Himachal Pradesh High Court
Karam Chand vs Hrtc & Another on 25 May, 2016
Bench: Mansoor Ahmad Mir, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
Ex. Pet. No.59 of 2016
Date of decision: 25.05.2016
Karam Chand ..Petitioner
.
Versus
HRTC & another . 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. Manohar Lal Sharma, Advocate.
For the respondents: 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 respondents.
2. This execution petition is disposed of by directing the respondents to comply with the directions, dated 21st May, 2012, passed in CWP No.3491 of 2012, 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 respondents and also furnish the copy of the same to the learned counsel for the respondents. Copy Dasti.
( Mansoor Ahmad Mir )
Chief Justice
May 25, 2016 ( Sandeep Sharma )
(cm/vt) Judge
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