Himachal Pradesh High Court
Hira Singh vs Sh. Rajneesh Sharma on 19 March, 2016
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
COPC No.90 of 2016
Date of decision: 19.03.2016
Hira Singh ..Petitioner
.
Versus
Sh. Rajneesh Sharma . Respondent
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge
of
Whether approved for reporting?
For the petitioner: Mr. Tara Singh Chauhan, Advocate.
For the respondent: Mr.Shrawan Dogra, Advocate General with Mr.
V.S. Chauhan, Mr. Anup Rattan and Mr.
Romesh Verma, Additional Advocate Generals.
rt
________________________________________________________________________________
Mansoor Ahmad Mir, Chief Justice (oral)
Issue notice. Mr. V.S. Chauhan, learned Additional Advocate General, waives notice on behalf of the respondent.
2. This contempt petition is disposed of by directing the respondent to comply with the directions, dated 11th May, 2010, passed in CWP No.2632 of 2009, 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 respondent and also furnish the copy of the same to the learned Advocate General.
Copy Dasti.
( Mansoor Ahmad Mir )
Chief Justice
March 19, 2016 ( Tarlok Singh Chauhan )
(rajni/vt) Judge
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