Himachal Pradesh High Court
Hira Singh vs Hpseb Ltd. And Another on 2 May, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
Ext. Pet No. 78 of 2015.
Date of decision: 2nd May, 2015
.
Hira Singh .....Petitioner
Versus
HPSEB Ltd. and another ...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 ?1
For the petitioner:
For the respondents:
r to
Mr. A.K. Gupta, Advocate.
Mr. Raj Pal Thakur, Advocate.
Mansoor Ahmad Mir, Chief Justice (Oral)
The Execution Petition is disposed of by directing the respondents to comply with the directions contained in the judgment delivered by this Court in CWP No. 1906 of 2013, dated 13.5.2013, within six weeks from today, if not already complied with and report compliance before the Registrar (Judicial).
2. Registry to convey the order to the respondents and also furnish the copy of the same to the learned counsel for the respondents. The Execution Petition stands disposed of, alongwith pending applications, if any.
( Mansoor Ahmad Mir ) Chief Justice.
May 02, 2015, (Tarlok Singh Chauhan)
(Hemlata) Judge.
1
Whether the reporters of Local Papers may be allowed to see the judgment ?.
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