GIAN SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) The instant petition has been filed for grant of the following substantive reliefs :-

(2.) The aforesaid order has not been complied with and on the contrary prayer for extension of time of two weeks is being made. We are not inclined to grant such extension. However, in the peculiar facts and circumstances, two days time is granted to the respondents to comply with the order.