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Himachal Pradesh High Court

Shri Devinder Chauhan vs H.P State Industrial Development ... on 21 December, 2019

Author: Sureshwar Thakur

Bench: Sureshwar Thakur

          IN THE HIGH COURT OF HIMACHAL PRADESH
                         SHIMLA




                                                                                .
                                   CMPMO No. 1028 of 2019





                                   Decided on : 21.12.2019

    Shri Devinder Chauhan                                                            ...Petitioner.





                           Versus
    H.P State Industrial Development Corporation and another...
                                                       Respondents.
    Coram:





    The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
    Whether approved for reporting?1
    For the Petitioner:         Mr. L.N Sharma, Advocate.


    For the respondents:                          Mr. Hemant Vaid, Mr. Hemanshu Mishra,
                                                  Additional Advocate General(s) with Mr.
                                                  Vikrant Chandel, Deputy Advocate General,
                                                  for respondents­State.



               Sureshwar Thakur, J (oral)

Heard. The prayer made in the instant petition, is, allowed. Consequently, the Registry of this Court, is, directed, to, forthwith requisition, the records of O.A No.6118 of 2016, titled as Devinder Chauhan versus State of H.P and others, from, the establishment of, the Erstwhile Administrative Tribunal. The petition stands disposed of.

    21st December, 2019                                              ( Sureshwar Thakur ),
    (priti)                                                               Judge.



    1

Whether reporters of the local papers may be allowed to see the judgment?