Himachal Pradesh High Court
Moti Singh vs State Of H.P. And Others on 30 May, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
Ex. Petition No.170 of 2015
Date of decision: 30.05.2015
Moti Singh. .....Petitioner.
.
Versus
State of H.P. and 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?
For the petitioner: Mr. A.K. Gupta, Advocate.
For the respondents: Mr. Shrawan Dogra, Advocate General
with Mr. Romesh Verma and Mr. Anup
Rattan, Additional Advocate Generals.
________________________________________________________________________________
Mansoor Ahmad Mir, Chief Justice (oral)
Issue notice. Mr. Romesh Verma, learned Additional Advocate General, waives notice on behalf of the respondents. Learned counsel for the petitioner has already furnished copy of the execution petition to the learned Advocate General.
2. This execution petition is disposed of by directing the respondents to comply with the directions, dated 30th July, 2013, passed in CWP No.5350 of 2013, 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 to furnish a copy of the same to the learned Advocate General.
Copy Dasti.
( Mansoor Ahmad Mir )
Chief Justice
May 30, 2015 ( Tarlok Singh Chauhan )
(Tilak/rkv) Judge
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