Himachal Pradesh High Court
Shammy Kumar vs State Of H.P. And Anr on 27 November, 2019
Bench: L. Narayana Swamy, Jyotsna Rewal Dua
`IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CMPMO No.810 of 2019
.
Date of decision: November 27, 2019
Shammy Kumar .....Petitioner
Versus
State of H.P. and Anr. ....Respondents
Coram:
The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice.
The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
Whether approved for reporting?1
For the petitioner : Mr. Vishwa Bhushan, Advocate.
For respondent No.1 : Mr. Ashok Sharma, Advocate General
with M/S. J. K. Verma, Adarsh Sharma,
Nand Lal Thakur, Ashwani Sharma and
Ritta Goswami, Addl. Advocates
General.
L. Narayana Swamy, Chief Justice (Oral)
The limited prayer with which the petitioner has come up is to direct the Administrative Tribunal to transfer the case file pending before it to the file of this Court.
2. Heard. Mr. Vishwa Bhushan, learned counsel for the petitioner. Mr. Ranjan Sharma, Additional Advocate General, accepts notice for the respondents.
3. Considering the limited grievance of the petitioner, the petition is disposed of with a direction to the respondent (The Officer on Special Duty posted in the erstwhile Tribunal) to transfer the 1 Whether the reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 29/11/2019 20:23:54 :::HCHP -2-record of O.A. No.2679 of 2019 to this Court within a week on .
receipt of copy of this order.
(L. Narayana Swamy),
Chief Justice
27th November, 2019 (Jyotsna Rewal Dua),
(rana) Judge
::: Downloaded on - 29/11/2019 20:23:54 :::HCHP