Himachal Pradesh High Court
Narender Kumar vs Shri Narinder Chauhan & Others on 23 June, 2016
Bench: Chief Justice, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
COPC No.251 of 2016
Date of decision: 23.06.2016
Narender Kumar ..Petitioner
.
Versus
Shri Narinder Chauhan & 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?
For the petitioners: Mr.Sanjay Bhardwaj, Proxy Counsel.
of
For the respondents: Mr.Sharwan Dogra, Advocate General,
Mr.Anup Rattan & Mr. Romesh Verma,
Additional Advocate Generals, with Mr.Kush
rt Sharma, Deputy Advocate General
________________________________________________________________________________
Mansoor Ahmad Mir, Chief Justice (oral)
Issue notice. Mr.Kush Sharma, learned Deputy 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 14th October, 2015, passed in CWP No.6849 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
June 23, 2016 ( Sandeep Sharma )
(tilak/vt) Judge
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