Himachal Pradesh High Court
Lokesh Chauhan And Others vs Shri Narinder Chauhan And Another on 23 March, 2015
Bench: Chief Justice, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
.
COPC No. 156 of 2015.
Date of decision: 23.03.2015.
Lokesh Chauhan and others .....Petitioner s.
Versus
Shri Narinder Chauhan and another .....Respondent s.
Coram
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting?1
For the Petitioners : Ms.Jyotsna Rewal Dua, Advocate.
For the Respondents : Mr. Shrawan Dogra, Advocate General
with Mr.Romesh Verma, Additional
Advocate General and Mr.J.K.Verma,
Deputy Advocate General, for
respondent No.1.
Mr.D.K.Khanna, Advocate, for
respondent No.2.
Mansoor Ahmad Mir, Chief Justice (Oral)
It is contended that the directions, dated 22.12.2014 passed in CWP No.9636 of 2014, have not been complied with by the respondents.
2. Issue notice. Mr.J.K.Verma, learned Deputy Advocate General, waives notice on behalf of the respondent No.1 and Mr.D.K.Khanna, Advocate, waives the same on behalf of respondent No.2.
Whether the reporters of the local papers may be allowed to see the Judgment?
::: Downloaded on - 15/04/2017 17:51:05 :::HCHP 23. This contempt petition is disposed of by directing the respondents to comply with the directions, dated 22.12.2014 passed in .
CWP No.9636 of 2014 by this Court, within six weeks, if not already complied with, and report compliance before the Registrar (Judicial).
4. 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.
r (Mansoor Ahmad Mir),
Chief Justice.
( Tarlok Singh Chauhan),
March 23, 2015. Judge.
(rajni/ krt)
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