Himachal Pradesh High Court
Megh Singh Rana vs State Of H.P. & Others on 28 July, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
Execution Petition No.292 of 2015
Date of decision: 28.07.2015
Megh Singh Rana .....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
of
Whether approved for reporting?
For the petitioner: Mr. Vikrant Chandel, Advocate.
For the respondents: Mr.Shrawan Dogra, Advocate General, with
rt Mr.Anup Rattan and Mr.Romesh Verma,
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 13th September, 2013, passed in CWP No.6660 of 2013, 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 28, 2015 ( Tarlok Singh Chauhan )
(tilak/vt) Judge
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