Himachal Pradesh High Court
Inder Dutt vs State Of H.P. & Others on 13 July, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
Ex. Petition No.263 of 2015
Date of decision: 13.07.2015
.
Inder Dutt .....Petitioner
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
Whether approved for reporting?
For the petitioner: Ms. Babita, Proxy Counsel.
For the respondents: Mr.Shrawan Dogra, Advocate General, with
Mr.Anup Rattan and Mr.Romesh Verma,
r 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 19th July, 2012, passed in CWP No.5598 of 2012, 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
July 13, 2015 ( Tarlok Singh Chauhan )
(cm/vt) Judge
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