Himachal Pradesh High Court
Nirmal Singh vs Shri Ashok Sharma on 7 January, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
COPC No. 604 of 2014
Decided on: 07.01.2015
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Nirmal Singh ...Petitioner.
Versus
Shri Ashok Sharma ...Respondent.
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. Suneel Awasthi, Advocate.
For the respondent: Mr. Shrawan Dogra, Advocate General, with
Mr. Anup Rattan & Mr. Romesh Verma,
Additional Advocate Generals, and Mr. J.K.
Verma, Deputy Advocate General.
Mansoor Ahmad Mir, Chief Justice (Oral)
It is contended that the directions, dated 24.09.2014, passed in CWP No. 293 of 2014, have not been complied with by the respondent.
2. Issue notice. Mr. J.K. Verma, learned Deputy Advocate General, waives notice on behalf of the respondent.
3. This contempt petition is disposed of by directing the respondent to comply with the directions, dated 24.09.2014, passed in CWP No. 293 of 2014, within six weeks, if not already ::: Downloaded on - 15/04/2017 17:30:06 :::HCHP -: 2 :- complied with, and report compliance before the Additional Registrar (Judicial).
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4. The Registry to convey the order to the respondent and also furnish the copy of the same to the learned Advocate General.
Copy dasti.
(Mansoor Ahmad Mir)
Chief Justice
January 7, 2015
( rajni )
r to (Tarlok Singh Chauhan)
Judge
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