Romesh Verma and Mr. Anup Rattan,
rt Additional Advocate Generals for the
respondents/State.
Sanjay Karol, Judge (oral)
It is contended that the respondents have not complied with the directions, dated 15.7.2009, passed by this Court in CWP No.2314/2008.
2. Issue notice. Mr. Romesh Verma, learned Additional Advocate General, waives notice on behalf of all the respondents.
3. In the given circumstances, the execution petition is disposed of with a direction to the 1 Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 15/04/2017 19:35:55 :::HCHP 2respondents to comply with the directions, contained in the judgment, referred to above, within a period of six weeks and report compliance before the Registrar .
(Judicial).
4. The Registry to convey the order to the respondents and also furnish copy of the same to the learned counsel for the respondents.
Copy dasti.
of (Sanjay Karol), Judge.
rt (Tarlok Singh Chauhan)
December 28, 2015 Judge.
(KS)
::: Downloaded on - 15/04/2017 19:35:55 :::HCHP