Himachal Pradesh High Court
Nag Ram & Another vs State Of H.P. & Others on 22 December, 2016
Bench: Mansoor Ahmad Mir, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
Ex. Pet. No.199 of 2016
Date of decision: 22.12.2016
Nag Ram & another ..Petitioners
.
Versus
State of H.P. & others . Respondents
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Sandeep Sharma, Judge
Whether approved for reporting?
of
For the petitioners: Mr.Jai Dev Thakur, Advocate.
For the respondents: Mr.Romesh Verma, Additional Advocate
rt General with Mr.J.K. Verma, Deputy Advocate
General.
________________________________________________________________________________
Mansoor Ahmad Mir, Chief Justice (oral)
Issue notice. Mr.Romesh Verma, learned Additional 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 21st March, 2014, passed in CWP No.881 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 22, 2016 ( Sandeep Sharma )
(cm/vt) Judge
::: Downloaded on - 15/04/2017 21:47:35 :::HCHP