Himachal Pradesh High Court
Palam Singh vs . State Of H.P. & Anr. on 21 October, 2022
Bench: Amjad Ahtesham Sayed, Jyotsna Rewal Dua
Palam Singh Vs. State of H.P. & Anr.
alongwith connected matter .
CWP No.7436 of 2022 a/w CWP No.7437 of 2022 21.10.2022 Present: Mr. Hamender Singh Chandel, Advocate, for the petitioner(s) in both the matters.
Mr. Ranjan Sharma, Additional Advocate General, for the respondents-State in both the matters.
CWP No.7436 of 2022 & CMP No.14783 of 2022 a/w CWP No.7437 of 2022 & CMP No.14784 of 2022 Respondents to file reply.
It is the case of the petitioners that the impugned transfer order dated 21.09.2022 (Annexure P-1) is on the basis of D.O. Notes. Hence, we stay the impugned order of transfer dated 21.09.2022 (Annexure P-1) until the next date of hearing.
Stand over till 18.11.2022.
(A.A. Sayed)
Chief Justice
(Jyotsna Rewal Dua)
October 21, 2022 Judge
Mukesh
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