Himachal Pradesh High Court
Jagat Ram vs Hrtc & Another on 1 September, 2015
Bench: Chief Justice, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
Ex. Pet. No.380 of 2015
Date of decision: 01.09.2015
Jagat Ram .....Petitioner
.
Versus
HRTC & another .....Respondents
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
of
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge
Whether approved for reporting?
For the petitioner: Ms. Meghna, Proxy Counsel.
For the respondents:
rt Mr. Varun Chandel, Advocate.
________________________________________________________________________________
Mansoor Ahmad Mir, Chief Justice (oral)
[ Issue notice. Mr. Varun Chandel, 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 26th November, 2012, passed in CWP No.5335 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 counsel for the respondents. Copy Dasti.
( Mansoor Ahmad Mir )
Chief Justice
September 1, 2015 ( Tarlok Singh Chauhan )
(hemlata/vt) Judge
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