Himachal Pradesh High Court
Chatter Singh & Another vs State Of H.P. & Others on 23 June, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
Ex. Petition No.202 of 2015
Date of decision: 23.06.2015
.
Chatter Singh & another .....Petitioners
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
Whether approved for reporting?
For the petitioners: Ms. Babita, Proxy Counsel.
For the respondents: Mr.Shrawan Dogra, Advocate General, with
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 16th November, 2011, passed in CWP No.9692 of 2011, 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 to furnish a copy of the same to the learned Advocate General. Copy Dasti.
( Mansoor Ahmad Mir )
Chief Justice
June 23, 2015 ( Tarlok Singh Chauhan )
(vt/hemlata) Judge
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