Himachal Pradesh High Court
Karam Singh vs P.C. Dhiman on 16 March, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
COPC No.106 of 2015.
.
Decided on: March 16, 2015.
Karam Singh ...Petitioner.
VERSUS
P.C. Dhiman ...Respondent.
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 petitioner: Mr.Gaurav Gautam, Proxy Counsel.
For the Respondents: Mr.Shrawan Dogra, Advocate General, with
Mr.Romesh Verma, Mr.Anup Rattan, & Mr.M.A.
Khan, Addl.A.Gs.
____________________________________________________________
Mansoor Ahmad Mir, C.J. (Oral)
The Contempt Petition is disposed of by directing the respondent to comply with the directions, dated 11th April, 2014, passed in CWP No.2402 of 2014, titled Karam Singh and Anr. vs. State of H.P. & others, within a period of six weeks, if not already complied with, and report compliance before the Registrar (Judicial).
2. The Registry to convey the order to the respondent and also to furnish a copy of the same to the learned Advocate General forthwith.
(Mansoor Ahmad Mir) Chief Justice.
16th March, 2015. (Tarlok Singh Chauhan) (Tilak) Judge ::: Downloaded on - 15/04/2017 17:46:35 :::HCHP