Himachal Pradesh High Court
Balak Ram & Others vs Smt. Rupali Thakur & Another on 2 May, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
COPC No.245 of 2015
Date of decision: 02.05.2015
Balak Ram & others .....Petitioners
.
Versus
Smt. Rupali Thakur & 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?
For the petitioners: Mr. R.S. Gautam, Advocate.
For the respondents: Ms. Ranjana Parmar, Advocate, for respondent
No.1.
Mr. Shrawan Dogra, Advocate General, with Mr.
Anup Rattan, Mr. Romesh Verma, Additional
Advocate Generals and Mr. J.K. Verma, Deputy
Advocate General, for respondent No.2.
________________________________________________________________________________
Mansoor Ahmad Mir, Chief Justice (oral)
[ Issue notice. Ms. Ranjana Parmar, Advocate and Mr.J.K. Verma, learned Deputy Advocate General, waive notice on behalf of respondent No.1 and respondent No.2, respectively.
2. This contempt petition is disposed of by directing the respondents to comply with the directions, dated 24th July, 2014, passed in CWP No.4735 of 2014, within a period of six weeks, if not already complied with and report compliance before the Registrar (Judicial).
3. The Registry to convey the order to the respondents and also furnish the copy of the same to the learned counsel for respondent No.1 and learned Advocate General. Dasti copy.
( Mansoor Ahmad Mir )
Chief Justice
May 2, 2015 ( Tarlok Singh Chauhan )
(vt/hemlata) Judge
::: Downloaded on - 15/04/2017 18:05:46 :::HCHP