Himachal Pradesh High Court
Rania Ram vs State Of H.P. & Others on 22 September, 2016
Bench: Mansoor Ahmad Mir, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
Ex. Pet No.149 of 2016
Date of decision: 22.09.2016
Rania Ram ..Petitioner
.
Versus
State of H.P. & others . Respondents
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Sandeep Sharma, Judge
Whether approved for reporting?
of
For the petitioner: Mr.Bhuvnesh Sharma, Advocate.
For the respondents: Mr.Shrawan Dogra, Advocate General with
Mr.Anup Rattan, Mr.Romesh Verma, Additional
Advocate Generals and Mr.J.K. Verma, Deputy
rt Advocate General, for respondents No.1 and 2.
Mr.Y.W. Chauhan, Advocate, for respondents
No.3 to 6.
________________________________________________________________________________
Mansoor Ahmad Mir, Chief Justice (oral)
Issue notice. Mr.Romesh Verma, learned Additional Advocate General and Mr.Y.W. Chauhan, Advocate, waives notice on behalf of respondents No.1 & 2 and respondents No.3 to 6, respectively.
2. This execution petition is disposed of by directing the respondents to comply with the directions, dated 31st March, 2016, passed in CWP No.682 of 2016, within a period of six weeks, if not already complied with and report compliance before the Registrar (Judicial), in default, show cause.
::: Downloaded on - 15/04/2017 21:17:06 :::HCHP 23. The Registry to convey the order to the respondents and also furnish the copy of the same to the learned Advocate General and learned counsel for respondents No.3 to 6.
.
Copy Dasti.
( Mansoor Ahmad Mir )
Chief Justice
September 22, 2016 ( Sandeep Sharma )
(tilak/vt) Judge
of
rt
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