Himachal Pradesh High Court
Jaswant Singh & Others vs Sh. P.C. Dhiman & Another on 5 May, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
COPC No.279 of 2015
Date of decision: 05.05.2015
Jaswant Singh & others .....Petitioners
.
Versus
Sh. P.C. Dhiman & another ..... 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 petitioners: Ms. Jyotsna Rewal Dua, Advocate.
For the respondents: 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)
[ Issue notice. Mr.J.K. Verma, learned Deputy Advocate General, waives notice on behalf of the respondents.
2. This contempt petition is disposed of by directing the respondents to comply with the directions, dated 1st January, 2015, passed in CWP No.5496 of 2014, within a period of six weeks, if not already complied with and report compliance before the Registrar (Judicial).
3. The Registry to convey the order to the respondents and also furnish the copy of the same to the learned Advocate General. Dasti copy.
( Mansoor Ahmad Mir )
Chief Justice
May 5, 2015 ( Tarlok Singh Chauhan )
(vt/tilak) Judge
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