Himachal Pradesh High Court
Lalita Thakur vs State Of H.P. & Others on 17 December, 2015
Bench: Mansoor Ahmad Mir, Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
Ex. Pet. No.606 of 2015
Date of decision: 17.12.2015
Lalita Thakur ..Petitioner
.
Versus
State of H.P. & others ..Respondents
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Sureshwar Thakur, Judge
For the petitioner: Mr. V.D. Khidtta, Advocate.
of
For the respondents: Mr.Shrawan Dogra, Advocate General with
Mr.V.S. Chauhan, Additional Advocate General,
Mr. J.K. Verma, Deputy Advocate General.
________________________________________________________________________________
Mansoor Ahmad Mir, Chief Justice (oral)
[ rt Issue notice. Mr. J.K. Verma, learned Deputy Advocate General, waives notice on behalf of the respondents.
2. This execution petition is disposed of by directing the respondents to comply with the directions, dated 11th September, 2014, passed in CWP No.4235 of 2014, 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 Advocate General. Copy Dasti.
( Mansoor Ahmad Mir )
Chief Justice
December 17, 2015 ( Sureshwar Thakur )
(cm/vt) Judge
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