Himachal Pradesh High Court
Attar Singh And Others vs State Of Himachal Pradesh & Others on 13 December, 2019
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
1 HON'BLE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CMPMO No.891 of 2019 Decided on: 13.12.2019 .
Attar Singh and others ..........Petitioners Versus State of Himachal Pradesh & others .....Respondents __________________________________________________________ Coram:
Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
Whether approved for reporting?1 For the petitioner : Mr. L.N. Sharma and Mr. Vishal Panwar, Advocates.
For the respondents :
Mr. Anil Jaswal, Addl. Advocate General, with Mr. Manoj Bagga, Asstt. Advocate General.
____________________________________________________________ Jyotsna Rewal Dua, Judge (Oral).
Only prayer of the petitioner, in the instant petition, is for requisitioning record of O.A. No.5298 of 2016, titled Attar Singh and others versus State of Himachal Pradesh and others, from the erstwhile H.P. Administrative Tribunal.
2. In view of the averments made in the petition and considering the limited nature of the prayer made therein, the instant petition is disposed of with a direction 1 Whether reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 14/12/2019 20:26:04 :::HCHP 2to respondent No.4, Officer on Special Duty, erstwhile H.P. Administrative Tribunal, to send the case record of O.A. No.5298 of 2016 to the Registry of this Court, within a .
period of one week, from the date of receipt of copy of this order. Pending miscellaneous application(s), if any, shall also stand disposed of.
Copy 'Dasti'.
December 13, 2019
(Yashwant)
r to (Jyotsna Rewal Dua)
Judge
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