Himachal Pradesh High Court
Roshan Lal & Others vs State Of H.P. & Others on 3 November, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
Ex. Pet. No.488 of 2015
Date of decision: 03.11.2015
Roshan Lal & others ..Petitioners
.
Versus
State of H.P. & others ..Respondents
`
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 petitioners: Mr. Sandeep Pandey, Advocate.
For the respondent: Mr.Shrawan Dogra, Advocate General, with
rt Mr.Anup Rattan & Mr. Romesh Verma,
Additional Advocate Generals, with Mr. J.K.
Verma, Deputy Advocate General.
________________________________________________________________________________
Mansoor Ahmad Mir, Chief Justice (oral)
[ Issue notice. Mr. J.K. Verma, learned Deputy 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 16th June, 2011, passed in CWP No.4136 of 2011, 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
November 3, 2015 ( Tarlok Singh Chauhan )
(cm/vt) Judge
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