Himachal Pradesh High Court
Jindo Kumar vs State Of H.P. & Others on 30 October, 2019
Bench: Dharam Chand Chaudhary, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CMPMO No.586 of 2019.
Decided on: 30th October, 2019 .
Jindo Kumar ......Petitioner.
Versus State of H.P. & Others ....Respondents. Coram The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge The Hon'ble Mrs. Justice Jyotsna Rewal Dua, Judge.
Whether approved for reporting?1 No. For the Petitioner : Mr. Angrez Kapoor, Advocate.
For the respondents : Mr. Ashok Sharma, A.G. with Mr. Adarsh Sharma, Addl.
A.G. Dharam Chand Chaudhary, J. (oral).
The limited prayer with which the petitioner has approached this Court is a direction sought to be passed against the respondents to transfer the record of O.A. No.1926 of 2019, which was filed and pending in the erstwhile Himachal Pradesh Administrative Tribunal on the day when the same abolished to the files of this Court.
1Whether reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 01/11/2019 20:23:48 :::HCHP 22. Heard learned counsel for the petitioner and learned Additional Advocate General for the respondents.
.
3. Considering the limited grievance of the petitioner, the writ petition is disposed of with a direction to respondent No.3 to transfer the record of O.A. No. 1926 of 2019 to this Court within a week on receipt of a copy of this judgment. The Registry shall register the same as CWPOA and list in the Court immediately thereafter.
(Dharam Chand Chaudhary), Judge.
(Jyotsna Rewal Dua), October 30, 2019 (ps) Judge.
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