Himachal Pradesh High Court
Babita Thakur & Others vs State Of Himachal Pradesh & Others on 2 March, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Ex. Petition No. 18 of 2015
Decided on: 02.03.2015
.
Babita Thakur & others ...Petitioners.
Versus
State of Himachal Pradesh & others ...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. Sanjeev Kumar, Advocate.
For the Respondents: Mr. Shrawan Dogra, Advocate General,
with Mr. Anup Rattan & Mr. Romesh
Verma, Additional Advocate Generals,
and Mr. J.K. Verma & Mr. Kush Sharma,
Deputy Advocate Generals, for
respondents No. 1 to 8.
Mansoor Ahmad Mir, Chief Justice (Oral)
It is contended that the directions, dated 02.03.2013, passed in CWP No. 988 of 2013, have not been complied with by the respondents.
2. Issue notice. Mr. J.K. Verma, learned Deputy Advocate General, waives notice on behalf of respondents No. 1 to 8.
::: Downloaded on - 15/04/2017 17:41:47 :::HCHP -: 2 :-3. This execution petition is disposed of with a direction to the respondents to comply with the directions, dated .
02.03.2013, passed in CWP No. 988 of 2013, within six weeks, if not already complied with and report compliance before the Registrar (Judicial).
4. Registry to convey the order to the respondents and also furnish the copy of the same to the learned Advocate General.
Copy dasti.
(Mansoor Ahmad Mir) Chief Justice (Tarlok Singh Chauhan) Judge March 2, 2015 ( rajni ) ::: Downloaded on - 15/04/2017 17:41:47 :::HCHP