Himachal Pradesh High Court
Devender Chauhan vs Hrtc & Another on 16 November, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
Ex. Pet. No.524 of 2015
Date of decision: 16.11.2015
Devender Chauhan ..Petitioner
.
Versus
HRTC & another ..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 petitioner: Mr. Manohar Lal Sharma, Advocate.
For the respondents: Mr. Raman Jamalta, Advocate.
________________________________________________________________________________
rt
Mansoor Ahmad Mir, Chief Justice (oral)
[ Issue notice. Mr. Raman Jamalta, Advocate, waives notice on behalf of the respondents.
2. This execution petition is disposed of by directing the respondents to comply with the directions, dated 1st April, 2015, passed in CWP No.3097 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 counsel for the respondents. Copy Dasti.
( Mansoor Ahmad Mir )
Chief Justice
November 16, 2015 ( Tarlok Singh Chauhan )
(cm/vt) Judge
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