Himachal Pradesh High Court
Madan Lal & Others vs State Of Himachal Pradesh & Others on 1 January, 2015
Bench: Mansoor Ahmad Mir, Dharam Chand Chaudhary
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Ex. Petition No.192 of 2014 Decided on: 01.01.2015 .
Madan Lal & others ...Petitioners.
Versus State of Himachal Pradesh & others ...Respondents.
Coram The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice. The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge. Whether approved for reporting?
For the petitioners: Mr. Rajender Singh Thakur, Advocate.
For the respondents: Mr. Shrawan Dogra, Advocate General, with Mr. Romesh Verma & Mr. V.S. Chauhan, Additional Advocate Generals, and Mr. J.K. Verma, Deputy Advocate General.
Mansoor Ahmad Mir, Chief Justice (Oral) It is contended that the directions, dated 7th November, 2012, passed in CWP No. 4954 of 2012-F, have not been complied with by the respondents.
2. Issue notice. Mr. J.K. Verma, learned Deputy Advocate General, waives notice on behalf of the respondents.
3. This Execution Petition is disposed of with a direction to the respondents to comply with the directions, dated 7 th November, 2012, passed in CWP No. 4954 of 2012-F, within six weeks, if not already complied with and report compliance before the Registrar (Judicial).
(Mansoor Ahmad Mir) Chief Justice (Dharam Chand Chaudhary) Judge January 1, 2015 ( rajni ) ::: Downloaded on - 15/04/2017 17:25:44 :::HCHP