Himachal Pradesh High Court
Pawan Kumar vs Sh. O.P. Heer And Others on 3 June, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
COPC No.431 of 2015
Date of decision: 03.06.2015
Pawan Kumar. .....Petitioner.
.
Versus
Sh. O.P. Heer and others. ..... Respondents.
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. B. Nandan Vasishta, Advocate.
For the respondents: Mr. Shrawan Dogra, Advocate General
with Mr. Romesh Verma, Additional
Advocate General and Mr. Vikram
r Thakur, 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 contempt petition is disposed of by directing the respondents to comply with the directions, dated 13th January, 2015, passed in CWP No.534 of 2015, 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 to furnish a copy of the same to the learned Advocate General.
Copy Dasti.
( Mansoor Ahmad Mir )
Chief Justice
June 03, 2015 ( Tarlok Singh Chauhan )
(CM/rkv) Judge
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