Himachal Pradesh High Court
Daya Ram vs Sh. P.C. Dhiman & Others on 6 January, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
.
COPC No. 580 of 2014
Date of decision: 06.1.2015
Daya Ram ....Petitioner
Versus
Sh. P.C. Dhiman & 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 ?1
____________________________________________________
For the petitioner : Mr. A.K. Gupta, Advocate.
For the respondents: Mr. Shrawan Dogra, Advocate
General with Mr. Romesh
Verma, Mr. Anup Rattan,
Additional Advocate Generals
and Mr. J.K. Verma, Deputy
Advocate General.
Mansoor Ahmad Mir, Chief Justice (Oral)
It is contended that the respondents have not complied with the directions, dated 28th April, 2014, passed by this Court in CWP No. 2816 of 2014.
2. Issue notice. Mr. J.K. Verma, learned Deputy Advocate General, waives notice on behalf of the respondents.
3. In the given circumstances, the contempt petition is disposed of with a direction to the respondents to comply with the directions, referred to above, within a period of six weeks and report compliance before the Additional Registrar (Judicial).
1 Whether the reporters of Local Papers may be allowed to see the judgment ?. ::: Downloaded on - 15/04/2017 17:28:59 :::HCHP -2-
4. The Registry to convey the order to the respondents and also furnish copy of the same to the learned .
Advocate General.
Copy dasti.
( Mansoor Ahmad Mir ) Chief Justice.
January 6, 2015 (Tarlok Singh Chauhan)
( hemlata) r Judge.
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