Himachal Pradesh High Court
Dharm Prakesh Bhardwaj vs State Of H.P. & Another on 20 August, 2015
Bench: Mansoor Ahmad Mir, Dharam Chand Chaudhary
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
Ex. Pet. No.355 of 2015
Date of decision: 20.08.2015
.
Dharm Prakesh Bhardwaj .....Petitioner
Versus
State of H.P. & another ..... Respondents
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge
of
Whether approved for reporting?
For the petitioner: Mr. Dinesh Kumar, Advocate.
For the respondents: Mr.Shrawan Dogra, Advocate General, with
Mr.Romesh Verma, Additional Advocate General
rt and Mr. J.K. Verma, Deputy Advocate General.
________________________________________________________________________________
Mansoor Ahmad Mir, Chief Justice (oral)
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 January, 2013, passed in CWP No.7742 of 2011, 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
August 20, 2015 ( Dharam Chand Chaudhary )
(hemlata/vt) Judge
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